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Naresh Chandra Mohanty vs ) Om Prakash Singh ..... Opposite ...
2025 Latest Caselaw 9319 Ori

Citation : 2025 Latest Caselaw 9319 Ori
Judgement Date : 23 October, 2025

Orissa High Court

Naresh Chandra Mohanty vs ) Om Prakash Singh ..... Opposite ... on 23 October, 2025

Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              RVWPET No.102 of 2024
                             Naresh Chandra Mohanty       .....       Petitioner
                                                                              Represented By Adv. -
                                                                              Naresh Chandra
                                                                              Mohanty(in Person)

                                                          -versus-
                             1) Om Prakash Singh                 .....             Opposite Parties
                             2) Biswabash Behuria                             Represented By Sr.Adv.
                                                                              -Mr. S.D.Das, along
                                                                              with M/s. H.mohanty
                                                                              K.sattar D.samantaray

                                                   CORAM:
                                     THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                                 MOHAPATRA

                                                               ORDER
           Order No.                                           23.10.2025

                  06.           1.     This matter is taken up through Hybrid Arrangement

(Virtual /Physical Mode).

2. Heard the Petitioner, who is appearing in person as well as Mr. S.D.Das, learned Senior Counsel along with Mr. H.Mohanty, learned counsel for the Opposite Parties.

3. Hearing is concluded.

4. The order/judgment is reserved.

( A.K. Mohapatra )

Judge Rubi

Reason: Authentication Page 1 of 1.

 
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