Citation : 2026 Latest Caselaw 2137 Ori
Judgement Date : 9 March, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
RSA No.331 of 2011
Jamini K.jena And Ors. ..... Appellant
Represented by Adv. -
Mr. R.K. Agarwal,
Advocate appearing on
behalf of Mr. S.P.Misra,
Sr. Advocate
-versus-
Rajani K.Mohanty ..... Respondent
Represented by Adv. -
M/s.Goutam Mukherji,
Sr. Advocate
CORAM:
MR. JUSTICE ANANDA CHANDRA BEHERA
ORDER
09.03.2026 Order No.
15. 1. This matter is taken up through hybrid mode.
2. Learned counsels of both the sides are present.
3. Registry is directed to furnish the soft copies of the brief along with LCRs as required by learned counsels of both the sides through pendrives on production of pendrives by the learned counsels of both the sides on or before the next date of listing.
4. This 2nd appeal be listed on 09.04.2026.
( ANANDA CHANDRA BEHERA) Judge
Jagabandhu
Designation: Personal Assistant Reason: Authentication Location: OHC, CUTTACK Date: 09-Mar-2026 17:16:25
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