Susama Rout @ Bhanj Deo vs Sandeep @ Padun Bhanj Deo
2025 Latest Caselaw 9684 Ori

Orissa High Court

Susama Rout @ Bhanj Deo vs Sandeep @ Padun Bhanj Deo on 6 November, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                MATA No.175 of 2025

            Susama Rout @ Bhanj Deo                    ....                Appellant
                                                          Represented by Adv.-
                                                    Mr. Mahadev Sahu, Advocate

                                    -Versus -
            Sandeep @ Padun Bhanj Deo                  ....           Respondent
                                                            Represented by Adv.-

                               CORAM:
             HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                          AND
            HON'BLE MR. JUSTICE MRUGANKA SEKHAR SAHOO
                                          ORDER

06.11.2025 (Hybrid mode) Order No.

04. 1. It is submitted by learned counsel Mr. M.K. Mohapatra, learned counsel that he has instruction to appear along with Mr. M. Sahu for the appellant. Vakalatnama is filed afresh contains signature of Mr. Mohapatra and learned associates along with signatures Mr. Sahu learned counsel for the appellant. Vakalatnama shall be taken on record. Scanned copy be updated. Name of Mr. Mohapatra shall be indicated in the cause list as well as case brief appearing on behalf of the appellant.

2. We have heard Mr. Mohapatra, learned counsel for the appellant.

3. In response to the order dated 17.10.2025, particularly paragraph-2, he submits that probably the order was not uploaded, and he has not gone through the same. To his notice, we have

brought the prayer made in the MATA and the judgment of the learned Trial Court.

4. In our view, the alternative prayers made in appeal apart from the first paragraph in the prayer cannot be sustained in an appeal and the appeal may have to be rejected, if the appellant insists for alternative and additional prayers.

5. The learned counsel for the appellant at this stage has sought for adjournment.

List on 28th November, 2025 under the same heading.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge.

Narayan/Ranjeeta