Citation : 2021 Latest Caselaw 12926 Ori
Judgement Date : 16 December, 2021
IN THE HIGH COURT OF ORISSA AT CUTTACK
LAA NO.40 OF 2021
Durga Madhab Tripathy & Others .... Appellants
Mr. P.Ku. Panda, Advocate
-versus-
Dandapani Tripathy & Others .... Respondents
CORAM:
MR. JUSTICE D.DASH
ORDER
16.12.2021 I.A. No. 100 of 2021 Order No.
1. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
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; further viewing the admission of Appeal (LAA No.39 of 2021) against the impugned order, the prayer for exemption of the court fees is allowed for the time being.
5. The I.A. is accordingly disposed of.
(D. Dash), Judge.
// 2 //
ORDER 16.12.2021 I.A. No. 101 of 2021 Order No.
2. 1. Heard.
2. Considering the submission and keeping in view the admission of Appeal i.e. LAA No. 39 of 2021 as against the impugned order; the prayer for dispensing with filing of certified copy of the order/judgment dated 05.10.2021 passed in LAR & R Case No. 06 of 2020 is allowed.
3. The I.A. is disposed of accordingly.
(D. Dash), Judge.
ORDER 16.12.2021 LAA No.40 of 2021 Order No.
3. 1. List this matter along with LAA No. 39 of 2021 in the 1st week of February, 2022.
(D. Dash), Judge.
Aks
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