Sailendra Das @ Dhurba Das vs Bidyadhar Behera
2023 Latest Caselaw 15679 Ori

Orissa High Court

Sailendra Das @ Dhurba Das vs Bidyadhar Behera on 6 December, 2023

Author: D.Dash

Bench: D.Dash

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            RSA No.494 of 2023

            Sailendra Das @ Dhurba Das              ....           Appellants
                                                                Mr. B. Baug,
                                                                   Advocate

                                        -versus-
            Bidyadhar Behera                        ....            Respondent

                      CORAM:
                      MR. JUSTICE D.DASH
                                        ORDER

06.12.2023 Order No.

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

2. Upon hearing learned counsel for the Appellant and on going through the judgments passed by the Courts below, in order to make an endeavour for disposal of this Appeal at the stage of hearing on admission, this Court feels inclined to direct for issuance of notice to the Respondent by registered post with A.D. Steps be taken by day after tomorrow (08.01.2023). In that event notice be issued, fixing a short returnable date.

3. List this matter on 18th January, 2024.

(D. Dash), Judge.

ORDER 06.12.2023

03. 1. Heard.

2. Issue notice as above. Accept one set of process fee.

3. As an interim, it is directed that further proceeding in Execution Case No. 3 of 2023 pending in the Court of the // 2 //

learned First Additional Civil Judge (Sr. Division), Baripada, shall remain stayed until further orders.

4. Issue urgent certified copy as per rules.

(D. Dash), Judge.

Himansu

Signed by: HIMANSU SEKHAR DASH