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Radhamohan Deb And Another vs Radhamohan Deb And Others
2023 Latest Caselaw 15898 Ori

Citation : 2023 Latest Caselaw 15898 Ori
Judgement Date : 11 December, 2023

Orissa High Court

Radhamohan Deb And Another vs Radhamohan Deb And Others on 11 December, 2023

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              S.A. No.16 of 1999

            Radhamohan Deb and another              ....           Appellant(s)

                                                         Mr.D.P.Mohanty,Adv.
                                         -versus-

            Radhamohan Deb and others               ....          Respondent(s)
                                                         Mr.P.Bharadwaj,ASC
                                                         On behalf of
                                                         Ms. P. Naidu,Adv.

                      CORAM:
                      JUSTICE ANANDA CHANDRA BEHERA
                                     ORDER
Order No.                          11.12.2023
   25.      1.      This matter is taken up through hybrid arrangement
            (virtual/physical) mode.

2. This Second Appeal was listed today for hearing. It appears from the Order No.18 dated 23.04.2018 that, a direction was given for serving of copy of the appeal memo and judgments on Miss Pratyusha Naidu, learned counsel, who usually appears for the Commissioner of Endowments, enabling her to take instruction as to whether <Sri Sri Radhamohan Deb bije Bharatpur= is an indexed institution or not and she was also directed to file a memo stating therein that, as to whether the institution is a temple or Math.

3. But, the subsequent orders of this Appeal do not show about the serving of copy of the appeal memo and judgments on Miss Naidu, learned counsel.

4. Today, learned counsel for the Appellants submitted that, a memo with the acknowledgment of Miss Naidu on dated

// 2 //

05.05.2018 about the receiving of the appeal memo and judgments of both the Courts.

5. However, the learned counsel for the Appellant is directed to serve again the copy of the appeal memo and judgments on Miss Naidu, learned counsel within week.

6. List this matter on 29.01.2024 for hearing.

(A.C. Behera) Judge Utkalika

Designation: Junior Stenographer

Date: 12-Dec-2023 17:02:33

 
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