Kailash Chandra Panda & Ors vs State Of Odisha & Ors
2022 Latest Caselaw 2393 Ori

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           W.P.(C) No.9185 of 2022

                       Kailash Chandra Panda & Ors.          ....           Petitioner(s)
                                                                     Mr. B.P. Pradhan,
                                                                             Advocate

                                                  -versus-

                       State of Odisha & Ors.                ....      Opposite Party(s)
                                                                      Mr. S.P. Panda,
                                                                     Addl. Govt. Adv.

                                   CORAM:
                                   JUSTICE BISWANATH RATH

                                                 ORDER

27.04.2022 Order No.

01. 1. During course of hearing Mr. Pradhan, learned counsel for the Petitioner seeks some time to produce a judgment covering his point to the effect that once there is appeal against the decree, provision of Order 41 applies and if such appeal is filed with delay, the same must accompany in terms of the application U/o.41 Rule 3(A) of the C.P.C.

2. List this matter on 2nd May, 2022 enabling Mr. Pradhan, learned counsel for the Petitioner to produce the judgment supporting his case.

(Biswanath Rath) Judge

Ayaskanta Jena