Banalata Nayak And Another vs Purna Chandra Mohapatra And Opposite ...
2025 Latest Caselaw 10682 Ori

Orissa High Court

Banalata Nayak And Another vs Purna Chandra Mohapatra And Opposite ... on 29 November, 2025

         IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRP No.13 of 2025

 Banalata Nayak and another          .....                             Petitioner(s)
                                                          Mr. B.B. Mishra, Advocate
                           -versus-
 Purna Chandra Mohapatra and                                       Opposite Party(s)
 others
                                                                                     None
                                CORAM:
  THE HON'BLE MR. JUSTICE ANANDA CHANDRA BEHERA
                                              ORDER

Order No.                                    29.11.2025
   01.      1.    This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

2. This revision under Section 115 of the C.P.C., 1908 has been filed JDRs of Execution Case No.19 of 2023, which is pending before the learned Civil Judge(Sr. Division), 1st Court, Cuttack challenging the rejection order to their petition under Section 47 of the C.P.C., 1908 on the ground that, the execution petition was filed beyond the period of limitation and the same was not entertainable.

3. As, point of law involved is to be decided in this revision, for which, notices are required to be issued to the Opposite Parties.

4. This revision be listed on 13.02.2026 for hearing on the point of admission.

( A.C. Behera ) Judge

02. 1. The further proceeding of Execution No.19 of 2023 arising out of the judgment and decree passed in C.S. No.338 of 2006 be stayed till the next date and both the parties are directed not to create any

third party interest in respect of the properties involved in the execution proceeding during the pendency of the execution case till the next date.

2. The petitioners are directed to file requisites for issuance of notice to the Opposite parties.

3. This I.A. be listed on 13.02.2026 for objection and hearing.

4. Urgent certified copy of this order be granted to the petitioners on proper application.

( A.C. Behera ) Judge Jagabandhu

Designation: Personal Assistant