Prafulla Ch.Panigrahi @ Prafulla vs Sri Sri Sri Jagannath Swamy
2024 Latest Caselaw 110 Ori

Orissa High Court

Prafulla Ch.Panigrahi @ Prafulla vs Sri Sri Sri Jagannath Swamy on 3 January, 2024

Author: D.Dash

Bench: D.Dash

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                      RSA No.290 of 2017

                                   Prafulla ch.Panigrahi @ Prafulla        ....             Appellant
                                   Panigrahy Panigrahi
                                                                        Mr. P. K. Mishra, Advocate

                                                            -versus-
                                   Sri Sri Sri Jagannath Swamy    ....                   Respondents
                                   Mahaprabhu Bije, Gajapati &                   Mr. S. K. Tripathy,
                                   Others                                                 Advocate


                                             CORAM:
                                             JUSTICE D.DASH

                                                               ORDER

Order No. 03.01.2024

14. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. Upon hearing learned counsel for the Appellant and on going through the judgments passed by the Courts below in order to make an endeavour for disposal of this appeal at the stage of hearing on admission; this Court feels inclined to direct for issuance of notice upon the Respondents by registered post with A.D. Steps be taken within a week hence. In that event, notice be issued fixing a short returnable date.

3. List this matter in the week commencing 19th February, 2024.

by: GITANJALI NAYAK Judge Designation: Junior Stenographer Reason: Authentication Location: OHC Date: 05-Jan-2024 18:24:48