Sumitra Pradhan vs Ch. Laxmi Narayan Nayak .... Opposite ...
2025 Latest Caselaw 8945 Ori

Orissa High Court

Sumitra Pradhan vs Ch. Laxmi Narayan Nayak .... Opposite ... on 10 October, 2025

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: CHITTA RANJAN BISWAL
Reason: Authentication
Location: Orissa High Court, Cuttack.
Date: 10-Oct-2025 16:57:29
                                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    CMP No.1253 of 2025
                                Sumitra Pradhan                            ....         Petitioner
                                                                       Mr. P.K. Nanda, Advocate

                                                            -versus-

                                Ch. Laxmi Narayan Nayak                  .... Opposite Party
                                                                  Mr. P.K. Satapathy, Advocate

                                             CORAM:
                                             JUSTICE B. P. ROUTRAY

                                                         ORDER

10.10.2025

Order No.

04. 1. Heard Mr.Nanda, learned counsel for the Petitioner and Mr.Satapathy, learned counsel for the Opposite Party.

2. Present CMP is directed against order dated 7th April 2025 passed in Execution Proceeding No.1 of 2015 pending in the Court of learned Civil Judge (Junior Division), Similiguda, Koraput.

3. In course of hearing, it is admitted at the Bar that CMA No.3 of 2024, arising out of RFA No.3 of 2014, is pending in the Court of learned Additional District Judge, Koraput against the impugned judgment and decree of the learned trial court. Accordingly, it is felt appropriate to direct the First Appellate Court for early disposal of CMA No.3 of 2024 filed under Order 41 Rule 19, CPC.

4. Accordingly, present CMP is disposed of with a direction to the learned First Appellate Court to dispose of CMA No.3 of 2024 (arising out of RFA No.3 of 2014), in accordance with law,

Signed by: CHITTA RANJAN BISWAL

Location: Orissa High Court, Cuttack. Date: 10-Oct-2025 16:57:29 within a period of two months from the date of receipt of certified copy of this order and both parties are directed to cooperate for disposal of said CMA within the time stipulated. Till then, present Opposite Party No.1 (DHR) shall not proceed in the execution case.

5. Urgent certified copy of this order be granted on the proper application.

( B.P. Routray) Judge

C.R. Biswal/Anisha