Meenati Sahu @ Minati Sahu vs ) Rama Krushna Prusty ..... Opposite ...
2026 Latest Caselaw 1631 Ori

Orissa High Court

Meenati Sahu @ Minati Sahu vs ) Rama Krushna Prusty ..... Opposite ... on 20 February, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CMP No.2041 of 2025
            Meenati Sahu @ Minati Sahu     .....    Petitioner
                                                               Represented by Adv. -
                                                               Prasanta Kumar
                                                               Satapathy

                                            -versus-
            1) Rama Krushna Prusty                     .....        Opposite Parties
            2) Shakuntala Prusty                               Represented by Adv. -

                                    CORAM:
                      THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                  MOHAPATRA

                                           ORDER

20.02.2026 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard learned counsel for the Petitioner. Perused the CMP application as well as the prayer made therein.

3. Being aggrieved by order dated 10.09.2025 passed in FAO No.38 of 2025 by the District Judge, Bhadrak, the Petitioner has approached this Court by filing the present CMP application.

4. Learned counsel for the Petitioner at the outset contended that the Petitioner is in possession over the suit properties. However, his application for injunction has been rejected by the learned trial court which was confirmed in appeal by the appellate court.

5. Accordingly, issue notice to the Opposite Parties by Speed

post with A.D fixing a short returnable date.

6. Requisites for issuance of notice be filed within three working days.

7. List this matter in the week commencing 23.03.2026.

8. Heard learned counsel for the Petitioner.

9. As an interim measure, it is directed that, till the next date, no 3rd party interest shall be created by the parties over the suit scheduled land.

( A.K. Mohapatra) Judge Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 20-Feb-2026 18:27:55