Krupasindhu Panda vs Biswanath Panda
2025 Latest Caselaw 8494 Ori

Orissa High Court

Krupasindhu Panda vs Biswanath Panda on 19 September, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                SAO No. 13 of 2018
            Krupasindhu Panda                ....              Appellant
                                     Mr. Hrudananda Mohapatra, Advocate
                                       -Versus-
            Biswanath Panda                  ....                 Respondent
                                                   Ms. S.L.Patnaik, Advocate


                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK

                                      ORDER

19.09.2025 Order No.

04. 1. Heard learned counsel for the respective parties.

2. Instant appeal is filed by the appellant against the impugned judgment in RFA No. 09 of 2018.

3. I.A. No. 18 of 2019 is filed under Section 5 of the Limitation Act seeking condonation of delay in presenting the appeal beyond the stipulated period.

4. In course of hearing, it is brought to the notice of the Court by Mr. Mohapatra, learned counsel for the appellant that consequent upon the remand order, the suit in C.S. No.20 of 2014 has been disposed of by a judgment on 18th December, 2019 and it has taken place while under impression that the appeal is pending before this Court with the condonation of delay being applied. The suit was disposed of in the absence of an interim order in the appeal. In such view of the matter, the

appeal is disposed of, however, with the liberty in favour of the appellant to question such remand order, while challenging the decree in the suit.

5. A certified copy of this order be issued as per rules.

(R.K. Pattanaik) Judge

kabita