Beleswar Sethy & Others vs Sanatan Sethy & Others
2022 Latest Caselaw 338 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                          RSA No.184 of 2012
             Beleswar Sethy & Others                ....            Appellants
                                                   Mr. P.C. Mishra, Advocate

                                        -versus-
             Sanatan Sethy & Others               ....         Respondents
                                              Mr. R.K. Pattanaik, Caveator
                                               Mr.B.Bahali, Advocate R.2

                      CORAM:
                      MR. JUSTICE D.DASH
                                  ORDER

12.01.2022 Order No.

40. 1. This matter is taken up through Video Conferencing Mode.

2. Heard learned counsel for the Appellants in full. None appears for the Respondents.

3. In the given situation, looking at the age of the Appeal, learned counsel for the Respondents is given an opportunity to file written notes of submission within ten days hence and the judgments will be dictated and pronounced thereafter.

4. Hearing is concluded.

5. Judgment is reserved.

(D.Dash) Judge Basu