Manorama Barik And Others vs Dibakar Barik
2025 Latest Caselaw 9899 Ori

Orissa High Court

Manorama Barik And Others vs Dibakar Barik on 12 November, 2025

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         C.M.P. No. 1523 of 2025
         Manorama Barik and Others                   .....                           Petitioners
                                                             Mr. Biswa Bhusan Agasti, Advocate
                                                  -versus-
         1. Dibakar Barik
         2. Pareswar Barik                           .....                    Opposite Parties
                                                               Mr. Manmaya Kumar Dash, ASC
                          CORAM:
                                HON'BLE MISS JUSTICE SAVITRI RATHO

                                                        ORDER

12.11.2025 Order No. (Through hybrid mode)

01.

1. Heard Mr. Biswa Bhusan Agasti, learned counsel for the Petitioners.

2. This CMP has been filed challenging the judgment dated 06.05.2025 passed by the learned District Judge, Bhadrak in F.A.O. No. 98 of 2024 (Annexure-5) confirming the order dated 11.07.2024 passed by the learned Civil Judge (Junior Division), Chandbali in I.A. No. 10/2024 (arising out of C.S. No. 21/2024), (Annexure-4).

3. Issue notice on the question of admission to the Opposite Parties indicating therein that the matter shall be disposed of at the stage of admission. The notice shall be made returnable within four weeks.

4. Requisites for issuance of notice to the Opposite Parties through Speed Post with A.D shall be filed by 17.11.2025.

5. List this case in the week commencing 12.01.2026 along with the postal tracking reports.

Signed by: PUSPANJALI MOHAPATRA Judge puspa Designation: Personal Assistant Reason: Authentication Location: Orissa High Court Date: 12-Nov-2025 19:33:49