Citation : 2026 Latest Caselaw 3031 Ori
Judgement Date : 30 March, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
RSA No.21 of 2021
Sundar Majhi & others ..... Appellants
Represented By Adv. -
Mr. S.K. Nayak
-versus-
Basta Majhi & others ..... Respondents
Represented By Adv. -
Mr. A. Mishra
CORAM:
MR. JUSTICE ANANDA CHANDRA BEHERA
ORDER
30.03.2026 Order No.
12. I.A No.129 of 2021
1. This matter is taken up through hybrid mode.
2. This I.A under Section 5 of the Indian Limitation Act, 1963 has been filed by the Petitioners in this RSA No.21 of 2021 praying for condonation of delay of 435 days in preferring this 2nd appeal vide RSA No.21 of 2021.
3. The notice against all the Opposite Parties has already made sufficient. Opposite Parties 1 to 5 and 6(a) to 6(c) have already made their appearance. Others have not made their appearance.
4. Heard the I.A from the learned counsel for both the sides.
5. As per the submission of the learned counsel for both the sides, this I.A under Section 5 of the Indian Limitation Act, 1963 for condonation of delay of 435 days in preferring the 2nd appeal vide RSA No.21 of 2021 is allowed subject to payment of cost of Rs.2000/- (rupees two thousand) by the Petitioners to the learned counsel for the Opposite Parties within a week.
6. Necessary further orders shall be passed in this I.A only after depositing the acknowledgment slip regarding payment of cost.
7. As such the I.A is disposed of finally.
( ANANDA CHANDRA BEHERA) Judge
1. List this RSA one week after.
( 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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