Smt. Purnabasi Behera vs Brundabadi Behera & Others
2021 Latest Caselaw 12556 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   RSA NO.129 OF 2009

                  Smt. Purnabasi Behera                    ....          Appellant
                                                 Mr. B. Dasmohapatra, Advocate
                                         -versus-
                  Brundabadi Behera & Others                ....            Respondents


                           CORAM:
                           MR. JUSTICE D.DASH
                                               ORDER

06.12.2021 Order No. Misc. Case No. 207 of 2009

04. Heard.

Delay is condoned granting liberty to the Respondents to raise their objection upon receipt of the notice for hearing of this Appeal in case of its admission.

The I.A. is accordingly disposed of.

(D. Dash), Judge.

ORDER 06.12.2021 Order No. RSA No.129 of 2009

05. On consent of the learned counsel for the Appellant, the Appeal being heard in the matter of admission, judgment as per separate sheets is passed.

(D. Dash), Judge.

Aks