Sakhawant Ali & Others vs Hajira Bibi & Others
2021 Latest Caselaw 8875 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            R.S.A. No.158 of 2007


            Sakhawant Ali & Others                    ....            Appellant
                                                     Mr.S.P. Mishra, Advocate
                                          -versus-
            Hajira Bibi & Others                      ....         Respondents



                      CORAM:
                      MR. JUSTICE D.DASH
                                        ORDER

25.08.2021 Order No.

06. 1. This matter is taken up through hybrid arrangement (virtual/physical mode).

2. Heard Mr. S.P. Mishra, learned Senior Counsel for the Appellants in the matter of admission. Perused the judgments passed by the courts below.

3. The Appeal is admitted on the following substantial question of law:

"The Defendants (Appellants) being the purchases of the suit properties for value prior to the institution of the suit; whether the courts below have fallen in graver error in the eye of law without protecting their interest when the concerned sale deeds have not been declared void and inoperative as per law?"

4. Issue notice to the Respondent nos.1 to 6, 7(a) to 7(f), 8 and 9 by Registered Post with A.D. Steps be taken within a week hence. In that event notice be issued fixing a short returnable date. No notice need be issued to the rest of the Respondents.

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5. List this matter in the week commencing from 4th October, 2021.

(D. Dash) Judge

ORDER 25.08.2021

I.A. No.491 of 2020 Order No.

07. 1. This matter is taken up through hybrid arrangement (virtual/physical mode).

2. Heard.

3. Issue notice as above.

4. As an interim, parties are directed to maintain status quo in respect of the suit properties until further orders.

5. Issue urgent certified copy as per rules.

                                                               (D. Dash)
H                                                               Judge





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