Sk. Idrish vs Sk. Hoda
2026 Latest Caselaw 575 Ori

Orissa High Court

Sk. Idrish vs Sk. Hoda on 21 January, 2026

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  SA No. 46 of 2000

        Sk. Idrish                         .....                             Appellant
                                                     Mr. Maheswar Mohanty, Advocate

                                          -Versus-
        Sk. Hoda                           .....                            Respondent

                                                           Mr. R.K. Agarwal, Advocate

                                      CORAM:
                     THE HON'BLE MR. JUSTICE SASHIKANTA MISHRA
                                                    ORDER

21.01.2026

I.A. No. 339 of 2025

Order No. 1. This matter is taken up through hybrid mode. 53 2. This is an application for permission to adduce additional evidence as per provision under Order -XLI, Rule-27 CPC. Certain documents appended to the I.A. are sought to be adduced in this manner.

3. Mr. Mohanty, learned counsel for the appellant submits that these documents have a material bearing on the outcome of the case and necessary for proper adjudication.

4. Per contra, Mr. Agarwal, learned counsel for the respondent, who has filed a written objection, opposes by submitting that the documents purporting to be consolidation ROR and related documents have been obtained after denotification of the consolidation operation. He has filed notification dated 06.09.2012 and other documents in this regard.

5. After hearing learned counsel for the parties, this Court is of the view that the documents sought to be adduced as additional evidence

may have a bearing on the case. Whether the records in question were obtained after denotification or not is a question to be determined at the time of hearing.

6. The application is therefore, allowed.

7. The documents marked Annexures-1, 2 & 3 are admitted into evidence and marked as Exts- J, K & L with objection from the side of the respondent.

(Sashikanta Mishra) Judge

Order No. 54 1. Final hearing of the appeal is taken up.

2. Hearing is concluded. Judgment reserved.

3. Parties may file their note of submission along with memo of citations, if any, within a week.

(Sashikanta Mishra) Judge

Location: HIGH COURT OF ORISSA, CUTTACK