Citation : 2025 Latest Caselaw 8038 Ori
Judgement Date : 9 September, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.3261 of 2016
Laxmidhar Das (dead) .... Petitioners
Debi Prasad Das & ors.
Mr. B.P. Mohanty, Advocate
-versus-
Ramakanta Rath & .... Opposite Parties
another
Mr. G.P. Dutta, Advocate
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
09.09.2025 Order No.
17. This matter is taken up through hybrid mode.
2. Though the writ petition stood disposed of vide judgment dated 15.05.2024, remitting the matter back to the Claims Tribunal with a direction to dispose of the proceeding in MAC No.370 of 1988 within a period of six months w.e.f 18th June, 2024, the learned District Judge, Puri, vide letter no.5152 dated 03.09.2025 has forwarded the letter no.1372 dated 02.09.2025 of the learned 1st Addl. Sessions Judge- cum-3rd M.A.C.T., Puri, wherein a prayer has been made for extension of time of three months for disposal of MAC No.370 of 1988.
3. In view of the reasons detailed in the Annexure-1 to the said letter, the request for further time of three months is allowed.
4. The learned 1st Additional Sessions Judge-cum- 3rd M.A.C.T., Puri shall do well to dispose of MAC No.370 of 1988 within a period of three months hence.
5. Office is directed to communicate a copy of this order urgently to the learned 1st Additional Sessions Judge-cum-3rd M.A.C.T., Puri for compliance.
(S.K. MISHRA) JUDGE Banita
Signed by: BANITA PRIYADARSHINI PALEI
Location: HIGH COURT OF ORISSA, CUTTACK Date: 10-Sep-2025 15:07:08
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