Debaki Behera And Others vs Suka Behera And Others
2021 Latest Caselaw 11873 Ori

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      RSA No.288 of 2016
                    Debaki Behera and Others                   ....          Appellants
                      Mr. Kishore Mishra on behalf of Mr. P.K. Mohapatra, Advocate
                                                 -versus-
                    Suka Behera and Others                     ....        Respondents


                               CORAM:
                               SHRI JUSTICE B. P. ROUTRAY
                                              ORDER

18.11.2021 Order No.

05. 1. Heard Mr. Kishore Mishra on behalf of Mr. P.K. Mohapatra, learned counsel for the Appellants.

2. The appeal is admitted on the following substantial question of law:

Whether the learned Lower Appellate Court is right in reversing the judgment of the trial court basing on the decision in Gurudwara Sahab v. Gram Panchayat Village Sirthala, (2014) 1 SCC 669, in view of subsequent decision of Hon'ble Apex Court in the case of Ravinder Kaur Grewal v. Manjit Kaur, 2014 (2) OLR 478?

3. Issue notice to the Respondents by Registered Post with A.D. fixing short returnable date. Requisites be filed within three working days.

4. List this matter on 21st March, 2022.

( B.P. Routray) Judge M.K.Panda