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Suphal Devi Sahu ` vs Gopinath Sahu &
2025 Latest Caselaw 11072 Ori

Citation : 2025 Latest Caselaw 11072 Ori
Judgement Date : 11 December, 2025

[Cites 1, Cited by 0]

Orissa High Court

Suphal Devi Sahu ` vs Gopinath Sahu & on 11 December, 2025

Author: Sashikanta Mishra
Bench: Sashikanta Mishra
                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   RSA No. 329 of 2022

            Suphal Devi Sahu            `....                  Appellant (s)
                                                           Represented by
                                                         Mr. B.N.Tripathy,
                                                                 Advocate
                                          -Versus -
            Gopinath     Sahu      &      ....              Respondent(s)

Others Represented by Mr. M.Biswal, Advocate (R. 1(a) to 1(d) With Mr. S.Mishra, Advocate (R-6)

CORAM:

JUSTICE SASHIKANTA MISHRA ORDER_ Order No. 11.12.2025

26.

1. This matter is taken up through hybrid mode.

2. The appeal was heard and kept reserved for judgment. On being mentioned yesterday by learned counsel for the appellant, the matter is listed today under the heading "To Be Mentioned.'

3. It submitted that some additional substantial questions of law need to be framed.

4. Mr. Tripathy, learned counsel for the appellant has submitted draft substantial questions of law.

5. This Court has perused the same and finds that substantial

1|Page questions of law already framed vide order dated 02.03.2023 are adequate to decide the appeal.

6. Mr. Tripathy makes further submissions with reference to Section 103 of CPC.

7. Mr. Mishra, learned counsel for the respondent also makes his submissions.

8. Mr. Tripathy requests for some time to make further submissions in this regard.

9. List this matter on 08.01.2026.

(Sashikanta Mishra) Judge Deepak

Date: 11-Dec-2025 18:39:33 2|Page

 
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