Chanda [email protected] vs Dhaneswar Kansari
2022 Latest Caselaw 313 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     MATA No. 96 OF 2019



       Chanda [email protected]                    .........                            Appellant
                                                     M/S Geetanjali Majhi, & S.Padhan,
                                                     Advocate
                                                -versus-

       Dhaneswar Kansari                        .........                        Respondent
                                                M/S D.K.Sahoo-1, S.N.Nayak, A.K.Sahoo &
                                                J.P.Singh,Advocates


                                 CORAM:
                                 JUSTICE C.R. DASH
                                 JUSTICE SAVITRI RATHO
                                         ORDER

11.01.2022 I.A.No. 145 of 2019 Order No.

08. 1. This matter is taken up through virtual mode.

2. Heard.

3. For filing of certified copy, learned counsel for the appellant seeks four weeks time to file the certified copy of the impugned judgment.

4. Accordingly, the time is granted.

5. The I.A. is disposed of.

( C.R. Dash ) Judge

( Savitri Ratho ) Judge PTO M.A.T.A.No. 96 of 2019 Order No.

09. 1. List this matter after four weeks.

( C.R. Dash ) Judge

( Savitri Ratho ) Judge