) Sri Lokanath Deb Bije vs ) Purna Chandra Mohapatra ..... ...
2026 Latest Caselaw 407 Ori

Orissa High Court

) Sri Lokanath Deb Bije vs ) Purna Chandra Mohapatra ..... ... on 16 January, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 CMP No.37 of 2026

            1) Sri Lokanath Deb Bije                   .....               Petitioners
            Srikhetra, Puri
            2) Prakash Apat                                    Represented by Adv. -
            3) Narasingh Gochhayat                             Mr. Sourav Suman
                                                               Bhuyan

                                            -versus-
            1) Purna Chandra Mohapatra                 .....        Opposite Parties
            2) Jyotsnarani Mohapatra                           Represented by Adv. -
            3) Sashanka Sekhar Mohapatra                       Mr. D.K. Sahu, AGA
            4) Narayan Mohapatra

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

                                            ORDER

16.01.2026 Order No.

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

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

3. Being aggrieved by the judgment dated 29.10.2025 passed by the learned 3rd Additional District Judge, Puri in FAO No.26/14 of 2024 thereby confirming the order dated 08.02.2024 passed by the learned Civil Judge, Senior Division, Puri in C.M.A. No.26 of 2024, the Petitioners have approached this Court by filing the present CMP application under Section 227 of the Constitution of India.

4. Upon hearing the learned counsel for the Petitioners as well as on a careful examination of the documents annexed to the writ petition, this Court is of the view that the matter requires further examination in presence of the Opposite Parties.

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

6. List this matter in the week commencing 23rd February, 2026.

7. Reply affidavit, if any, be filed by the Opposite Parties in the meantime.

8. Heard the learned counsel for the Petitioners.

9. As an interim measure, it is directed that further proceeding in Execution Case No.34 of 1993 pending before the learned Civil Judge (Senior Division), Puri shall remain stayed till the next date.

( A.K. Mohapatra ) Judge Debasis