Truptiranjan Das vs Registrar
2022 Latest Caselaw 2805 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   WP(C) No.13580 of 2022

             Truptiranjan Das                            ....          Petitioner
                                                 Mr. P.K. Satapathy, Advocate
                                          -versus-
            Registrar, Debt Recovery Appellate
            Tribunal, Kolkatta and Others                .... Opposite Parties



                        CORAM:
                        SHRI JUSTICE B. P. ROUTRAY
                        SHRI JUSTICE M.S. SAHOO
                                       ORDER

27.05.2022 Order No.

01. 1. Issue notice to the Opposite Parties by Registered Post with A.D. for which requisites be filed within three working days.

2. List the matter on 4th July, 2022.

I.A. No.7178 of 2022

02. 3. It is submitted on behalf of the Petitioner that in the meantime the appeal has been posted for pronouncing the judgment pursuant to order dated 4th May, 2022 without hearing the Petitioner who is Appellant before the DRAT.

4. As an interim measure, it is directed that there shall be stay of further proceeding in Regular Appeal No.221 of 2018 pending before the DRAT, Kolkatta till 4th July, 2022.

5. An urgent certified copy of this order be issued as per rules.

(B.P. Routray) Vacation Judge

( M.S. Sahoo) Vacation Judge

M.K.Panda