Manmath Kumar Routray vs Smt. Suchismita Mohapatra
2022 Latest Caselaw 2927 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   MATA No.11 of 2019

             Manmath Kumar Routray                     ....         Appellant
                                                                     None
                                      -versus-
             Smt. Suchismita Mohapatra                 ....       Respondent
                                                  Mr. B.K. Sharma, Advocate

                        CORAM:
                        JUSTICE S. TALAPATRA
                        JUSTICE B. P. ROUTRAY
                                      ORDER

29.06.2022 Order No.

05. 1. The matter is taken up through Hybrid mode.

2. None appears for the Appellant. However, Mr. B.K. Sharma, learned counsel appears for the sole Respondent.

3. This Appellant has also filed the connected appeal being MATA No.137/2016 which is against the judgment dated 01.11.2016 delivered in Civil Proceeding No.809 of 2011. By the said judgment, the suit was dismissed. However, Mr. B.K. Sharma, learned counsel appearing for the Respondent has stated that he has not received the copy of the memorandum of appeal. The Appellant of the present appeal is also the Appellant in the appeal being MATA No.137/2016. The Appellant is directed to supply a copy of the memorandum of appeal being MATA No.137/2016 to the counsel of the Respondent by the next date through his counsel.

4. Both the appeals be listed on 21.07.2022 when there shall be initiative to hear those appeals at this stage.

(S. Talapatra) Judge

( B.P. Routray) Judge

MKP/B.K. Barik