Bijaya Kumar Pradhan @ vs Dhoba Pradhan & Ors. .... Opposite ...
2025 Latest Caselaw 7847 Ori

Orissa High Court

Bijaya Kumar Pradhan @ vs Dhoba Pradhan & Ors. .... Opposite ... on 3 September, 2025

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                             RPFAM No.90 of 2025

                 Bijaya Kumar Pradhan @           ....        Petitioner
                 Bijaya Kumar Swain
                                             Mr. B.K. Parida, Advocate

                                       -versus-
                 Dhoba Pradhan & ors.             .... Opposite Parties

                                             Mr. A. Tripathy, Advocate

                  CORAM: JUSTICE SANJAY KUMAR MISHRA

                                       ORDER

03.09.2025 RPFAM No.90 of 2025 & Order No. I.A. No.151 of 2025

02. This matter is taken up through hybrid mode.

2. As prayed by the learned Counsel for the parties, the matter be listed in the week commencing from 27th October, 2025.

3. Learned Counsel for the Petitioner is given liberty to file the copy of application for condonation of delay so also application to recall the ex-parte judgment dated 27.01.2023 filed in Crl.M.P. No.16 of 2021 and objection in response to such applications filed by the Opposite Party, if any, in form of an additional affidavit.

4. Learned Counsel for the Opposite Party is also permitted to file objection to the revision petition, if any, before the next date of listing.

5. The Executing Court is directed not to take any coercive action against the present Petitioner till the next date.

6. Urgent certified copy of this order be granted on proper application as per rules.

(S.K. MISHRA) JUDGE Banita

Signed by: BANITA PRIYADARSHINI PALEI

Location: HIGH COURT OF ORISSA, CUTTACK Date: 04-Sep-2025 17:00:09