Khulana Samal And Others vs Janardan Rout And Another
2022 Latest Caselaw 2038 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     MACA No.759 of 2020

                    Khulana Samal 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.1326 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.1328 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.759 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