Ram Gopal Singh & Others vs Radhamohan Singh
2025 Latest Caselaw 2570 Ori

Orissa High Court

Ram Gopal Singh & Others vs Radhamohan Singh on 13 January, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  SAO.NO. 19 of 2024
            Ram Gopal Singh & others                ....              Appellants
                                          Mr. Dwarika Prasad Mohanty, Advocate

                                            -Versus-
            Radhamohan Singh                           ....                 Respondent


                       CORAM:
                       MR. JUSTICE R.K. PATTANAIK

                                           ORDER

13.01.2025 Order No.

01. 1. Heard Mr. Mohanty, learned counsel for the appellants.

2. Instant appeal is filed by the appellants challenging the impugned judgment in RFA No. 24 of 2020 dated 30th September, 2024 of learned Additional District Judge, Dharamgarh, Kalahandi.

3. Considered the grounds advanced and submission of Mr. Mohanty, learned counsel for the appellants.

4. For final hearing and disposal, since the appeal is filed challenging the order of remand in RFA No. 24 of 2020, the Court is inclined to issue notice to the sole respondent.

5. Accordingly, it is ordered.

6. Notice to the respondent by Registered post with A.D. returnable at an early date and for the said purpose requisites shall be filed by Mr. Mohanty, learned counsel for the appellants within seven days.

7. List on 10th February, 2025.

(R.K. Pattanaik) Judge

1. Heard Mr. Mohanty, learned counsel for the appellants.

2. Instant petition is filed for interim orders.

3. Considering the submission of Mr. Mohanty, learned counsel for the appellants and since, it is claimed that hearing of the suit in C.S. No. 03 of 2013 is likely to commence in view of the remand order as per Annexure-1, this Court, as an interim measure, directs that the same shall not be proceeded with till the next date.

4. List on the date fixed.

5. Urgent certified copy of this order be granted as per rules.

(R.K. Pattanaik) Judge kabita