Orissa High Court
Jagannath Mallick vs Harihar Barik & Others on 13 February, 2026
Author: R.K. Pattanaik
Bench: R.K. Pattanaik
IN THE HIGH COURT OF ORISSA AT CUTTACK
MACA No.874 of 2015
Jagannath Mallick .... Appellant
Mr. P.K. Mishra, Advocate
-Versus-
Harihar Barik & others .... Respondents
Mr. P.K. Behera, Advocate
CORAM:
MR. JUSTICE R.K. PATTANAIK
ORDER
13.02.2026 Order No. M.C. No. 1452 of 2015
05. 1. Heard Mr. Mishra, learned counsel for the appellant and Mr. Behera, learned counsel for the respondent.
2. Instant petition is filed under Section 5 of the Limitation Act seeking condonation of delay in preferring the appeal beyond the stipulated period.
3. A delay of 43 days reported as per the S.R.
4. Considering the submission of learned counsel for the respective parties and accepting the explanation offered from the side of the petitioner towards the delay, which has occasioned in filing of the appeal, this Court is inclined to condone the same in the interest of justice.
5. Accordingly, it is ordered. Consequently, the MC is disposed of with the delay being condoned.
(R.K. Pattanaik) Judge Page 1 of 2 MACA No.874 of 2015
06. 1. In view of the order in M.C. No.1452 of 2015, list this matter on 13th March, 2026 for final hearing and orders.
(R.K. Pattanaik) Judge Balaram Signature Not Verified Digitally Signed Signed by: BALARAM BEHERA Designation: PERSONAL ASSISTANT Page 2 of 2 Reason: Authentication Location: OHC, CUTTACK Date: 18-Feb-2026 12:40:59