NAIM KHAN Vs. SAJOUDDIN KHAN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal takes exception to the judgment and order dtd. 3/3/2020 passed by the High Court of Orissa at Cuttack in C.M.P. No. 46 of 2020 allowing the Writ Petition filed under Article 227 of Constitution of India by the respondent and thereby reversing the well-considered judgment of the Trial Court and the First Appellate Court in appeal from order dtd. 30/10/2019 and 19/12/2019 respectively.

(3.) Heard learned counsel for the parties.