Unknown vs 3 06.04.202
2021 Latest Caselaw 4663 Ori

                  W.A. No.616 of 2020
                                          1




03 06.04.2021
                          This matter is taken up through Video
                Conferencing mode.
                          Defect   with   regard   to   non-furnishing   of
                certified copy of the impugned judgment be removed
                within two weeks, as prayed for.
                          Mr.S.B.Jena, learned counsel submits that he
                has filed Vakalatnama on behalf of respondent No.1
                before the Registry, but the same is not available on
                record.
                          Registry to trace out the Vakalatnama and tag
                it with record.
                          A copy of the brief be served on Mr. Jena
                within a week to enable him to obtain instruction in the
   Bichi        matter.
                           List this matter on 29.04.2021 reflecting the
                name of Mr. Jena in the cause list.



                                              .............................
                                                S.K.Mishra, J.

.............................. Savitri Ratho, J.