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Bandana Das @ Bhanja vs Ranjana Das @ Giri &Others
2023 Latest Caselaw 7843 Ori

Citation : 2023 Latest Caselaw 7843 Ori
Judgement Date : 20 July, 2023

Orissa High Court
Bandana Das @ Bhanja vs Ranjana Das @ Giri &Others on 20 July, 2023
                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  S.A.O. No.5of 2021

            Bandana Das @ Bhanja                      ....                 Appellant

                                                       Mr. A.P. Bose, Advocate

                                          -Versus-

            Ranjana Das @ Giri &Others                ....            Respondents



                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK


                                         ORDER

20.07.2023 Order No.

03. I.A No.37 of 2021

1. Instant I.A is filed for condonation of delay in filing of the appeal on the grounds stated therein.

2. However, as per the SR, there is no delay as such.

3. So, therefore, there is no need for any order passed in I.A, which is consequently disposed of.

(R.K.Pattanaik) Judge

S.A.O. No.5 of 2021

04. 1. Heard Mr. Bose learned counsel for the appellant.

2. Instant appeal is against the impugned judgment in RFA 70/01 of 2013/2008 by the court on learned Additional District Judge, Balasore, a copy of which is at Annexure-1.

3. Considered the submission of Mr. Bose, learned counsel for the appellant.

4. Before disposal of the appeal, the Court is inclined to have the reply of the respondents.

5. Notice to respondents by registered post with A.D. making it returnable at an early date and for the said purpose, learned counsel for the appellant shall file the requisites within a week from today.

6. List on 21st August 2023.

(R.K.Pattanaik) Judge I.A.38 of 2021

05. 1. Instant petition is filed for staying the further proceeding in C.S. No.144/2004-I pending before the court of learned Civil Judge, Junior Division, Jaleswar and operation of judgment of the lower appellate court in RFA No.70/01 of 2013/2008.

2. Till the appearance of respondents, this Court, as an interim measure, stays operation of the impugned judgment as at Annexure-1.

3. List on the date fixed.

(R.K.Pattanaik) Judge

ROJINA Signature Not Verified Digitally Signed Signed by: ROJINA SAHOO Designation: Junior Stenographer Reason: Authentication Location: OHC, CTC Date: 21-Jul-2023 18:23:22

 
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