Ram Kishan Khandelwalla vs Shyamsundar Khandelwalla And .... ...
2025 Latest Caselaw 3280 Ori

Orissa High Court

Ram Kishan Khandelwalla vs Shyamsundar Khandelwalla And .... ... on 8 August, 2025

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: MANAS KUMAR PANDA
Designation: Personal Assistant
Reason: Authentication
Location: OHC, Cuttack
Date: 08-Aug-2025 16:41:58



                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 CMP No.1217 of 2025
                              Ram Kishan Khandelwalla                     ....          Petitioner
                                                                        Mr. S. Mishra, Advocate
                                                           -versus-
                              Shyamsundar Khandelwalla and                ....   Opposite Parties
                              Others


                                          CORAM:
                                          SHRI JUSTICE B. P. ROUTRAY
                                                         ORDER

8.8.2025 Order No.

01. 1. Heard Mr. S. Mishra, learned counsel for the Petitioner.

2. It is submitted that earlier this court in WP(C) No.14806 of 2007 has passed an order dated 10th December, 2007 to the effect of stay of further proceeding in CS No.2011 of 2005 and during subsistence of said interim order the suit further proceeded based on the decision of Hon'ble Supreme Court in Asian Resurfacing of Road Agency Vrs. Central Bureau of Investigation. But after the judgment of the Supreme Court in High Court Bar Association, Allahabad Vrs. State of Uttar Pradesh and Another in Criminal Appeal No.3589 of 2023, decided on 29th February, 2024, such order of stay revived. However, without taking note of such later direction of the Hon'ble Supreme Court the suit continued to proceed and lastly dismissed for default on yesterday, i.e. 7th August, 2025.

It is further submitted by Mr. Mishra that the records in WP(C) No.14806 of 2007, pending before this court is not presently traceable.

Designation: Personal Assistant

3. Issue notice to Opposite Parties 1 to 4 by Registered / Speed Post with A.D. for which requisites shall be filed within seven working days.

4. Notice on Opposite Parties 5 to 16 is dispensed with for the time being.

5. Office to get the postal tracking report.

6. List the matter on 11th September, 2025.

( B.P. Routray) Judge M.K.Panda