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K. Kumar Raja & Another vs P. Kanteswari & Others
2026 Latest Caselaw 3030 Ori

Citation : 2026 Latest Caselaw 3030 Ori
Judgement Date : 30 March, 2026

[Cites 0, Cited by 0]

Orissa High Court

K. Kumar Raja & Another vs P. Kanteswari & Others on 30 March, 2026

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                     RSA No.8 of 2022
K. Kumar Raja & another        .....    Appellants
                                                 Represented By Sr. Adv.
                                                 - Mr. B. Bhuyan

                                -versus-
P. Kanteswari & others                 .....               Respondents
                                                 Represented By Adv. -

                                                 Mr. A.P. Bose
                     CORAM:
       MR. JUSTICE ANANDA CHANDRA BEHERA

                               ORDER

30.03.2026 Order No.

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

2. Learned Senior Counsels for the Appellants and learned counsel for the Respondents 1 to 7 are present.

3. As per the noting of the Registry, the appeal notice against Respondents 9(a), 9(b), 10, 13 and 15 is made sufficient. But none appears on their behalf. Likewise notice against Respondent No.17 is made sufficient on refusal. Learned counsel for the Respondents 9(c), 11, 12, 14, 16, 18, 19 and 21 is directed to take fresh steps for issuance of notice against them.

4. List this matter after three weeks.

( ANANDA CHANDRA BEHERA) Judge

1. Heard.

2. The I.A is allowed in part.

3. Final decree proceeding in the suit vide C.S No.32 of 2005 pending before the learned Civil Judge (Senior Division), Malkangiri shall continue in its all respect except seal and sign.

4. As such the I.A is disposed of finally.

( ANANDA CHANDRA BEHERA) Judge

Pradeep

Signed by: PRADEEP KUMAR SWAIN

Location: Orissa High Court, Cuttack Date: 30-Mar-2026 14:42:50

 
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