Bichitra Parida & Others vs Rabindra Samal & Others
2021 Latest Caselaw 12321 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  LAA No.37 of 2021

            Bichitra Parida & Others            ....         Appellants
                                   Mr. Bijaya Kumar Mohanty, Advocate

                                         -versus-
            Rabindra Samal & Others                  ....         Respondents


                      CORAM:
                      MR. JUSTICE D.DASH
                                        ORDER

01.12.2021 Order No.

02. 1. This matter is taken up through hybrid arrangement (virtual/physical mode).

2. Learned counsel for the Appellants files the memo annexing the caste certificate of the Appellant No.2, which is taken on record.

3. Heard.

4. Issue notice to the Respondent Nos. 1 to 13 by registered post with A.D. Steps be taken within a week hence. In that event notice be issued, fixing a short returnable date.

5. List this matter after service of notice.

(D. Dash) Judge ORDER 01.12.2021

I.A. No.93 of 2021 Order No.

03. 1. This matter is taken up through hybrid arrangement (virtual/physical mode).

// 2 //

2. This is an application for exemption of payment of court fees for the purpose of this Appeal.

3. Heard.

4. Considering the submissions made and on going through the averments taken in the petition; prayer for exemption of the court fees is allowed.

5. I.,A. is accordingly disposed of.

(D. Dash) Judge.

                                             ORDER
                                            01.12.2021
      Order No.                         I.A. No. 92 of 2021
         04.      1.      Heard.

2. Issue notice as above.

3. One set of process fee be accepted.

4. As an interim, it is directed that the disbursement of the compensation amount awarded in terms of impugned judgment shall remain stayed till the next date of listing.

Issue urgent certified copy as per rules.

(D. Dash) Judge

Aks