This Matter Is Taken Up By Video ... vs Unknown
2021 Latest Caselaw 6521 Ori

                                 RSA No.215 of 2019




6.     23.06.2021         I.A. No.533 of 2019
                          This matter is taken up by video conferencing mode.
                          Heard learned counsel for the Appellants.
                          It is submitted by the learned counsel for the
                    Appellants that he has already filed the certified copy of
                    the trial court judgment since 18.09.2019. In such view of
                    the matter, Office is directed to find-out the same and
                    place it on record.
                          The I.A. is, accordingly, disposed of.


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

(Biswanath Rath, J.)

7. 23.06.2021 RSA No.215 of 2019 Receipt showing payment of cost filed in Court today be kept on record.

List this matter before the appropriate Bench for admission.

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.

.............................. (Biswanath Rath, J.) Ayas