Citation : 2025 Latest Caselaw 7795 Ori
Judgement Date : 2 September, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
R.S.A. No.486 of 2024
Sushama Jena @ Bedanta ..... Appellant
Represented by
Mr.B.Bhuyan, Sr.Advocate
-versus-
Abhisek Podar and others ..... Respondents
Represented by
Mr. S.N.Das, Advocate.
CORAM:
THE HON'BLE MR. JUSTICE SASHIKANTA MISHRA
ORDER
02.9.2025.
Order No.
01. 1. This matter is taken up through hybrid mode.
2. Heard Mr. B. Bhuyan, learned Senior Counsel for the appellant, on the question of admission. Perused the judgments passed by the lower appellate Court as well as the trial Court.
3. Considering the submissions and the grounds raised, the RSA is admitted on the following substantial questions of law;
(i) Whether the learned 2nd Addl. District Judge, Bhubaneswar is authorized under
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law to hear an appeal when the suit has been disposed of by the learned Addl. District and Sessions Judge, Fast Track Court No.3, Bhubaneswar?
(ii) Whether an appeal challenging the decree passed by learned Addl. District and Sessions Judge, Fast Track Court No.3, Bhubaneswar lies to be District Judge/Addl. District Judge and entertainment of appeal or passing a decree thereon by the said courts are valid in the eye of law?
4. Call for the L.C.R.
5. Issue notice to the Respondents by Speed Post/Registered Post making it returnable within four weeks. Requisites be filed within three working days.
6. List this matter in the week commencing 24.11.2025.
(Sashikanta Mishra)
AKB Judge
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02. 1. Status quo as on date with regard to the suit property shall be maintained till the next date.
(Sashikanta Mishra) Judge
Location: High Court of Orissa, Cuttack
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