Citation : 2025 Latest Caselaw 10415 Ori
Judgement Date : 25 November, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
RSA No. 284 of 2023 &
RSA No. 285 of 2023
Ashok Kumar Sahu & Others ..... Appellants
Ms. Sangita Mohanty, Advocate
-Versus-
Sukanti Sahu & Others ..... Respondents
CORAM:
THE HON'BLE MR. JUSTICE SASHIKANTA MISHRA
ORDER
25.11.2025
Order No. 1. These matters are taken up through hybrid mode.
01. 2. Heard Ms. Sangita Mohanty, learned counsel for the appellants.
3. Perused the impugned judgments. Considering the submissions made and the grounds raised, the second appeal is admitted on the following substantial questions of law.
"(i) Whether the Learned Lower Appellate Court was right in decreeing partition without rendering any finding that there was a coparcenary existing at the time of death of Sribachha of which Dalimba was a member.?
4. Issue notice to the respondents by speed post, returnable within four weeks. Requisites shall be filed within three working days.
5. Call for the LCR.
6. List these matters for hearing in the month of June, 2026.
(Sashikanta Mishra) A.K. Rana
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