Pramod Kumar Sahoo vs Sk. Munna & Ors. .... Opposite Parties
2025 Latest Caselaw 11325 Ori

Orissa High Court

Pramod Kumar Sahoo vs Sk. Munna & Ors. .... Opposite Parties on 15 December, 2025

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 15-Dec-2025 17:23:28




                                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                       CMP No.1906 of 2025


                                Pramod Kumar Sahoo                           ....         Petitioner
                                                                        Mr. A.R.Dash, Sr.Advocate

                                                             -versus-


                                SK. Munna & Ors.                               ....   Opposite parties


                                                        Mr. S.K.Mishra, Sr. Advvocate for O.P.1



                                            CORAM:
                                            JUSTICE B. P. ROUTRAY

                                                           ORDER

15.12.2025 Order No.

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

2. Heard Mr. Dash, learned counsel for the Petitioner and Mr. Mishra, learned Senior Counsel for the Opposite Party No.1.

3. Present CMP is filed challenging impugned judgment dated 26th September 2025, wherein the appeal was allowed by the First Appellate Court in F.A.O. No.102 of 2024 directing for restoration of the suit with payment of cost.

4. Upon hearing both parties and going through the impugned judgement, and taking note of the settled principle that every

Location: High Court of Orissa, Cuttack

dispute should ordinarily be decided on merit, this Court does not see any reason to interfere with the impugned judgment. As such, the CMP is disposed of confirming the impugned judgement of the First Appellate Court.

5. An urgent certified copy of this order be granted on proper application.

(B.P. Routray) Judge

S.Das