Western Electricity Supply vs Gurubari Sethi & Others
2023 Latest Caselaw 1558 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               R.S.A. NO.29 OF 2022
            Western Electricity Supply             ....            Appellant.
            Company of Odisha (TPWODL)
                                           Mr. P.K. Tripathy, Advocate
                                    -versus-
            Gurubari Sethi & Others            ....         Respondents
                                                                  -----

                      CORAM:
                      MR. JUSTICE D.DASH
                                       ORDER

20.02.2023 I.A. NO.152 OF 2022 Order No.

02. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. Heard.

3. This application has been filed for dispensing with filing of certified copy of the judgment and decree dated 16.11.2020 passed by the learned Senior Civil Judge, Sambalpur in C.S. Case No. 382 of 2015.

4. Considering the submissions made and going through the averments taken in the Petitioner, filing of certified copy of the judgment is dispensed with for the time being.

(D. Dash), Judge.

                                                // 2 //




                                           ORDER
                                          20.02.2023
    Order No.                       I.A. NO.150 OF 2022
          03.   1.      Heard.

2. Accepting the submission of the learned Counsel for the Appellant, he is permitted to take steps for service of notice upon the Respondents through Special Messenger. The cost on being assessed be deposited within three days along with the requisites as undertaken by learned Counsel for the Appellant. Registry would do the needful in issuing the notice accordingly, fixing a short returnable date.

(D. Dash), Judge.

ORDER 20.02.2023 Order No. RSA NO.29 OF 2022

04. 1. The Appeal be listed on 21st March, 2023.

(D. Dash), Judge.

Narayan