Orissa High Court

Rajesh Patra vs Dasara Bharatiamma & Others on 14 May, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                R.S.A. No.172 of 2025
                      Rajesh Patra                                    ......       Appellant

                                                                             Represented by
                                                                  Ms. D. Mahapatra, Advocate
                                                       -versus-

                      Dasara Bharatiamma & others                       ....      Respondents

                                                                               Represented by
                                                                                        None
                                CORAM:
                                      JUSTICE SASHIKANTA MISHRA
                                                      ORDER

14.05.2025 Order No. 1. This matter is taken up through hybrid mode.

01.

2. Heard Ms. D. Mahapatra, learned counsel for the appellant.

3. Perused the impugned judgments.

4. Considering the submissions and the grounds raised, the second appeal is admitted on the following substantial question of law.

"Whether the first appellate court was correct in dismissing the appeal on the ground of limitation on sheer technicalities and without considering the sufficiency of the reasons cited by the appellant to explain the delay."

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

6. Call for the L.C.R.

7. List this matter in the week commencing 18th August, 2025.

Digitally Signed (Sashikanta Mishra)

Designation: AR-CUM-SENIOR SECRETARY Judge

Manoj Authentication Location: ORISSA HIGH COURT Date: 15-May-2025 18:47:26