LAWS(ORI)-2021-11-27

T. PRAKASH RAO Vs. SAILABALA PANDA

Decided On November 02, 2021
T. Prakash Rao Appellant
V/S
Sailabala Panda Respondents

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement (virtual/physical mode).

(2.) Heard Mr. S.N. Mohapatra, learned counsel for the Appellant and Mr. A.P. Bose, learned counsel for the Respondent No.1, who is on advance appearance on behalf of the Respondent No.1 by filing caveat. Perused the judgments passed by the courts below.

(3.) The Appeal is admitted on the following substantial question of law: