Smt. Ahalya Nayak And Another vs Mr. Dillip Kumar Sahoo And Others
2021 Latest Caselaw 12511 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    MACA No.63 of 2017
                   Smt. Ahalya Nayak and another            ....         Appellants
                                                          Mr. B.N.Rath., Advocate
                                             -versus-
                  Mr. Dillip Kumar Sahoo and others      ....       Respondents
                                     Mr. S. Khan, Advocate for Respondent No.1
                                Mr. S. Satapathy, Advocate for Respondent No.2
                                  Mr. A.A. Khan, Advocate for Respondent No.4
                              CORAM:
                              JUSTICE B. P. ROUTRAY
                                            ORDER

04.12.2021 Order No.

05. 1. Mr. A.A. Khan, learned counsel, accepts notice for Respondent No.4. A copy of the appeal memo along with impugned judgment be served on him within seven days.

2. Fresh steps for issuance of admission notice on Respondent No.3 with correct address be taken within seven days.

3. Required number of copies of the appeal memo along with impugned judgment be served on Mr. S. Khan, learned counsel for the Respondent No.1 as well as on Mr. S. Satapathy, learned counsel for the Respondent No.2 within seven days.

4. List this matter on 27th January, 2022 along with MACA Nos.448 & 449 of 2017.

( B.P. Routray) Judge B.K. Barik