Hrudananda Ojha & Anr vs Banamali Paramanik & Ors
2022 Latest Caselaw 333 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CMP No.1142 of 2018
                  Hrudananda Ojha & Anr..      ....                                Petitioner
                                                                 Mr.S.K.Dash, Advocate

                                                   -versus-

                  Banamali Paramanik & Ors.              ....              Opposite Party(s)
                                                                  Mr. Bibekananda Bhuyan,
                                                                         Advocate


                            CORAM:
                            JUSTICE BISWANATH RATH
                                              ORDER

12.01.2022 Order No.

4. 1. This matter is taken up through Video Conferencing Mode.

2. Mr.Dash, learned counsel appearing for the petitioners claims this matter is covered to a judgment already given by this Court. Let a copy of the same be served on Mr.Bhuyan, learned counsel appearing for the opposite parties for his examining on the applicability of the judgment to the case at hand.

3. Put up this matter on 19.1.2022.

4. As restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout copy of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No.4798, dated 15th April, 2021 and Court's Office order circulated vide Memo Nos.514 & 515 dated 7th January, 2022.

(Biswanath Rath) Judge

Sks