Satyananda Nayak vs Mihir Prakash Nayak And
2021 Latest Caselaw 11205 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                             MACA No. 608 of 2016

            Satyananda Nayak                   ....                                Appellant
                                                                     Mr. S. Swain, Adv.
                                                -Versus -
            Mihir Prakash Nayak and            ....                          Respondents
            another


                    CORAM:
                     DR. JUSTICE B.R. SARANGI
                                      ORDER

01.11.2021 Misc. Case No. 1046 of 2016

Order No. This matter is taken up through hybrid mode.

2. This application has been filed by the appellant seeking exemption from making payment of Court fee in filing the appeal.

3. Mr. S. Swain, learned counsel for the appellant contended the appellant being a poor person, he may be exempted from making payment of the Court fee in view of Rule-22(2) of MACT Rules.

4. On perusal of the aforesaid Rules, it appears that it has only mentioned with regard to Claims Tribunal and, as such, the same has not been included with regard to appeal preferred in the High Court.

5. Mr. S. Swain, learned counsel for the appellant contended that it has also applicable to the High Court and to

that effect he wants to produce certain judgments for consideration by the next date.

6. On his request, list after one week.

Ashok                                                  (Dr. B.R. Sarangi)
                                                            Judge