Brundabati Jena & Others vs Mahendra Senapati & Others
2023 Latest Caselaw 8872 Ori

                               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                              SA No.188 of 1988

                       Brundabati Jena & Others                    ....               Appellants
                                                                 Mr. S. K. Nayak-1, Advocate
                                                      -Versus-

                       Mahendra Senapati & Others                   ....            Respondents

                                                                         Mr. B. Pal, Advocate
                                   CORAM:
                                   MR. JUSTICE R.K. PATTANAIK
                                                      ORDER

08.08.2023

Order No.

10. 1. Mr. Nayak-1, learned counsel for the appellants prays for two weeks time since he does not have a copy of the judgment of the Lower Appellate Court and also of the Trial Court. Tme is allowed.

2. List on 4th September, 2023.

3. Pursuant to the Court's order dated 27th July, 2023, the consolidated cause title of the Appeal Memorandum is already filed as submitted by Mr. Nayak-1, learned counsel for the appellants.

4. List on the date fixed for peremptory hearing and final disposal.

5. On a request being received, Registry is directed to supply a soft copy of the record to Mr. Nayak-1, leaned counsel for the appellants subject to a requisition received.

(R.K. Pattanaik) Judge Signature NotTudu Verified Digitally Signed Signed by: THAKURDAS TUDU Reason: Authentication Location: OHC,CTC Date: 09-Aug-2023 11:15:36