Kunjalata Jena And Others Vs Purna Chandra Jena And Others
.... e in the hands of either of the parties to the appeal. As such, no injunction can be granted. It is also observed that the modified prayer made by the Petitioners in the petition under Order XXXIX Rules 1 and 2 CPC for a direction to Defendant Nos.2 to 4 not to receive the compensation is also n ...
Orissa High Court
Mahesh Kumar Agarwal Vs Sumanlal Lodhi
.... e Opposite Party to take instruction as to whether the Petitioner can take out the articles kept in the suit shop room under the supervision of a Commissioner to be appointed by the Court and hand over the key to the Opposite Party. 5. Mr. Misra, learned Senior Advocate, on instruction, sub ...
Orissa High Court
Basanta Kumar Pradhan Vs Gati Krushna Rout And Others
.... questions for that purpose. Explanation may be required either when the ambiguity remains regarding any answer elicited during cross-examination or even otherwise. If the Public Prosecutor feels that certain answers require more elucidation from the witness he has the freedom and the right to p ...
Orissa High Court
Sabya Sachi Panda @ Sunil @ Sarat Vs State Of Odisha And Others
.... Bench had relied on, inter alia, judgment of the Supreme Court in Manubhai Ratilal Patel Tr. Ushaben vs. State of Gujarat, reported in (2013)) 1 SCC 314 for declaration thhat unless the writ Court is satisfied a person has been committed too jail custody by virtue of an order that suffers from vi ...
Orissa High Court
Deepak Kumar Khuntia Vs Chief General Manager in Charge, Department of Banking Operation and Development, Mumbai & Ors
.... redd by limitationn, ante dated and without jurisdiction ?” 5. Mr. R.P. Kar, learned Senior Counsel appearing for the petitioner contended that the case of the petitioner is covvered by the ratio decided by this Court in M/s. Kripal alloys Steel (P) Ltd., Bargarh v. State of Odisha (STREV ...
Orissa High Court
M/s. Maha Laxmi Associates, Berhampur Vs State Of Odisha
.... redd by limitationn, ante dated and without jurisdiction ?” 5. Mr. R.P. Kar, learned Senior Counsel appearing for the petitioner contended that the case of the petitioner is covvered by the ratio decided by this Court in M/s. Kripal alloys Steel (P) Ltd., Bargarh v. State of Odisha (STREV ...
Orissa High Court
Bishnu Charan Sahoo Vs Subhasmita Patra @ Laxmipriya Sahoo
.... defendant admits the claim, or part thereof, in which case the Court shall pass a decree against the defendant upon such admission, and, where part only of the claim has been admitted, shall dismiss the suit so far as it relates to the remainder. 9. Decree against plaintiff by default bars ...
Orissa High Court
Sreekanta Kumar Barik Vs State Of Odisha
.... to call for the LCR. 4. Mr. Mohanty, learned Senior Counsel has placed the FIR, statement of the victim recorded under Section 161 of Cr.P.C. and statement recorded under Section 164 of Cr.P.C. 5. In view of the statements of the victim recorded under Section 164 of Cr.P.C., I am of ...
Orissa High Court
Rabindra Swain Vs State Of Odisha
.... erim bail for a period of two weeks from today. Let the petitioner be released on interim bail for the aforesaid period to the satisfaction of the learned trial Court in connection with S.T. No.15 of 2023 of the Court of learned Addl. Sessions Judge, Aska on furnishing bail bond of Rs.50,0 ...
Orissa High Court
Bijay Nayak Vs State Of Orissa
.... n the interregnum, this Court without expressing any opinion on the merits of the case grants bail to the petitioner. 5. Hence, the bail application of the petitioner stands allowed and the petitioner is allowed to go on bail on furnishing bail bonds of Rs.25,000/- (Rupees Twenty-five Thous ...
Orissa High Court
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