Mahesh Chandra Das vs Danbir De Sarjar & Others
2022 Latest Caselaw 347 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 RSA No.123 of 2007

             Mahesh Chandra Das                   ....             Appellant
                                               Mr.S.P. Misra, Sr. Advocate

                                      -versus-
             Danbir De Sarjar & Others           ....        Respondents
                                             Mr. D.P. Mohanty, Advocate
                     CORAM:
                     MR. JUSTICE D.DASH
                                     ORDER

12.01.2022 Order No.

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

2. Heard Mr. S.P. Misra, learned Senior Counsel for the Appellant and D.P. Mohanty, learned Counsel for the Respondents.

3. The Appeal is admitted on the following substantial question of law.

"Whether the Courts below by not properly construing the Ext.1 together with Ext.2 and 3, the Courts below have fallen error in recording the finding that there being no completed contract, the same is not specifically enforceable?

4. On the consent of the learned counsel for the Parties, the hearing of the Appeal is concluded.

5. Judgment is reserved.

(D.Dash) Judge Basu