Annapurna Das vs Ashok Kumar Mohapatra And
2024 Latest Caselaw 16279 Ori

Orissa High Court

Annapurna Das vs Ashok Kumar Mohapatra And on 5 November, 2024

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  RSA No. 378 of 2024

            Annapurna Das                         ....                   Appellant
                                                               Represented by
                                                     Mr. B.C. Panda, Advocate

                                            -Versus -


            Ashok Kumar Mohapatra and              ....                Respondents

Another Represented by

CORAM:

JUSTICE SASHIKANTA MISHRA ORDER_ 05.11.2024

Order No. 1. This matter is taken up through hybrid mode.

1.

2. Heard Mr. B.C. Panda, learned counsel for the appellant. Perused the impugned judgments.

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

"i. Whether an unregistered document (Ext.1) agreement for sale though not admissible can be utilised for collateral purpose?

ii. Whether the learned 1st Appellate Court was justified in rejecting Ext.1 and accepting Ext.A when both are unregistered documents?

4. Issue notice to the respondents by registered post with A.D. making it returnable within four weeks. Requisites be filed within a week.

5. Call for the LCR.

6. List this matter in the week commencing 13th January, 2024.

(Sashikanta Mishra) Judge

Order No.

2. 1. Status quo with regard to the suit property as on date shall be maintained till the next date.

(Sashikanta Mishra) Judge

BC. Tudu

Signed by: BHIGAL CHANDRA TUDU

Location: Orissa High Court, Cuttack Date: 08-Nov-2024 08:39:19