This Matter Is Taken Up Through ... vs Unknown
2021 Latest Caselaw 3135 Ori

                                            CRLA No.569 of 2020




       02.   03.03.2021                I.A. No.1107 of 2020
                                       This matter is taken up through Hybrid mode.
                                       Heard Mr. Rajiv Ku. Mahanta, learned counsel for the
                          appellant.
                                       This is an application filed under Section 5 of the
                          Limitation Act, 1963 for condonation of delay of 590 days in filing
                          the CRLA.
                                       It is borne out from the records that the appellant is in
                          custody and, therefore, he could not prefer the appeal in time.
                                       In   that   view   of   the   matter,   the   application   for
                          condonation of delay is allowed. Delay of 590 days in filing the
                          CRLA is condoned.
                                       Accordingly, the I.A. is disposed of.


                                                                         ............................
                                                                         S. K. Mishra, J.

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

03. 03.03.2021 I.A. No.1118 of 2020 Heard.

This is an application for dispensing with filing of certified copy of the impugned judgment. Since, in the connected JCRLA No.25 of 2018, a copy has been filed, the application for dispensing filing of certified copy is hereby dispensed with for time being.

The I.A. is disposed of.

............................ S. K. Mishra, J.

TUDU ...................................

Savitri Ratho, J.

04. 03.03.2021 CRLA No.569 of 2020 Heard.

Admit.

Trial Court Records (T.C.Rs.) has already been received. List this matter on 31st March, 2021 along with connected matter.

............................ S. K. Mishra, J.

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