RSA/270/2018
2021 Latest Caselaw 633 Ori

                                R.S.A. No.270 of 2018




03.    19.01.2021          Due to outbreak of COVID-19, this matter is taken
                    up through Video Conferencing.
                           Mr. Girijasankar Nayak, learned counsel on behalf
                    of Mr. G.N. Rout, learned counsel for the appellant prays
                    for an adjournment.
                           Mr. B.S. Panigrahi, learned counsel submits that he
                    has already entered appearance on behalf of respondent
                    no.2 and filed Vakalatnama on 30.12.2020.
                           Office is directed to trace out the same and tag it
                    with the record.
                           It is submitted by Mr. Panigrahi, learned counsel
                    that     although   this   appeal    has     been   filed   since
                    04.06.2018, no step has been taken by learned counsel
                    for the appellant to get it listed under Order XLI, Rule-11,
                    C.P.C. On the other hand, pursuant to the judgment and
                    decree     impugned    herein,      the    purchaser,   namely,
                    respondent no.2 has filed a demarcation case in which
                    the appellant is raising objection with regard to pendency
                    of this appeal and creating disturbance in his possession.
                           Put up this matter on 28.01.2021.


                                                   ................................
                                                  K.R. MOHAPATRA,J.

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