Ganesh Chandra Pradhan vs Sarala Pradhan
2024 Latest Caselaw 10581 Ori

Orissa High Court

Ganesh Chandra Pradhan vs Sarala Pradhan on 25 June, 2024

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                        RSA No. 151 of 2024
                             Ganesh Chandra Pradhan                     ....                   Appellant
                                                                                    Represented by
                                                                         Mr. S.S. Rao, Sr. Advocate
                                                                   -Versus -
                             Sarala Pradhan                              ....                Respondent

CORAM:

JUSTICE SASHIKANTA MISHRA ORDER_ 25.06.2024 Order No.

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

2. Heard Mr. S.S. Rao, learned Senior Counsel for the appellant. Perused the impugned judgments.

3. Considering the grounds raised, the second appeal is admitted on the following substantial question of law:-

i. Whether the first appellate court was correct in reversing the judgment passed by the trial court without considering the effect of Section 40 of OLR Act ?

4. Issue notice to the respondent by registered post with A.D. making it returnable within four weeks. Requisites be filed within three working days.

5. Call for the LCR.

6. List this matter in week commencing 12th August, 2024.

Digitally Signed (Sashikanta Mishra) Signed by: BHIGAL CHANDRA TUDU Designation: Senior Stenographer Judge Reason: Authentication B.C. Tudu Location: Orissa High Court, Cuttack Date: 28-Jun-2024 18:47:30