Golekh Chandra Sahoo vs ) Nilamadhaba Sahu ..... Opposite ...
2026 Latest Caselaw 237 Ori

Orissa High Court

Golekh Chandra Sahoo vs ) Nilamadhaba Sahu ..... Opposite ... on 12 January, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CMP No.2123 of 2025
            Golekh Chandra Sahoo           .....     Petitioner
                                                              Represented by Adv. -
                                                              B. Routray, Sr. Adv.

                                           -versus-
            1) Nilamadhaba Sahu                       .....       Opposite Parties
            2) Ramanath Sahu                                   Represented by Adv. -
            3) Tusarkanta Sahu
            4) Bhimsen Barik
            5) Trinath Sahu

                                   CORAM:
                    MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                           ORDER

12.01.2026

Order No.

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

2. Heard Mr. B. Routray, learned senior counsel for the Petitioner. Perused the application.

3. The present application has been filed under Article 227 of the Constitution of India thereby challenging the order dated 27.12.2024 passed in T.S. No.89/122 of 2006-13 by the learned Civil Judge, Bargarh.

4. By virtue of impugned order dated 27.12.2024, the learned trial Court has rejected the application of the Petitioner filed under Order 1 Rule 10 of CPC for addition of parties. Learned senior counsel appearing for the petitioner at the outset contended that by applying a wrong principle of law which is evident in the

impugned order, the learned trial Court has committed an error in law.

5. Considering such submission, this Court is inclined to hear the matter further in presence of the Opposite Parties.

6. Hence, issue notice to the Opposite Parties by Speed Post with A.D. by fixing a short returnable date. Requisites be filed within a week.

7. List this matter in the week commencing 16.02.2026.

8. No final judgment shall be delivered in Civil Suit bearing TS No.89/122 of 2006-13 without leave of this Court till the next date.

9. Issue urgent certified copy of this order as per Rules.

( A.K. Mohapatra ) Judge Sisir

Designation: Personal Assistant