Citation : 2026 Latest Caselaw 4042 Ori
Judgement Date : 30 April, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
RSA No.46 of 2020
Abhishek Nanda and Others ..... Appellants
Represented By Adv. -
None
-Versus-
Nirmal Ku.Sahu ..... Respondent
Represented By Adv. -
M/S Rabindra Kumar
Prusty
CORAM:
MR. JUSTICE ANANDA CHANDRA BEHERA
ORDER
30.04.2026 Order No.
09. 1. This matter is taken up through hybrid mode.
2. None appears from the side of the appellants.
3. Learned counsel for the respondent is present.
4. It also appears from the record that in the previous date none had appeared from the side of the appellants.
5. Therefore, in the previous date, there was a specific order making it clear that, if on the next date, i.e., today, none will appear from the side of the appellants, this 2nd appeal shall be dismissed for the default of the appellants.
6. As, none has appeared from the side of the appellants to prosecute the appeal.
7. Hence, this 2nd appeal is dismissed for default of the appellants, as per Order-41, Rule-17 of the C.P.C, 1908.
Digitally Signed (ANANDA CHANDRA BEHERA) Reason: Authentication Judge Location: OHC, Cuttack Nitu Date: 30-Apr-2026 15:40:13
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