land dispute, civil litigation, succession
0  01 Jan, 1970
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State of Orissa & Anr. Vs. Laxmi Narayan Das (Dead) Thr. Lrs & Ors.

  Supreme Court Of India Civil Appeal /8072/2010
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ITEM NO.1501 COURT NO.14 SECTION XI-A

S U P R E M E C O U R T O F I N D I A

RECORD OF PROCEEDINGS

CIVIL APPEAL NO. 8072 OF 2010

STATE OF ORISSA & ANR. APPELLANT(S)

VERSUS

LAXMI NARAYAN DAS (DEAD) THR. LRS. & ORS. RESPONDENT(S)

(HEARD BY : HON'BLE ABHAY S.OKA AND HON'BLE RAJESH BINDAL,JJ)

Date : 12-07-2023 This appeal was called on for pronouncement of

judgment today.

For Appellant(s)

Mr. Shibashish Misra, AOR

For Respondent(s) Mr. S.K. Biswal, Adv.

Mr. Azim H. Laskar, Adv.

Mr. Bikas Kargupta, Adv.

Ms. Debarati Sadhu, Adv.

Mr. Chandra Bhushan Prasad, AOR

Hon’ble Mr. Justice Rajesh Bindal pronounced the judgment of

the Bench comprising Hon’ble Mr. Justice Abhay S. Oka and His

Lordship.

The appeal is allowed in terms of the signed reportable

judgment, which is placed on the file.

Pending application(s), if any, shall stand disposed of.

(POOJA SHARMA) (NAND KISHOR)

COURT MASTER (SH) COURT MASTER (NSH)

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