Unknown vs 2 09.04.2021 This Matter Is Taken ...
2021 Latest Caselaw 4956 Ori

             W.P.(         C.M.P.
                             W.P.(C).
                                  No.1360
                                      No.12259
                                          of 2015
                                                of 2021




    2   09.04.2021       This matter is taken up by video conferencing mode.
                         Heard.
                         Issue notice to the opposite parties on the question of
                     admission by speed post/registered post with A.D. fixing
                     a short returnable date requisites for which shall be filed
                     within a period of three working days.


                                                        ..................................
                                                        BISWANATH RATH,J.

I.A.No.5442 of 2021

3 09.04.2021 Issue notice as above.

Accept one set of process fee.

As an interim measure, it is directed that operation of the impugned judgment at Annexure-1 shall remain stayed subject to release of at least 50% of the deposited amount along with accrued interest thereon as of now in favour of the private opposite party no.1. As restrictions due to the COVID-19 situation are continuing, learned counsel for the parties may utilize a soft copy of this order available in the High Court's website or print out thereof at par with certified copy in the manner prescribed, vide Court's Notice No.4587, th dated 25 March, 2020.

.................................. BISWANATH RATH,J.

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