Citation : 2023 Latest Caselaw 1915 Ori
Judgement Date : 2 March, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
RSA No.219 of 2022
Narsingh Goud @ Rout (Dead) .... Appellant
Mr. G.B. Singh, Advocate
-Versus-
Basa Goud @ Rout (Dead) and Others .... Respondents
CORAM:
MR. JUSTICE R.K. PATTANAIK
ORDER
Order 02.03.2023
No.
03. 1. Heard learned counsel for the appellant.
2. Admit.
3. Issue notice to the respondents.
4. A substantial question of law as at serial No.2 and 3 shall be adjusted at the time of hearing and final disposal of the appeal.
5. Learned counsel for the appellant is directed to file requisites within a week from today. In the event, requisites are filed, notice shall be issued to the respondents forthwith.
6. List on 23rd March, 2023 for appearance of the respondents.
(R.K. Pattanaik) Judge
I.A. No.163 of 2023
1. An interim order is prayed for.
2. Considering the submission of the learned counsel for the appellant, this Court as an interim measure directs that the judgment and decree dated 8th August, 2022 passed in RFA No.19 of 2019 by learned Additional District Judge, Dharamgarh under Annexure-1, shall remain stayed till the next date.
3. List on the date fixed.
4. A certified copy of this order be granted as per rules.
(R.K. Pattanaik) Judge
Tudu
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