Lambodar Behera vs Commnr.
2023 Latest Caselaw 1394 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  MSA No.02 of 2023

           Lambodar Behera                        ....         Appellant

                                               -versus-

           Commnr., Odisha Hindu                  ....        Respondents
           Religious Endowment
           Commission, Odisha & Ors.

                               CORAM:
                  JUSTICE BIRAJA PRASANNA SATAPATHY

                                          ORDER

09.02.2023 Order No

01. I.A. No. 01 of 2023

1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard.

3. Issue notice on the question of limitation to the Respondents by Registered Post with AD, requisites for which shall be filed by Monday (13.02.2023).

4. List this matter after service of notice.

(Biraja Prasanna Satapathy) Judge

02. I.A. No. 02 of 2023

1. This is an application filed to dispense with the filing of the certified copy of the judgment dtd.10.10.2011 passed by the Addl.

// 2 //

Assistant Commissioner of Endowments, Cuttack in O.A. No. 17 of 2010.

2. Considering the submission, though the prayer to dispense with the filing cannot be allowed, but this Court permits the Appellant to file the same within a period of four (4) weeks from today.

3. I.A. is disposed of.

(Biraja Prasanna Satapathy) Judge

03. MSA No.02 of 2023

1. List this matter after filing of the certified copy of the Judgment.

(Biraja Prasanna Satapathy) Judge Sneha