Ratnakar Pradhan And Others vs Manjulata Pradhan And Another .... ...
2025 Latest Caselaw 251 Ori

Orissa High Court

Ratnakar Pradhan And Others vs Manjulata Pradhan And Another .... ... on 6 May, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  CMP No.689 of 2025
            Ratnakar Pradhan and others               ....             Petitioners
                                                      Mr. B. Tripathy, Advocate
                                          -Versus-
            Manjulata Pradhan and another             ....        Opposite parties


                       CORAM:
                       MR. JUSTICE R.K. PATTANAIK

                                         ORDER

06.05.2025 Order No.

01. 1. Heard Mr. Tripathy, learned counsel for the petitioners.

2. Instant petition is filed by the petitioners challenging the impugned order dated 19th April, 2025 passed in connection with Execution Case No.07 of 2016 by learned Civil Judge (Senior Division), Pipili arising out of C.S. No.90/91 of 2008/2007 on the grounds stated therein.

3. An application under Section 47 CPC was filed by the petitioners in the execution proceeding with the plea advanced referring to a disposal of RSA Nos.212 and 213 of 2015. Considering the plea advanced and facts pleaded on record, the Court is inclined to issue notice to opposite parties.Hence, it is ordered.

4. Notice to opposite parties by Registered Post with AD making it returnable at an early date and for the said purpose, requisites shall be filed by Mr. Tripathy, learned counsel for the petitioners within next seven days positively.

5. List on 9th July, 2025 for hearing and orders.

(R.K.Pattanaik) Judge

1. Heard.

2. Instant petition is filed for interim orders.

3. In view of the judgment in RSA Nos.212 and 213 of 2015, a copy of which is produced in the Court by Mr. Tripathy, learned counsel for the petitioners and in view of the application under Section 47 CPC filed, this Court, as an interim measure, awaiting appearance and reply received from the opposite parties, stays the further proceeding in the Execution Case No.07 of 2016 arising out of C.S. No.90/91 of 2008/2007 pending in the file of learned Civil Judge (Senior Division), Pipili.

4. List on the date fixed for further orders.

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

(R.K.Pattanaik) Judge

Rojina

Designation: Junior Stenographer