Surya Narayan Mohapatra vs Biranchi Narayan Mohapatra & Ors
2022 Latest Caselaw 1915 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   CMP NO.131 OF 2018

            Surya Narayan Mohapatra                    ....             Petitioner

                                                            Mr.S.S.Das, Sr.Adv.

                                           -versus-

            Biranchi Narayan Mohapatra & ors.          ....      Opposite Party(s)

                                                  Mr.M.Mishra, Sr.Adv. for O.P.1
                      CORAM:
                      JUSTICE BISWANATH RATH

                                         ORDER

21.3.2022 Order No.

08. 1. Heard learned counsel for the Parties in part. Both the Parties

are directed to file a copy of judgment, the preliminary decree in the

partition suit, copy of the plaint more particularly the prayer and the

scheduled portion and also decision on the question, in the event

decree directing recovery of Rs.11,304/- in the final decree, if the

whole under Schedule A & B is required to be sold ? or only that of

property which can fetch the required recovery ?

2. Place this matter on 28.3.2022. Interim order passed earlier

shall continue till the next date.

(Biswanath Rath) Judge M.K.Rout