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Gayatree Pattnaik vs Arundhati Sahoo And Another
2022 Latest Caselaw 4067 Ori

Citation : 2022 Latest Caselaw 4067 Ori
Judgement Date : 17 August, 2022

Orissa High Court
Gayatree Pattnaik vs Arundhati Sahoo And Another on 17 August, 2022
                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  MACA No.283 of 2022
                 Gayatree Pattnaik                        ....          Appellant
                                                         Mr. D.C. Dey, Advocate
                                              -versus-
                 Arundhati Sahoo and Another              ....       Respondents


                            CORAM:
                            SHRI JUSTICE B. P. ROUTRAY
                                            ORDER

17.8.2022 Order No.

I.A. No.603 of 2022

01. 1. The matter is taken up through hybrid mode.

2. Since certified copy of the impugned judgment has been filed in MACA No.282 of 2022, filing of the same in the present appeal is dispensed with.

3. The I.A. is disposed of.

I.A. No.604 of 2022

02. 4. The appellant being the claimant is exempted from payment of court fee for the time being.

5. The I.A. is disposed of.

MACA No.283 of 2022

03. 6. Issue notice to the Respondents on the question of admission by Registered Post with A.D. for which requisites be filed within seven working days.

7. List the matter on 19th October, 2022 along with MACA No.282 of 2022.

( B.P. Routray) Judge M.K.Panda

 
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