Epili Sarathi And Others vs Podali Saramulu
2026 Latest Caselaw 2228 Ori

Orissa High Court

Epili Sarathi And Others vs Podali Saramulu on 11 March, 2026

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     S.A. No. 208 of 1990
                             Epili Sarathi and Others                    ....                  Appellants
                                                                                      Represented by
                                                                                   Mr. B.K. Mohanty,
                                                                                            Advocate

                                                                   -Versus -


                             Podali Saramulu                              ....                Respondent

Represented by Mr. J. Behera, Advocate

CORAM:

JUSTICE SASHIKANTA MISHRA ORDER_ 11.03.2026 Order No.

1. This matter is taken up through hybrid mode.

24.

2. Mr. B.K. Mohanty, learned counsel for the appellants requests for further adjournment on the ground that his clients have not yet responded to his calls.

3. This Court has already granted time twice. This is a matter of the year 1999. Since it is stated that the matter has been compromised, as a last chance, the appeal stands adjourned to 25th March, 2026.

4. It is made clear that no further time shall be granted.

(Sashikanta Mishra)

Signed by: BHIGAL CHANDRA TUDU

BC.TUDU Location: Orissa High Court, Cuttack Date: 12-Mar-2026 16:55:01