) M/S. Khushi Realcon Pvt. Ltd vs Pradip Kumar Dey ..... Opposite Party
2026 Latest Caselaw 539 Ori

Orissa High Court

) M/S. Khushi Realcon Pvt. Ltd vs Pradip Kumar Dey ..... Opposite Party on 20 January, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                WP(C) No.1562 of 2026
            1) M/s. Khushi Realcon Pvt. Ltd., .....   Petitioners
            Bhubaneswar
            2) Gaurav Agarwal                                  Represented by Adv. -
                                                               Bibekananda Udgata

                                          -versus-
            Pradip Kumar Dey                     .....               Opposite Party
                                                              Represented by Adv. -

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

                                         ORDER

20.01.2026 Order No.

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

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

3. By filing the present writ application the Petitioners seek to challenge order dated 08.10.2025 passed by the NCDRC, New Delhi in First Appeal No.776 of 2023.

4. Learned counsel for the Petitioners at the outset contended that the present writ application under Article 227 is maintainable in terms of the judgment of the Hon'ble Supreme Court in M/s. Universal Sompo General Insurance Co. Ltd. vs. Suresh Chand Jain & Another decided in Special Leave Petition (Civil) No.5263 of 2023 vide judgment dated 26.07.2023.

5. Accordingly, issue notice to the Opposite Party, keeping the

question of maintainability open, by speed post with A.D fixing a short returnable date. Requisites be filed within three working days.

6. List this matter in the week commencing 16.03.2026.

7. Heard learned counsel for the Petitioners.

8. Notice as above.

9. Accept one set of process fee.

10. As an interim measure, it is directed that no coercive action shall be taken against the Petitioners pursuant to the impugned order dated 08.10.2025 at Annexure-6 till the next date.

( A.K. Mohapatra) Judge Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 21-Jan-2026 16:57:59