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Syed Furkan Alli vs Sahadatun Nisha And Others
2022 Latest Caselaw 2382 Ori

Citation : 2022 Latest Caselaw 2382 Ori
Judgement Date : 26 April, 2022

Orissa High Court
Syed Furkan Alli vs Sahadatun Nisha And Others on 26 April, 2022
                            IN THE HIGH COURT OF ORISSA AT CUTTACK

                                          RSA No.294 of 2019

                    Syed Furkan Alli                            ....           Appellant
                                                           Mr. Sanatan Pani, Advocate
                                                -versus-
                    Sahadatun Nisha and Others                  ....        Respondents



                               CORAM:
                               SHRI JUSTICE B. P. ROUTRAY
                                             ORDER

26.4.2022 Order No.

05. 1. Heard Mr. S. Pani, learned counsel for the Appellant.

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

"i) Whether the impugned judgment and decree of the trial court is beyond the purview of review under Order 47, Rule-1 of C.P.C. which the 1st Appellate Court has failed to appreciate?"

3. Issue notice to the Respondents by Registered Post with A.D. for which requisites be filed within seven working days.

4. List the matter on 22nd August, 2022.

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

 
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