Jayaram Mahunta @ Mahanta And vs Raghunath Behera And Another
2021 Latest Caselaw 11700 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      RSA No.358 of 2017
            Jayaram Mahunta @ Mahanta and                ....          Appellants
            others
                                                     Mr. T. Pradhan, Advocate
                                     -versus-
            Raghunath Behera and another         ....       Respondents
                           Mr. M.B. Rao, Advocate for Respondent No.1
                              Mr. S.N. Mishra, ASC for Respondent No.2
                        CORAM:
                        JUSTICE B. P. ROUTRAY
                                         ORDER

12.11.2021 Order No. M.C. No.658 of 2017

04. 1. Heard Mr. T. Pradhan, learned counsel for the Appellants, Mr. M.B. Rao, learned counsel for the Respondent No.1 and Mr. S.N. Mishra, learned A.S.C. for State-Respondent No.2.

2. Upon hearing all the respective parties and considering the grounds mentioned in the petition, the delay in filing the appeal is condoned.

3. M.C. is disposed of.

RSA No.358 of 2017

4. List this matter on 23rd November, 2021 for hearing under Order XLI, Rule 11 C.P.C.

5. A copy of the appeal memo along with the impugned judgments be served on counsel for the Respondent No.1.

( B.P. Routray) Judge

B.K. Barik