Amiya Kumar Pradhan And vs Santosh Kumar Dash & Ors
2025 Latest Caselaw 3659 Ori

Orissa High Court

Amiya Kumar Pradhan And vs Santosh Kumar Dash & Ors on 5 February, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    RSA No. 522 of 2023



            Amiya Kumar Pradhan and            .....                         Appellants
            others
                                                           Mr. G. Mukharji, Sr. Adv. with
                                                              Mr. A. Mukherji, Advocate
                                      -Versus-
            Santosh Kumar Dash & Ors. .....                                Respondents

                                                            Mr. K.K. Jena, Adv. for R-1


                                          CORAM:
                       THE HON'BLE MR. JUSTICE SASHIKANTA MISHRA


                                                        ORDER

05.02.2025

Order No. 1. This matter is taken up through hybrid mode.

01.

2. Heard Mr. G. Mukherji, learned Sr. Counsel with Mr. A. Mukherji, learned counsel for the appellants.

3. Perused the impugned judgments. Considering the submissions made and the grounds raised, the second appeal is admitted on the following substantial question of law.

"Whether both the courts below were wrong in discarding the entire evidence of the natural mother of defendant No.1 that he was given in adoption?."

4. Issue notice to other respondents by registered post with A.D. returnable within four weeks. Requisites be filed within a week.

5. Call for the LCR.

4. List this matter after Summer Vacation.

(Sashikanta Mishra) Judge

Order No. 1. Learned counsel for the appellant does not want to press this I.A.

02. 2. The I.A. is disposed of as not-pressed.

(Sashikanta Mishra) Judge

A.K. Rana

Designation: Personal Assistant

Date: 05-Feb-2025 19:07:39