Rama Chandra Majhi vs Bijay Kumar Rout And Another
2022 Latest Caselaw 1825 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                             MACA No.479 of 2019
                   Rama Chandra Majhi                         ....          Appellant
                                                             Mr. D.C. Dey, Advocate
                                            -versus-
                   Bijay Kumar Rout and another                ....        Respondents

                               CORAM:
                               JUSTICE B. P. ROUTRAY
                                                ORDER

14.03.2022 Order No. I.A. No.15 of 2020

02. 1. This is an application for dispensing with filing of certified copy of the impugned judgment.

2. Since the certified copy of the impugned judgment has already been filed in the connected appeal, i.e. MACA No.477 of 2019, the filing of the same in the present appeal is dispensed with.

3. I.A. is disposed of.

MACA No.479 of 2019

4. Office is directed to complete the SR within two days.

5. Issue notice to the Respondents on admission by registered post with A.D. fixing a short returnable date. Requisites shall be filed within three days.

6. List this matter on 16th May, 2022.

( B.P. Routray) Judge

B.K. Barik