Akshaya Kumar Majhi vs Satyanarayan Rajkua & Others
2023 Latest Caselaw 15708 Ori

Orissa High Court

Akshaya Kumar Majhi vs Satyanarayan Rajkua & Others on 6 December, 2023

Author: D.Dash

Bench: D.Dash

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      R.S.A. No.108 of 2023
                    Akshaya Kumar Majhi                      ....           Appellant
                                                             Mr. P.K. Kar, Advocate

                                            -versus-
                    Satyanarayan Rajkua & Others             ....          Respondents

                                                     Mr. P.K. Nayak, Advocate (R.1)
                                                                Mr. G.N. Rout, ASC

                              CORAM:
                               MR. JUSTICE D.DASH
                                           ORDER

      Order No.                           06.12.2023
          05.       1.       This matter is taken up through hybrid arrangement
                    (virtual/physical mode).

2. Upon hearing Mr. P.K. Kar, learned counsel for the Appellant, Mr. P.K. Nayak, learned counsel for the Respondent No.1 and Mr. G.N. Rout, learned counsel for the State appearing for the Respondent Nos.2 and 3 and on going through the judgments passed by the Courts below, the following substantial question of law is framed for being answered in this Appeal:-

"Whether the Courts below accepting the pleadings of the Plaintiff remaining uncontroverted and the evidence remaining unchallenged could have gone to decree the suit granting the reliefs as prayed for against the Defendants?"

3. On consent of the learned counsel for the parties, the matter is taken up for hearing.

4. Hearing being concluded; judgment is reserved.

Judge HSigned by: HIMANSU SEKHAR DASH Reason: Authentication Location: OHC Date: 08-Dec-2023 18:34:31