Giridhari Mahanta vs Bhagabat Naik & Another
2021 Latest Caselaw 12147 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               RSA No.144 of 2008


            Giridhari Mahanta                         ....            Appellant
                                                    Mr. M.K. Mishra, Advocate

                                         -versus-
            Bhagabat Naik & Another                   ....         Respondents


                      CORAM:
                      MR. JUSTICE D.DASH

                                     ORDER

24.11.2021 Misc. Case No. 282 of 2010 Order No.

04. 1. This matter is taken up through hybrid arrangement (virtual/physical mode).

2. Heard.

3. Considering the submission, prayer is allowed. Appellant is exempted from payment of court fees.

4. The I.A. is disposed of.

(D. Dash), Judge.

ORDER 24.11.2021 RSA No. 144 of 2008 Order No.

05. 1. Heard Mr. M.K. Mishra, learned Senior Counsel for the Appellant.

// 2 //

2. Perused the judgments passed by the courts below.

This Appeal having been filed on 16.5.2008 is lying on Board without being admitted.

3. Considering the submission advanced and on going through the judgments, it being an old matter so as to make an endeavour for disposal at the time of admission; it is directed that notice be issued to the Respondents. Steps be taken for service of notice by Registered Post with A.D. within a week hence. In that event, notice be issued, fixing a short returnable date.

4. List this matter on 21.01.2022.

(D. Dash), Judge.

Aksethy