Bata Krushna Behera vs Bhabatosh Nayak And Others
2022 Latest Caselaw 5641 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         MACA No.991 of 2016
                  Bata Krushna Behera                        ....           Appellant
                                                            Mr. A.K. Otta, Advocate
                                           -versus-
                  Bhabatosh Nayak and others                   ....       Respondents


                              CORAM:
                              JUSTICE B. P. ROUTRAY
                                              ORDER

17.10.2022 Order No.

03. 1. Learned counsel for the Appellant is directed to file certified copy of the impugned judgment within a period of ten days from today, failing which, the appeal shall stand dismissed without further reference to the Bench.

2. In case the certified copy of the impugned judgment is filed within the time stipulated, list this matter on 1st November, 2022.

( B.P. Routray) Judge

B.K. Barik