Smt. Prabhasini Bag vs Fatu Chhatar
2022 Latest Caselaw 49 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   RSA No.277 OF 2013
                  Smt. Prabhasini Bag       ....                Appellant
                                               Mr. S. Ghosh, Advocate

                                               -versus-
                  Fatu Chhatar            ....                       Respondents
                  & Others


                           CORAM:
                           MR. JUSTICE D.DASH
                                           ORDER

04.01.2022 Order No.

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

Learned counsel for the Appellant submits to have no instruction in the matter in prosecuting the Appeal any further.

This Second Appeal has been filed assailing the judgment and decree passed by the learned Ad hoc Additional District Judge (Fast Track), Padampur in RFA No. 4/29 of 2007, thereby dismissing the Appeal with some modifications in the judgment and decree passed by the learned Addl. Civil Judge (Junior Divison), Sohella in T.S. No. 24 of 2002.

The Appeal being of the year 2013 has not yet been admitted and is lying on board.

In the above state of affair, the Appeal stands dismissed.

(D. Dash), Judge.

Aks