Citation : 2022 Latest Caselaw 1478 Ori
Judgement Date : 21 February, 2022
IN THE HIGH COURT OF ORISSA AT CUTTACK
MATA No.19 of 2021
Supriya Pan ...... Appellant
Mr. S. Mohanty, Advocate
-versus-
Debabrat Patra ...... Respondent
CORAM:
JUSTICE C.R. DASH
JUSTICE SAVITRI RATHO
ORDER
21.02.2022 Order No.
4. 1. This matter is taken up through hybrid mode.
2. As per the S.R., the appeal is withdrawn to re-file the same before the concerned District Judge. If there is any delay in filing the appeal, the same shall be condoned taking a liberal view of the matter, as the matter was pending before this Court.
3. The copy of the impugned judgment be returned to learned counsel for the Appellant on substitution of the same by true xerox copy.
(C.R. Dash) Judge
(Savitri Ratho) Judge Murmu
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