Manoranjan Mahapatra vs Nimishatha And Others
2025 Latest Caselaw 7147 Ori

Orissa High Court

Manoranjan Mahapatra vs Nimishatha And Others on 25 August, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                RSA No. 382 of 2025

             Manoranjan Mahapatra                  ....                     Appellant
                                                                 Represented by
                                                        Mr. S.K. Jethi, Advocate

                                             -Versus -

             Nimishatha and others                  ....                Respondents

Represented by

CORAM:

JUSTICE SASHIKANTA MISHRA ORDER_ 25.08.2025 Order No.

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

2. Learned counsel for the appellant files certified copy of the trial court judgment and decree in Court. The same be kept on record.

3. List this matter in the week commencing 10th November, 2025.

(Sashikanta Mishra) Judge

Order No.

2. 1. The appellant is permitted to seek adjournment of the execution case, i.e., Execution Case No. 11 of 2019 by filing necessary application before the Executing Court. If such motion is made, the Executing Court shall adjourn the matter having regard to

the date fixed for hearing of this appeal on the question of Admission.

2. Urgent certified copy of this order be granted in course of the day.

(Sashikanta Mishra) Judge

BC Tudu

Signed by: BHIGAL CHANDRA TUDU

Location: Orissa High Court, Cuttack Date: 25-Aug-2025 18:09:20