Kamala Behera vs Mahalaxmi Panigrahi & Anr
2021 Latest Caselaw 8134 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       MACA No.7 of 2020


                  Kamala Behera                          ....            Appellant
                                                                   Mr. B.N. Rath,
                                                                        Advocate
                                             -versus-

                  Mahalaxmi Panigrahi & Anr.             ....          Respondents



                            CORAM:
                            JUSTICE BISWANATH RATH
                                            ORDER

3.08.2021 Order No.

02. 1. On the premises that certified copy of the impugned judgment in question is filed in another appeal memo, Mr. Rath, learned counsel for the Appellant seeks some time to file an application for dispensing with filing of the certified copy of the impugned judgment in question.

2. List this matter after filing of an application for dispensing with filing of the certified copy of the impugned judgment in question.

(Biswanath Rath) Judge

Ayas Kanta Jena