Mahendra Kumar Bhol @ vs Dhirendra Bhol And Others
2023 Latest Caselaw 2222 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                R.S.A No.384 of 2012

            Mahendra Kumar Bhol @                  ....            Appellants
            Mahendra Bhol and others

                                               M/s. B. Bhuyan,
                                               Advocate


                                     -versus-
            Dhirendra Bhol and others           ....       Respondents
                                            Mr. M. Mohanty, Advocate
                                              (For Respondent No.1)


                        CORAM:

                                 JUSTICE SASHIKANTA MISHRA
                                       ORDER

17.3.2023.

Order No.

11. 1. This matter is taken up through hybrid mode.

2. Heard.

3. Considering the submissions and on perusal of the impugned judgments, the appeal is admitted on the following substantial questions of law;

"(i) Whether the Sale Deed executed by the Power of Attorney Holder subsequent to the revocation of Power of Attorney through a Regd. Deed is valid and binding on the principal?

// 2 //

(ii) Whether the registration of revocation of deed of power of attorney is itself a notice to the Attorney Holder?

4. Issue notice to the Respondent Nos.2 to 4 by Registered Post with A.D. making it returnable within a period of four weeks. Requisites be filed within three working days.

5. List this matter on 5th May, 2023 for hearing. L.C.R. be called for in the mean time.

(Sashikanta Mishra) Judge

Misc. Case No.260 of 2015

12. Issue notice as above.

Accept one set of process fee.

(Sashikanta Mishra) Judge

AKB