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Satyaprakash Behuria vs Basanta Kumar Behuria .... Opp. Party
2025 Latest Caselaw 2323 Ori

Citation : 2025 Latest Caselaw 2323 Ori
Judgement Date : 10 January, 2025

Orissa High Court

Satyaprakash Behuria vs Basanta Kumar Behuria .... Opp. Party on 10 January, 2025

Author: K.R. Mohapatra
Bench: K.R. Mohapatra
Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK
Designation: JUNIOR STENOGRAPHER
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 13-Jan-2025 13:05:29

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    CMP NO.1139 OF 2024
                                     Satyaprakash Behuria               ....                   Petitioner
                                                                      h
                                                                                                  None
                                                                  -versus-
                                     Basanta Kumar Behuria                         ....       Opp. Party
                                                           Mr. Subash Chandra Puspakala, Advocate

                                                CORAM:
                                                JUSTICE K.R. MOHAPATRA
                                                        ORDER
             Order No.                                 10.01.2025

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

2. None appears for the Petitioner at the time of call.

3. This CMP has been filed assailing the judgment dated 31st July, 2024 (Annexure-8) passed by learned District Judge, Jajpur in FAO No.12 of 2023, by which, he allowed the Appeal and set aside the order dated 10th April, 2023 (Annexure-6) passed by learned Civil Judge, (Senior Division), Jajpur in IA No.218 of 2020 (arising out of CS No.338 of 2020) whereby learned trial Court had passed an order of temporary injunction in favour the Petitioner.

4. Since none appears for the Petitioner to pursue the matter, this CMP stands dismissed for non-prosecution.



                                                                     (K.R. Mohapatra)
                  Rojalin                                                  Judge





 

 
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