Satya Narayan Agrawal vs Ganesh Ram Agrawal & Others ..... ...
2025 Latest Caselaw 6396 Ori

Orissa High Court

Satya Narayan Agrawal vs Ganesh Ram Agrawal & Others ..... ... on 30 June, 2025

                                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                            WP(C) No.15839 of 2018
                                          Satya Narayan Agrawal          .....      Petitioner
                                                                                             Represented By Adv. -
                                                                                             Mr. Subham Agrawal(in
                                                                                             Person)

                                                                    -versus-
                                           Ganesh Ram Agrawal & others       .....                Opposite Parties
                                                                                              Represented By Adv. -
                                                                                              Mr. Gyanalok
                                                                                              Mohanty, S.C. for the
                                                                                              O.P. Nos.2 & 3, Mr
                                                                                              A.P. Bose for the O.P.
                                                                                              No.1

                                                               CORAM:
                                              THE HON'BLE MR. JUSTICE ANANDA CHANDRA
                                                               BEHERA
                                                               ORDER

30.06.2025 Order No.

20. This matter is taken up through hybrid mode.

2. Heard from the learned counsel for the Petitioner in person through its power of written order, the learned counsel for the Opposite Party No.1 and the learned Standing Counsel for the Opposite Party Nos.2 & 3.

3. During the course of hearing, the learned counsel for the Opposite Party No.1 submitted some order sheets and the notice which was issued in the revision.

4. Hearing concluded. Judgment is reserved.

(ANANDA CHANDRA BEHERA) Judge Sarbani

Location: HIGH COURT OF ORISSA, CUTTACK