Citation : 2022 Latest Caselaw 2037 Ori
Judgement Date : 30 March, 2022
IN THE HIGH COURT OF ORISSA AT CUTTACK
MACA No.757 of 2020
Ratnakar Sahoo and Others .... Appellants
Mr. K. Panigrahi, Advocate
-versus-
Janardan Rout and Another .... Respondents
Mr. B.C. Singh, counsel for Respondent No.2
CORAM:
SHRI JUSTICE B. P. ROUTRAY
ORDER
30.3.2022 Order No. I.A. No.1320 of 2020
02. 1. The Appellants being claimants are exempted from payment of court fee for the time being.
2. The I.A. is disposed of.
I.A. No.1322 of 2020
03. 3. Since the certified copy of the impugned judgment is available in connected appeal, i.e. MACA No.748 of 2020, filing of the same in the present appeal is dispensed with.
4. The I.A. is disposed of.
MACA No.757 of 2020
04. 5. Defects as pointed out by the S.R. be removed within a week.
6. List the matter on 22nd April, 2022 along with connected appeals.
( B.P. Routray) Judge M.K.Panda
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!