Bhramarbar Rout vs Dillip Kumar Sahu
2021 Latest Caselaw 3272 Ori

                                CRLA No.415 of 2019




                   Bhramarbar Rout                         ...       Appellant

                                                        -Versus-

                   Dillip Kumar Sahu                       ...     Respondent

04.   04.03.2021          This    matter   is   taken    up      through   Hybrid
                   arrangement (video conferencing/physical mode).
                          Since the leave has already been granted as per
                   the order dated 15.05.2019, the appeal is admitted.
                          Issue notice.
                          Since Mr. Manoranjan Khatua and his associates,
                   learned counsel have already entered appearance on
                   behalf of the respondent, let an appeal memo along with
                   the impugned judgment be served on Mr. Khatua by the
                   next date.
                          Heard.
                          Admit
                          Call for the L.C.R.
                          List this matter on 18.03.2021.


                                                          .............................
                                                          S.K. Sahoo, J.

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