Sushil Kumar Senapati vs Jyotsna Rani Sahoo And Others
2022 Latest Caselaw 1912 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 RSA Nos.161 and 167 of 2021

            RSA No.161 of 2021
            Sushil Kumar Senapati                  ....         Appellant
                                           Mr.Gautam Misra, Sr. Advocate

                                       -versus-

            Jyotsna Rani Sahoo and others          ....       Respondents
                        Mr.K.M.H.Niamati, Advocate for Respondent No.1
                            Mr.M.Mohanty, Advocate for Respondent No.2
                            Mr.S.K.Purohit, Advocate for Respondent No.3

                                        AND

            RSA No.167 of 2021
            Prakash Chandra Panigrahi                 ....       Appellant
                                                  Mr.M.Mohanty, Advocate

                                       -versus-

            Jyotsna Rani Sahoo and others          ....       Respondents
                        Mr.K.M.H.Niamati, Advocate for Respondent No.1
                      Mr.Gautam Misra, Sr. Advocate for Respondent No.2
                            Mr.S.K.Purohit, Advocate for Respondent No.3

                       CORAM:
                       JUSTICE B. P. ROUTRAY

                                    ORDER

21.3.2022 Order No.

2. 1. Heard Mr.Mishra, learned Senior Advocate for the Appellant (Defendant No.2), Mr.K.M.H.Niamati, learned Advocate for Respondent No.1 (Plaintiff), Mr.M.Mohanty, learned Advocate for Respondent No.2 (Defendant No.1) and Mr.Purohit, learned Advocate for Respondent No.3 (Defendant No.3).

2. On the consent of all the parties, list both the appeals for final hearing on 29th June, 2022 on the substantial question of law that, whether the learned First Appellate Court by granting easement of grant has made out a new case which was no ones' case. I.A.No.10 of 2021

3. As an interim, it is directed that status quo ante as on the date of the judgment of the trial court that continued during the first appeal shall be maintained by the parties till 29th June, 2022.

4. In the meantime, copies of both the appeal memos shall be served on the counsels for respective Respondents.

5. Urgent certified copy of this order be granted on proper application.

( B.P. Routray) Judge

C.R.Biswal