Krushna Chandra Sahu vs Dheerendera@Dharmendra
2025 Latest Caselaw 9250 Ori

Orissa High Court

Krushna Chandra Sahu vs Dheerendera@Dharmendra on 22 October, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                RSA No. 135 of 2025


             Krushna Chandra Sahu                  ....                    Appellant
                                                                 Represented by
                                                        Mr. A.P. Bose, Advocate


                                             -Versus -


             Dheerendera@Dharmendra                 ....                 Respondent

Prasad Sahu Represented by

CORAM:

JUSTICE SASHIKANTA MISHRA ORDER_ 22.10.2025 I.A. No. 317 of 2025 Order No. 1. This matter is taken up through hybrid mode.

1.

2. Two weeks' time is allowed to the appellant to file the certified copy of the Trial Court judgment.

(Sashikanta Mishra) Judge

Order No.

1. Learned counsel for the appellant files an IA. with prayer to stay

2. the execution proceeding. The same be registered.

2. Since the appeal has not been admitted as yet, no order of stay

can be passed. It shall however be open to the appellant to seek adjournment of the execution proceeding by filing appropriate application. If such motion is made, the executing Court shall adjourn the matter having regard to the date fixed for hearing of this appeal on the question of admission.

3. List this appeal in the week commencing 17th November, 2025 for admission.

(Sashikanta Mishra) Judge

B.C. Tudu

Signed by: BHIGAL CHANDRA TUDU

Location: Orissa High Court, Cuttack Date: 23-Oct-2025 18:35:54