Renu Pradhan vs ) M. Sanjukta Patro
2025 Latest Caselaw 1981 Ori

Orissa High Court

Renu Pradhan vs ) M. Sanjukta Patro on 1 August, 2025

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                  RSA No.195 of 2025
Renu Pradhan                  .....      Appellant
                                                       Represented By Adv. -
                                                       S.S. Parida

                                   -versus-
1) M. Sanjukta Patro                     .....                  Respondents
2) Niranjan Pradhan                                  Represented By Adv. -
3) Kusum Pradhan                                     M/s Pramod Kumar
4) Kanhu Pradhan                                     Mishra (Caveator)



                       CORAM:
         MR. JUSTICE ANANDA CHANDRA BEHERA

                                  ORDER

01.08.2025 Order No.

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

2. Heard only from the learned counsel for the appellant on the point of admission, as none is present on behalf of the respondents.

3. This Appeal is admitted on formulation of the following substantial question of law i.e.:-

Whether the judgments and decrees passed by the Trial Court and First Appellate Court are not sustainable under law as per the claim of possession of the appellant (defendant No.1) on the basis of agreement in favour of the appellant (defendant No.1)?

4. Issue notice to the respondents.

5. Learned counsel for the appellant is directed to file requisites for issuance of notices to the respondents

through Speed Post/Registered Post with A.D. within seven days positively.

6. Registry is directed to call for the photocopies of the LCRs of this 2nd appeal within a week positively for early disposal of this 2nd appeal.

5. List this matter on 12.09.2025.

(ANANDA CHANDRA BEHERA) Judge

1. Learned counsel for the petitioner is directed to file requisites for issuance of notices to the opposite parties in this I.A. through Speed Post/Registered Post with A.D. within seven days positively.

2. List this I.A. on 12.09.2025 for objection and hearing.

(ANANDA CHANDRA BEHERA) Judge Utkalika

Signature Not Verified Digitally Signed Signed by: Page 2 of 2.

UTKALIKA NAYAK Reason:

Authentication Location: High Court of Orissa, Cuttack Date: 01-Aug-2025 16:20:43