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Baikuntha Nath Sahu And vs Bikram Nayak And Another
2025 Latest Caselaw 7799 Ori

Citation : 2025 Latest Caselaw 7799 Ori
Judgement Date : 2 September, 2025

Orissa High Court

Baikuntha Nath Sahu And vs Bikram Nayak And Another on 2 September, 2025

Author: Sashikanta Mishra
Bench: Sashikanta Mishra
              IN THE HIGH COURT OF ORISSA AT CUTTACK


                              R.S.A. No.373 of 2025


       Baikuntha Nath Sahu and               .....              Appellants
       another

                                                       Represented by
                                                       Mr.A.S.Nandy, Advocate

                                      -versus-
        Bikram Nayak and another             .....                   Respondents

                                                      Represented by
                                                      None

                                     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. A.S.Nandy, learned Counsel for the appellants, 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;

// 2 //

(i) Whether the Courts below were correct in dismissing the suit on the ground of non-joinder of the parties in the facts and circumstances of the case?

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 month of April, 2026.

(Sashikanta Mishra) AKB Judge

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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