CRLA/595/2018
2021 Latest Caselaw 748 Ori

                                    CRLA No.595 of 2018




     04.   21.01.2021            This    matter    is   taken    up   through     Video
                        Conferencing because of COVID-19 pandemic.
                                 Certified copy of the impugned judgment not filed.
                                 Defect be removed within seven days.
                                 List this matter on 4th February, 2021.
                                 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