Orissa High Court

A At Cuttack vs Puspadevi Sharma And Others on 6 May, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   RSA No. 139 of 2025F O
                                   A AT CUTTACK
            Sajan Kumar Sharma and            ....             Appellants
            Others
                                                       Represented by
                                                   Mr.M. Kanungo, Sr.
                                                            Advocate

                                             -Versus -
            Puspadevi Sharma and Others            ....               Respondents

Represented by

CORAM:

JUSTICE SASHIKANTA MISHRA ORDER_ 06.05.2025 Order No.

1. This matter is taken up through hybrid mode.

2.

2. Heard Mr. M. Kanungo, learned Senior Counsel with Mr. S.K. Mishra, learned counsel for the appellants and perused the impugned judgments.

3. Considering the submissions and the grounds raised, the second appeal is admitted on the following substantial questions of law:-

i. Whether the courts below misread the documents admitted vide Exhibit-F, Exhbit-9, Exhibit-10, Exhibit-15, Exhibit-22, Exhibit-B and Exhibit-C and thereby rendered perverse findings?

4. Issue notice to the respondents by registered post with A.D. making it returnable within four weeks. Requisites be filed within three working days.

5. Call for the LCR.

6. List this matter in the week commencing 22nd September, 2025.

(Sashikanta Mishra) Judge

Order No.

1. Status quo with regard to the suit property as on date shall be

3. maintained till the next date.

2. Urgent certified copy of this order be granted on proper application.

(Sashikanta Mishra) Judge

B.C. Tudu

Signed by: BHIGAL CHANDRA TUDU

Location: Orissa High Court, Cuttack Date: 07-May-2025 19:42:31