Satyabati Padhi @ Agasti vs Prabodh Chandra Padhi ..... Opp. ...
2025 Latest Caselaw 5220 Ori

Orissa High Court

Satyabati Padhi @ Agasti vs Prabodh Chandra Padhi ..... Opp. ... on 21 March, 2025

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CMP No. 314 of 2025
Satyabati Padhi @ Agasti                .....                            Petitioner

                                                       Mr. T.K. Mohanty, Advocate
                                     -versus-
1. Prabodh Chandra Padhi                .....                          Opp. Parties
2. Sudhakar Padhi

            CORAM:
                  HON'BLE MISS JUSTICE SAVITRI RATHO

                                           ORDER

21.03.2025 Order No.

01. (Through hybrid mode)

1. This application under Article 227 of the Constitution of India

has been filed challenging the judgment dated 03.02.2025 passed by

the learned 3rd Additional District Judge, Balasore in F.A.O. No. 50

of 2024 confirming the order dated 15.04.2024 passed by the learned

Senior Civil Judge (LR & LTV), Balasore in I.A. No. 517/2023

arising out of C.S. No. 2494 of 2023 rejecting the application of the

petitioner for temporary injunction.

2. Perused the impugned orders.

3. Issue notice on the question of admission to the opposite

parties indicating therein that the matter shall be disposed of at the

stage of admission.

4. Requisites for issuance of notice to the opposite parties

through Registered Post/Speed Post with A.D shall be filed within

three working days. The notice shall be made returnable within four

weeks.

5. List this case on 25.04.2025.

6. Issue notice as above.

7. One set of process fee shall be accepted.

8. In the interim, it is directed that status quo in respect of suit

schedule land be maintained till the next date.

(Savitri Ratho) Judge puspa

Signed by: PUSPANJALI MOHAPATRA