Satish Kumar Fundnani vs Krushna Chandra Sahu .... Opposite ...
2025 Latest Caselaw 4973 Ori

Orissa High Court

Satish Kumar Fundnani vs Krushna Chandra Sahu .... Opposite ... on 13 March, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CMP No.679 of 2024

        Satish Kumar Fundnani                       ....               Petitioner
                                                Mr. S.S. Rao, Senior Advocate

                                         -Versus-

        Krushna Chandra Sahu                         ....         Opposite Party
                                               Mr. A.K. Mohapatra, Advocate
                    CORAM:
                    MR. JUSTICE R.K. PATTANAIK

                                        ORDER

Order                                 13.03.2025
No.
04.     1.        Heard Mr. Rao, learned Senior Advocate for the petitioner.

2. Instant petition is filed challenging the impugned judgment under Annexures-3 and 5 and direct dismissal of the suit in C.S. No.54 of 2019 instituted by the opposite party on the grounds stated.

3. Learned counsel for the opposite party is present and it is submitted that a copy of the petition with annexures has not been served on them. Accordingly, learned counsel for the petitioner is directed to serve it in course of the day.

4. Upon receiving a copy of the petition with annexures, the opposite party is to file a response before the next date serving a copy of the same on the other side well in advance.

5. List on 11th April, 2025.

(R.K. Pattanaik) Judge

1. Since IA is not pressed, the same is disposed of accordingly.

(R.K. Pattanaik) Judge

1. Heard Mr. Rao, learned Senior Advocate for the petitioner.

2. Instant petition is filed for interim orders.

3. Awaiting response from the opposite party and considering the submission of Mr. Rao, learned Senior Advocate for the petitioner, this Court, as an interim measure, in view of the delivery of possession in respect of the suit property which is likely to take place, as is apprehended, directs that the proceeding in Execution Petition No.10 of 2024 pending before the court of learned Senior Civil Judge, Rayagada and its disposal shall be deferred till the next date.

4. List on the date fixed.

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

(R.K. Pattanaik) Judge

TUDU