Prahallad Roy Sharma vs Nayan Sangvi
2025 Latest Caselaw 10479 Ori

Orissa High Court

Prahallad Roy Sharma vs Nayan Sangvi on 26 November, 2025

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                            IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                             FAO No.80 of 2017

                                          Prahallad Roy Sharma         ....             Appellant(s)
                                                                        Mr. Maheswar Mohanty, Adv.

                                                                    -versus-
                                          Nayan Sangvi                ....               Respondent(s)

CORAM:

HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

Order ORDER No. 26.11.2025

05. 1. This matter is taken up through hybrid arrangement.

2. In filing this FAO, the Appellant has challenged the

judgment/order dated 08.03.2017 passed by the learned

District Judge, Balasore in Civil Misc. Application No.42 of

2015 arising out of R.F.A No.78 of 2014.

3. Heard.

4. Admit.

5. Issue notice.

6. Notice be issued to the legal heirs of the deceased

Respondent by Speed Post with A.D making it returnable

by 20th January, 2026. Requisites for issuance of notice shall

be filed within five working days hence.

7. List this matter on 21st January, 2026.

Designation: Personal Assistant

Location: High Court of Orissa Date: 27-Nov-2025 14:23:19

8. Issue notice as above.

9. Accept one set of process fee.

10. As an interim measure, it is directed that further

proceeding in Execution Case No.6 of 2016 pending in the

Court of learned Additional Civil Judge (Sr. Divn.),

Balasore shall remain stayed till the next date of listing of

this matter.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 27-Nov-2025 14:23:19