Citation : 2025 Latest Caselaw 2473 Ori
Judgement Date : 6 August, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
CMP No. 1181 of 2025
Padmanava Mudra & Ors. ..... Petitioner
Mr. A.P. Bose, Advocate
-Versus-
Jaya Krushna @ Gopal ..... Opp.Parties
Mudra & Anr.
Mr. A. Mohanty, Sr. Adv. with
Ms. L. Pradhan, Adv.
CORAM:
THE HON'BLE MR. JUSTICE SASHIKANTA MISHRA
ORDER
06.08.2025
Order No. 1. This matter is taken up through hybrid mode.
01. 2. This matter is assigned to Court No.XXIII and in today's list. On being mentioned, this matter is taken up by this Court having regard to the urgency involved as per the Special Notice published by the Registry.
3. Heard Mr. A.P. Bose, learned counsel for the petitioners.
4. Mr. Asok Mohanty, learned Senior Counsel appears with Ms. Lopamudra Pradhan for opposite parties by filing memo of appearance in the Court. It is stated at the bar that final hearing of the suit is in progress.
5. Such being the case, list this matter for hearing before the assigned Bench on 20th August, 2025.
(Sashikanta Mishra) Judge
Order No. 1. As an interim measure, it is directed that final hearing of
02.
the suit may continue but the judgment shall not be pronounced without leave of the Court.
2. Issue urgent certified copy as per Rules.
(Sashikanta Mishra) Judge
A.K. Rana
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 06-Aug-2025 15:33:00
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