ANANDA CHANDRA PANDA Vs. COLLECTOR, KEONJHAR

JUDGEMENT

(1.) On perusal of the Office Report dtd. 12/1/2026, it is noted that despite service of notice on respondents there is no representation made on their behalf. In the circumstances, we have heard learned counsel for the appellants only.

(2.) Appellants are aggrieved by the order dtd. 6/4/2010 passed in W.P.(C) No.1888/2007 by the High Court of Orissa at Cuttack by which the Writ Petition filed assailing an order dtd. 24/1/2007 passed by the learned Civil Judge (Senior Division) Anandpur in CMA No.40/2006 arising out of Execution Proceeding No.8/2000 rejecting the appellant's preliminary objections to the application filed by the respondents herein under Sec. 47 of Code of Civil Procedure, 1908 (for short "CPC") was sustained.

(3.) Briefly stated the facts of the case are that the appellants had filed a civil suit bearing T.S. No.16 of 1983 on the file of the Sub-Judge, Anandpur and the said suit was dismissed by judgment and decree dtd. 17/1/1994.