Wednesday, 06, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Madanabati Panigrahi vs Suresh Ku. Rout & Anr
2025 Latest Caselaw 4775 Ori

Citation : 2025 Latest Caselaw 4775 Ori
Judgement Date : 7 March, 2025

Orissa High Court

Madanabati Panigrahi vs Suresh Ku. Rout & Anr on 7 March, 2025

Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
        IN THE HIGH COURT OF ORISSA AT CUTTACK
                  MACA No.129 of 2020

Madanabati Panigrahi                   .....            Appellant
                                                  Mr. D. Mund, Advocate
                                   -versus-
Suresh Ku. Rout & Anr.                .....            Respondents
                                                     Mr. P.K. Mahali, Advocate
                                                      (Respondent No. 2)

                       CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                        ORDER

07.03.2025 Order No. 04 I.A. No. 224 of 2020

1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the Appellants.

3. Since this cross appeal has been filed at the instance of the Claimant, Claimant is exempted from paying the Court fee for the present.

4. I.A. is disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

1. Heard.

2. This application has been filed with a prayer to dispense with the filing of the certified copy of the impugned Judgment.

3. Learned counsel for the Appellant contended that certified copy of the impugned Judgement is available in connected MACA No. 125 of 2020 so filed challenging the self-same Judgment.

4. Considering the submission made, prayer as made in the I.A. is allowed.

5. I.A. is disposed of accordingly.

(BIRAJA PRASANNA SATAPATHY) Judge

1. Heard.

2. Issue notice on the question of admission.

3. Since Mr. P.K. Mahali, learned counsel has already entered appearance on behalf of Respondent No. 2 and copy of the appeal memo has already been served on him, no notice need be issued to Respondent No. 2.

4. Issue notice to Respondent No. 1 by Registered Post with AD, requisites for which shall be filed by 12th March, 2025.

3. List this matter in the week commencing 5th May, 2025 along with the connected matters.

(BIRAJA PRASANNA SATAPATHY) Judge Sneha

Location: High Court of Orissa, Cuttack

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter