Manjulata Das And Another vs Puspalata Bhuyan@Pandab And
2026 Latest Caselaw 75 Ori

Orissa High Court

Manjulata Das And Another vs Puspalata Bhuyan@Pandab And on 6 January, 2026

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                               RSA No. 509 of 2025
            Manjulata Das and another              ....                   Appellants
                                                                 Represented by
                                                        Mr. S.C. Dash, Advocate

                                             -Versus -


            Puspalata Bhuyan@Pandab and             ....                Respondents

Others Represented by

CORAM:

JUSTICE SASHIKANTA MISHRA ORDER_ 06.01.2026 Order No. 1. This matter is taken up through hybrid mode.

3.

2. Heard Mr. S.C. Dash, learned counsel for the appellants. Perused the impugned judgments.

3. Considering the submissions and the grounds raised, the second appeal is admitted on the following substantial question of law:-

i. Whether the findings of the Courts below with regard to the description of the property as per the sale deed is perverse?

4. Issue notice to the respondents by speed post fixing a short returnable date. Requisites be filed within three working days.

5. Call for the LCR.

6. List this matter in the month of October, 2026.

(Sashikanta Mishra) Judge

Order No.

1. Status quo with regard to the possession as on date shall be

4. maintained till the next date.

2. Urgent certified copy of this order be granted on proper application.

(Sashikanta Mishra) Judge

B.C. Tudu

Signed by: BHIGAL CHANDRA TUDU

Location: Orissa High Court, Cuttack Date: 07-Jan-2026 11:39:39