Srinibas Sahu vs Rangabati @ Rangalata Sahu & Ors
2022 Latest Caselaw 2198 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P.(C) No.7665 of 2022

            Srinibas Sahu                            ....          Petitioner(s)
                                                             Mr. T.K. Mishra,
                                                                    Advocate


                                         -versus-


            Rangabati @ Rangalata Sahu & Ors. ....             Opposite Party(s)


                      CORAM:
                      JUSTICE BISWANATH RATH

                                        ORDER

11.04.2022 Order No.

02. 1. On the basis of a judgment of this Court in the case of Aparna Sahu and others Versus Raghunath Biswal and others as reported in 2009 (Supp.-II) OLR 809, Mr. Mishra, learned counsel for Petitioner claims that there is no necessity of probate in Angul District and there is failure in consideration of such aspect by the trial Court.

2. Considering the submission made by Mr. Mishra, learned counsel for Petitioner, this Court directs for issuing notice on the question of admission.

3. Notice be issued to the Opposite Parties by way of Speed Post / Registered Post with A.D. fixing a short returnable date. Requisites for issuance of notice shall be filed within three working days hence.

                                                      (Biswanath Rath)
                                                          Judge



                                                              // 2 //




                                      I.A. No.3908 of 2022

                 03.   1.      Issue notice as above.

                       2.      Accept one set of process fee.

3. As an interim measure, it is directed that further proceeding in Test Case No.8/12/Test Case No.0000012 of 2014 shall remain stayed till the next date of listing of this matter.

(Biswanath Rath) Judge

Ayaskanta Jena