Mamali Paikaray vs Kapila Mallim And Others
2025 Latest Caselaw 2377 Ori

Orissa High Court

Mamali Paikaray vs Kapila Mallim And Others on 4 August, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                               RSA No. 174 of 2022
            Mamali Paikaray                        ....                   Appellant
                                                                 Represented by
                                                        Mr. G. Mishra, Advocate

                                             -Versus -

            Kapila Mallim and Others                ....                Respondents

Represented by Mr. P.K. Mishra, Advocate

CORAM:

JUSTICE SASHIKANTA MISHRA ORDER_ 04.08.2025 Order No. 1. This matter is taken up through hybrid mode.

8.

2. Respondent No.1 has already entered appearance through Mr. Jibanjyoti Ranjan Yadav.

3. Mr. B.K. Nanda, advocate and associates have entered appearance on behalf of respondent Nos. 2(a), 2(b), 2(c) and 2(e) by filing Vakalatnama and their names be reflected in the cause list. The same be kept on record.

4. In view of the postal tracking report, notice on respondent No. 2(f) is held to be sufficient. Notice on respondent No.2(g) is incomplete.

5. Issue fresh notice to respondent No.2(g) by registered post with A.D. making it returnable within four weeks. Requisites be filed within three working days.

6. List this matter in the month of January, 2026 for hearing.

(Sashikanta Mishra) Judge

Order No.

1. There shall be stay operation of the impugned judgment and

9. decree till the next date.

(Sashikanta Mishra) Judge

B.C. Tudu

Signed by: BHIGAL CHANDRA TUDU

Location: Orissa High Court, Cuttack Date: 06-Aug-2025 16:39:02