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ARBA/15/2017
2021 Latest Caselaw 6382 Ori

Citation : 2021 Latest Caselaw 6382 Ori
Judgement Date : 18 June, 2021

Orissa High Court
ARBA/15/2017 on 18 June, 2021
                           ARBA NO.15 OF 2017




06. 18.06.2021            This matter is taken up through video
                 conferencing mode.
                          The matter is listed for clarification of
                 certain doubts.
                          Heard Mr.Goutam Acharya, learned Senior
                 Advocate along with Mr.Arun Kumar Budhia,
                 learned counsel for the appellant and Mr.Ashok
                 Kumar      Panigrahi,   learned      counsel              for       the
                 respondent.
                          Arguments are concluded.
                          Judgment is reserved.
                          As restrictions due to resurgence of COVID-
                 19 situation are continuing, learned counsel for the
                 parties may utilize a printout of the order available
                 in the High Court's website, at par with certified
                 copy, subject to attestation by the concerned
                 Advocate, in the manner prescribed vide Court's
                 Notice    No.4587   dated   25th      March,            2020        as
                 modified by Court's Notice No.4798 dated 15th
                 April, 2021.

                                              ....................................

K.R. Mohapatra,J ss

 
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