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Jaibun Nissa Bibi And Others vs Sk. Badiruddin Zaheed
2023 Latest Caselaw 12403 Ori

Citation : 2023 Latest Caselaw 12403 Ori
Judgement Date : 11 October, 2023

Orissa High Court
Jaibun Nissa Bibi And Others vs Sk. Badiruddin Zaheed on 11 October, 2023
                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                               R.S.A. No. 392 of 2014

            Jaibun Nissa Bibi and others           ....           Appellant(s)
                                                        Mr.D.P.Mohanty,Adv.
                                        -versus-

            Sk. Badiruddin Zaheed                  ....          Respondent(s)


                      CORAM:
                      JUSTICE ANANDA CHANDRA BEHERA
                                   ORDER
Order No.                         11.10.2023
   04.       1.     This matter is taken up through hybrid arrangement
             (virtual/physical) mode.

2. It appears from the noting that, Registry has pointed out defects for removal vide defect Nos.3, 5(a), 5(b). As per the noting of the Office dated 04.11.2016, the defect No.3 has already been removed by the Appellants.

3. The L.C.Rs. of this Second Appeal i.e. records of R.F.A. No.84 of 2005 in the Court of learned First Additional District Judge, Cuttack and records of T.S. No.140 of 1993 in the Court of learned Civil Judge (Sr. Division), Second Court, Cuttack be called for.

4. The learned District Judge, Cuttack is directed to submit the L.C.Rs. of this Appeal i.e. records of R.F.A. No.84 of 2005 and T.S. No.140 of 1993 within a week for perusal of the same at the time of hearing of this Appeal.

5. Copy of this order be sent to the District Judge, Cuttack for its compliance.

// 2 //

6. So far as defect No.5(b) is concerned, the said defect has been shown by the Registry for non-submission of one sided typed copy of the judgment. As because the certified copy of the judgment has been provided by the learned First Appellate Court typing the same on both the sides, the said defect is removed. Only the removal of defect 5(a) is pending, the same will be considered after receipt of the L.C.Rs.

7. List this matter on 23.11.2023.

(A.C. Behera) Judge Utkalika

Signature Not Verified Digitally Signed Signed by: UTKALIKA NAYAK Designation: Junior Stenographer Reason: Authentication

Date: 13-Oct-2023 10:49:03

 
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