Arnapurna @ Sweta Kar And vs Nikunja Kishore Rath And
2025 Latest Caselaw 7895 Ori

Orissa High Court

Arnapurna @ Sweta Kar And vs Nikunja Kishore Rath And on 4 September, 2025

        IN THE HIGH COURT OF ORISSA AT CUTTACK

                           SA No.115 of 1988

Arnapurna @ Sweta Kar and                   .....                Appellants
others
                                                      Represented By Adv. -
                                                      Mr. R.C.Rath

                                   -versus-
Nikunja Kishore Rath and                 .....                Respondents
another
                                                    Represented By Adv. -
                                                    None

                        CORAM:
          MR. JUSTICE ANANDA CHANDRA BEHERA

                                   ORDER

04.09.2025 Order No.

16. 1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the appellants only.

3. None appears from the side of the respondents at the time of call.

4. Hearing is concluded and judgment is reserved.

( ANANDA CHANDRA BEHERA) Judge Later

17. 1. Learned counsel for the respondents submitted before the Court that, due to missing of the list inadvertently at the first hour, he could not remain present for participating for hearing of this 2nd appeal on behalf of the respondents, but, he is eagerly interested

for participating in the hearing of this 2nd appeal on merit.

2. Provisions of law as envisaged under Order-41, Rule-21 of the C.P.C. provides for re-hearing of the 2nd appeal after giving opportunity of being heard to both the parties, if the same is heard from one side in absence of the other side. So, by applying such principles of law, this 2nd appeal be listed on 09.09.2025 for re-hearing from both the sides.

( ANANDA CHANDRA BEHERA) Judge Jagabandhu

Designation: Personal Assistant