MATA/5/2016
2021 Latest Caselaw 437 Ori

                                    MATA No.5 of 2016




     03.   12.01.2021            This      matter   is   taken    up   through    Video
                        Conferencing because of COVID-19 pandemic.
                                 Mr. S. Rath, learned counsel for the appellant
                        submits that the appellant may be permitted to withdraw
                        this MATA with liberty to file appeal before the appropriate
                        appellate forum.
                                 Accordingly, the MATA is allowed to be withdrawn.
                                 The appellant is at liberty to file appeal before the
                        appropriate appellate forum. The appellant may also file an
                        application for condonation of delay under Section 14 of the
                        Limitation Act, 1963.
                                 Certified   copy   of   the   impugned   judgment   be
                        returned to the learned counsel for the appellant. As Xerox
                        copy of the same is there in the brief, there is no need to
                        substitute the copy thereof.
                                 As restrictions are continuing due to COVID-19
                        pandemic, learned counsel for the parties may utilize the soft
                        copy of this order available in the High Court's official
                        website or print out thereof at par with certified copies in the
                        manner prescribed, vide Court's Notice No.4587, dated
                        25.03.2020.
                                                                 .............................
                                                                  S. K. Mishra, J.

................................ Savitri Ratho, J.

BJ