Ranjan Kumar Routray & Another vs Krushna Ch. Lenka & Others
2023 Latest Caselaw 12911 Ori

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                      RSA NO. 265 OF 2019
                                                               &
                                                      SAO NO. 16 OF 2019

                                   Ranjan Kumar Routray & Another ....              Appellants
                                                              Mr.R.K. Mohanty, Sr.Advocate
                                                          -versus-
                                   Krushna Ch. Lenka & Others        ....        Respondents
                                                                Mr. A.K. Pradhan, Adv.(R-1),
                                                             Mr. A. Mohanty, Adv. (R-2 & 3).
                                           CORAM:
                                           MR. JUSTICE D.DASH
                                                               ORDER

                   Order No.                                  17.10.2023
                        07.        1.      This matter is taken up through hybrid arrangement

(virtual/physical) mode.

2. Heard learned Counsel for the Appellants and learned Counsel for the Respondents.

3. Hearing being concluded. Judgment is reserved.

It is open for the learned Counsels for the parties to file brief written note of submissions within ten (10) days hence.

Interim order passed in the SAO No.16 of 2019 shall continue till the pronouncement of the Judgment.

(D. Dash), Judge.

Narayan

Signature Not Verified Digitally Signed Signed by: NARAYAN HO Designation: Peresonal Assistant Reason: Authentication Location: OHC Date: 19-Oct-2023 19:45:20