TILOTTAMA SENDHA Vs. SUBAS CHANDRA SENDHA

JUDGEMENT

(1.) 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) Heard learned counsel for the Petitioners. Perused the application as well as the prayer made therein.

(3.) By filing the present application under Article 227 of the Constitution of India, the plaintiff-petitioners have challenged the order dtd. 16/10/2025 passed by the learned Additional District Judge, Balasore in FAO No.85/25 which arises out of order dtd. 27/11/2024 passed by the learned Senior Civil Judge, Soro in I.A No.75/24 which arises out of C.S No.533/326 of 2024.