Surendranath Baral vs Balaram Behera .... Opposite Party
2025 Latest Caselaw 9865 Ori

Orissa High Court

Surendranath Baral vs Balaram Behera .... Opposite Party on 11 November, 2025

Author: B. P. Routray

Bench: B. P. Routray

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                C.M.P. No.1715 of 2025
                                Surendranath Baral                       ....           Petitioner
                                                               Mr. S.K. Mishra, Senior Advocate
                                                             -versus-
                                Balaram Behera                           ....      Opposite Party
                                                                        Mr. N.C. Pati, Advocate
                                            CORAM:
                                            JUSTICE B. P. ROUTRAY
                                                           ORDER

11.11.2025 Order No.

01. 1. Issue notice.

2. Mr. N.C. Pati, learned counsel accepts notice on behalf of the Opposite Party. One extra copy of the brief be served on him within a week.

3. List this matter on 20th January 2026.

4. Heard Mr. S.K. Mishra, learned Senior Advocate for the Petitioner and Mr. N.C. Pati, learned Advocate for the Opposite Party.

5. It is seen that the prayer for variance of the status quo order at the instance of the Defendant was rejected vide order dated 21.09.2023 of the learned trial court and the same was challenged by the Defendant in F.A.O. No.56 of 2023. Leaned first appellate court though has set aside the order dated 21.09.2023 of the learned trial court, but did not pass any specific direction in the ordering portion of the judgment, whereas in the body of the

Signed by: BASANTA KUMAR BARIK

Location: High Court of Orissa, Cuttack Date: 11-Nov-2025 17:28:55 order has reflected some observations with regard to validity of the original order of status quo granted by the learned trial court on 17.09.2016.

6. It is directed as an interim measure that, the original order of status quo dated 17.09.2016 passed by learned trial court shall remain in force till 20th January 2026.

7. An urgent certified copy of this order be granted on proper application.

( B.P. Routray) Judge

B.K. Barik

Signed by: BASANTA KUMAR BARIK Reason: Authentication Location: High Court of Orissa, Cuttack Date: 11-Nov-2025 17:28:55