Lao vs Mauna Bewa & Others
2022 Latest Caselaw 4 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                             LAA No.125 OF 2013

            LAO, Bhawanipatna, Kalahandi     ....           Appellant
                                     Miss Samapika Mishra, ASC
                                         -versus-
            Mauna Bewa & others                     ....         Respondents

                                   Mr. M. Mohapatra, Advocate
                     MR. JUSTICE D.DASH
                                     ORDER

03.01.2022 Order No. Misc. Case No.251 of 2013

4. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

Delay in payment of court fee being condoned, this application stands accordingly disposed of.

(D. Dash), Judge.

ORDER 03.01.2022 Misc. Case No.137 of 2014 Order No.

5. This is an application under section 5 of the Limitation Act for condondation of delay in filing the Appeal.

Heard.

Considering the submission made and on going through the averments taken in the application, delay in filing the Appeal is condoned.

// 2 //

The Misc. Case stands disposed of.

(D. Dash), Judge.

ORDER 03.01.2022 LAA No. 125 of 2013

Order No.

6. Heard Miss. Samapika Mishra, learned Additional Standing Counsel and Mr. M. Mohapatra, learned counsel for the Respondents.

Hearing is concluded.

Judgment is reserved.

(D. Dash), Judge.

Aks