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Sitaram Dash & Ors vs Dayanidhi Panda & Anr
2025 Latest Caselaw 7848 Ori

Citation : 2025 Latest Caselaw 7848 Ori
Judgement Date : 3 September, 2025

Orissa High Court

Sitaram Dash & Ors vs Dayanidhi Panda & Anr on 3 September, 2025

Author: Sanjeeb K. Panigrahi
Bench: Sanjeeb K. Panigrahi
                                             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                              FAO No.236 of 2025

                                           Sitaram Dash & Ors.              ....             Appellant(s)
                                                                            Mr. Sarojananda Mishra, Adv.
                                                                      -versus-
                                           Dayanidhi Panda & Anr.           ....           Respondent (s)


                                                   CORAM:
                                                   HON'BLE DR. JUSTICE SANJEEB K. PANIGRAHI

                                                                      ORDER
                                     Order                           03.09.2025
                                     No.

03. 1. This matter is taken up through hybrid arrangement.

2. In filing this FAO, the Appellants have challenged the

judgment dated 28.01.2025 passed by the learned Civil Judge

(Sr. Divn.), Bhadrak in Probate Misc. Case No.2 of 2020 (C.S.

No.71 of 2021).

Apart from the above, the Appellants have challenged the

application filed by the Respondent No.1 for probate of the

will dated 07.05.1970.

3. Heard.

4. Admit.

5. Issue notice.

6. Notice be issued to the Respondents by Speed Post with

A.D making it returnable by 13th October, 2025. Requisites

for issuance of notice shall be filed within three working Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 04-Sep-2025 17:34:58 days hence.

7. List this matter on 14th October, 2025.

8. Issue notice as above.

9. Accept one set of process fee.

10. As an interim measure, it is directed that operation of the

impugned judgment dated 28.01.2025 passed by the learned

Civil Judge (Sr. Divn.), Bhadrak in Probate Misc. Case No.2

of 2020 (C.S. No.71 of 2021) shall remain stayed till the next

date of listing of this matter.

(Dr. Sanjeeb K. Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 04-Sep-2025 17:34:58

 
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