Manoj Mohan Moharana vs Mamini Moharana And Others
2022 Latest Caselaw 2064 Ori

                             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      RPFAM No.26 of 2021
                           Manoj Mohan Moharana                    ....     Petitioner
                                                             Mr. A.R. Panda, Advocate
                                                 -versus-
                           Mamini Moharana and others          .... Opp. Parties
                                                        Mr. B.Mohapatra, Advocate

                                CORAM:
                                JUSTICE K.R. MOHAPATRA
                                             ORDER

Order No. 31.03.2022 IA No.71 of 2021 & RPFAM No.26 of 2021

9. 1. This matter is taken up through hybrid mode.

2. Although Stamp Reporter initially indicated delay of 277 days in filing the RPFAM, but vide endorsement dated 5th April, 2021, it is reported that in view of judgment dated 8th March, 2021 in Suo motu W.P.(C) No.3 of 2020, the RPFAM is in time.

3. In view of the endorsement dated 5th April, 2021 that the RPFAM has been filed in time, no further order is required to be passed in the IA. The same is accordingly disposed of.

4. Put up the RPFAM on 21st April, 2022 under the heading 'Fresh Admission'. Endeavour shall be made for disposal of the RPFAM on the next date.

(K.R. Mohapatra) Judge

s.s.satapathy