Suresh Das vs Fanilal Sinha And Another
2021 Latest Caselaw 11697 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     MACA No.458 of 2018
                  Suresh Das                                  ....         Appellant
                                                          Mr. K.C. Nayak, Advocate
                                               -versus-
                  Fanilal Sinha and another              ....       Respondents
                                 Mr. C. R. Swain, Advocate for Respondent No.2
                              CORAM:
                              JUSTICE B. P. ROUTRAY
                                             ORDER

12.11.2021 Order No. M.C. No.766 of 2018

10. 1. Heard Mr. K.C. Nayak, learned counsel for the Appellant as well as Mr. C.R. Swain, learned counsel for the Respondent No.2.

2. Upon hearing both the parties and considering the grounds mentioned in the petition, the delay in filing the appeal is condoned.

3. M.C. is disposed of.

MACA No.458 of 2018

4. Learned counsel for the Appellant undertakes to file the amended cause title within three working days.

5. List this matter on 1st December, 2021.

6. A copy of the appeal memo along with the impugned judgment be served on counsel for the Respondent No.2.

( B.P. Routray) Judge B.K. Barik