Debi Prasad Harichandan And vs Nandini Singh And Others
2025 Latest Caselaw 8314 Ori

Orissa High Court

Debi Prasad Harichandan And vs Nandini Singh And Others on 16 September, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  SAO No.17 of 2025
            Debi Prasad Harichandan and            ....            Appellants
            another
                                               Mr. P.C. Acharya, Advocate

                                        -Versus-
            Nandini Singh and others               ....          Respondents


                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK
                                       ORDER

16.09.2025 Order No.

02. 1. Heard Mr. Acharya, learned counsel for the appellants.

2. Instant appeal is filed by the appellants assailing the impugned judgment at Annexure-2, whereby, the matter has been remanded to the learned Trial Court for a fresh disposal in connection with C.S. No.2 of 2020 and C.S. No.121 of 2021 on the grounds inter alia that the same is not legally tenable and hence, liable to be set aside.

3. Considering the facts pleaded on record and submission of Mr. Acharya, learned counsel for the appellants, the Court is inclined to issue notice to the respondents for hearing on substantial question of law involved and hence, it is ordered.

4. Notice to the respondents by Speed Post with AD returnable at an early date and for the said purpose, requisites

shall be filed by Mr. Acharya, learned counsel for the appellants within seven days from today.

5. List on 24th October, 2025.

(R.K. Pattanaik) Judge

1. Since the order of remand is under challenge on the grounds stated, this Court, as an interim measure, awaiting appearance of the respondents with a reply on record, directs stay of further proceeding in C.S. No.2 of 2020 and C.S. No.121 of 2021 pending in the file of learned Civil Judge, Senior Division, Dhenkanal till the next date of hearing.

2. List on the date fixed for further orders.

3. Urgent copy of this order be issued as per rules.

(R.K. Pattanaik) Judge Rojina

Designation: Junior Stenographer