Mahendra @ Sitaram Gosh vs Sashadhar Mohapatra &
2026 Latest Caselaw 2246 Ori

Orissa High Court

Mahendra @ Sitaram Gosh vs Sashadhar Mohapatra & on 11 March, 2026

    IN THE HIGH COURT OF ORISSA AT CUTTACK
                   RSA No.151 of 2025
Mahendra @ Sitaram Gosh        .....    Appellant
                                                Represented by Adv. -
                                                Ms. S. Rout, Adv.

                              -versus-
Sashadhar Mohapatra &                .....              Respondents
Others
                                              Represented by Adv. -
                                              Vivekananda Jena

                         CORAM:
           MR. JUSTICE ANANDA CHANDRA BEHERA

                              ORDER

11.03.2026

Order No.

04. 1. This matter is taken up through hybrid mode.

2. This I.A. has been filed by the petitioner (appellant in R.S.A. No.151 of 2025) under Section 5 of the Indian Limitation Act, 1963 praying for condonation of delay in preferring the 2nd Appeal vide R.S.A. No.151 of 2025.

3. Today, the learned counsel for the petitioner prayed for serving the notices against the Opp. Party Nos.2,6,7,9, 10 to 15 through Special Messenger depositing the cost of the Special Messenger.

4. The above prayer of the learned counsel for the petitioner for service of notice on the Opp. Party Nos.2,6,7,9, 10 to 15 through Special Messenger is allowed.

5. The petitioner is directed to deposit the cost of the Special Messenger for service of notice against the Opp. Party Nos.2,6,7,9, 10 to 15 on the basis of the assessment made by the Registry relating to the cost for deputation of Special Messenger.

6. List this matter on 08.05.2026.

(ANANDA CHANDRA BEHERA) Judge

Rati Ranjan