Ashok Kumar Baral vs Gobinda Chandra Baral And
2025 Latest Caselaw 3928 Ori

Orissa High Court

Ashok Kumar Baral vs Gobinda Chandra Baral And on 12 February, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

              IN THE HIGH COURT OF ORISSA AT CUTTACK


                                  R.S.A. No.31 of 2025


       Ashok Kumar Baral                      .....                      Appellant

                                                         Represented by
                                                         Mr.N.P.Patra, Advocate

                                        -versus-
       Gobinda Chandra Baral and              .....                   Respondents
       others

                                                         Represented by none


                                       CORAM:

            THE HON'BLE MR. JUSTICE SASHIKANTA MISHRA


                                         ORDER

12.2.2025.

Order No. I.A. No.89 of 2025

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

2. Considering the submissions, four week time is allowed to the appellant to file certified copy of the judgment and decree of the trial Court.

(Sashikanta Mishra) Judge

// 2 //

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

2. Issue notice to the Respondents on the question of admission by Registered Post with A.D. making it returnable within four weeks. Requisites be filed within three working days.

3. Call for the L.C.R.

4. List this matter on 21.4.2025.

(Sashikanta Mishra) AKB Judge

03. 1. It is directed that the final decree proceeding may continue, but the decree shall not be sealed and signed without leave of the Court.

2. Urgent certified copy of this order be granted on proper application.

Digitally Signed Judge

Location: High Court of Orissa, Cuttack