Citation : 2023 Latest Caselaw 1529 Ori
Judgement Date : 17 February, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
R.S.A. No.340 of 2022
Binayak Mahapatra .... Appellants
Mr. D.K. Pradhan, Advocate
-versus-
Sailabala Mahapatra & Others .... Respondents
Mr. D. Mohapatra, Advocate (R.1,2,4 & 5)
Mr. Chinmaya Mishra, Advocate (R.6)
CORAM:
MR. JUSTICE D.DASH
ORDER
17.02.2023
Order No.
4. 1. This matter is taken up through hybrid arrangement (virtual/physical mode).
2. Mr. Milan Kanungo, learned Senior Counsel enters appearance on behalf of the Appellant by filing Memo of Appearance in Court today, which is taken on record. Name of Mr. Kanungo, learned Senior Counsel be reflected in the brief as also in the cause list.
3. On the prayer of the learned Senior Counsel for the Appellant, list this matter along with RSA No.275 of 2022 on 22nd February, 2023 for hearing.
4. While reiterating the earlier interim order that the operation of the judgment and decree passed by the learned District Judge, Nayagarh in RFA No.07 of 2018 shall remain stayed till the next date of listing; the parties are further directed to maintain status quo in respect of the suit property as // 2 //
it stands today and not to create any 3rd party interest therein, till the next date of listing.
Issue urgent certified copy as per rules.
(D. Dash) Judge
Himansu
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