Sri Benudhar Paikray & Another vs Sri Nilakantheswar Mahadev Bije
2022 Latest Caselaw 3443 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   MSA No.4 OF 2022
            Sri Benudhar Paikray & Another           ....             Appellants

                                    -versus-
            Sri Nilakantheswar Mahadev Bije,         ....            Respondents
            Sunakhala & Others

                         CORAM:
                         MR. JUSTICE D.DASH
                                          ORDER

25.07.2022 I.A. No.8 of 2022 Order No.

01. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. Heard learned counsel for the Appellants.

3. Mr.S.S.Mohapatra, learned counsel, appearing in Court, although submits to have filed a caveat application on behalf of the Respondents, the same, however, is found to have not been tagged with the case record. He, therefore, submits that learned counsel for the Appellant be directed to serve copies of the Memorandum of Appeal and other application on him so that on the next date, he would be placing his submission to oppose the prayer advanced in the I.A.

Considering the submissions made, learned counsel for the Appellants is directed to serve copies of the Memorandum of Appeal as also other applications upon Mr.S.S.Mohapatra within three days. The Office to trace out the caveat application and tag with this record.

As an interim measure, it is directed that the operation of the impugned judgment dated 19.05.2022 passed by the learned Deputy Commissioner of Endowments, Odisha, Bhubaneswar in

// 2 //

F.A., No.20 of 2010 shall remain stayed date and the status quo in respect of the management of Seva Puja of the Deity as it stands today shall continue till the next date.

List this matter on 8.08.2022.

Issue urgent certified copy of this order on proper application.

(D. Dash), Judge.

Basu