Truptimayee Bastia And Ors vs Subhalaxmi Mishra And Ors
2025 Latest Caselaw 6302 Ori

Orissa High Court

Truptimayee Bastia And Ors vs Subhalaxmi Mishra And Ors on 25 June, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    RSA No. 256 of 2025

            Truptimayee Bastia and Ors.                   ....          Appellants
                                                                  Represented by
                                                       Mr. D.P.Mohanty, Advocate

                                          - Versus -
            Subhalaxmi Mishra and Ors.                    ....        Respondents
                                                                       Advocate

                  CORAM:
                        JUSTICE SASHIKANTA MISHRA

                                       ORDER

Order No.                             25.06.2025
   01.

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

2. Mr. S.Mohapatra, learned counsel and associates enter appearance on behalf of Respondent No.1 by filling Vakalatnama in Court today. The same be kept on record.

3. Mr. S.S.Kar, the Respondent No.2 appears in person and submits that he will conduct his own case.

(Sashikanta Mishra) Judge

Order No.

02. 1. This is an application for condonation of delay in filling of the . appeal. The SR has pointed out the delay of eight days. In this application, it is stated that because of time consumed in obtaining the certified copy of the impugned judgment and in contacting the

lawyer, there was delay.

2. Learned counsel appearing for the respondents have no serious objection to the delay being condoned.

3. Considering the above facts, the delay is condoned subject to payment of cost of a book on any legal topic of the choice of the appellant's counsel to be donated to the Orissa High Court Bar Association Library and its receipt being filed before this Court before the next date.

4. List this matter for admission in the week commencing 07.07.2025.

(Sashikanta Mishra) Judge

Order No. 1. It shall be open to the appellant to move the Executing Court

03. . for adjournment. If such motion is made, the executing Court shall adjourn the case keeping in mind the date fixed for hearing on admission of the present appeal.

(Sashikanta Mishra) Judge

Deepak