G. Usharani vs Kuntala Sahoo & Others
2023 Latest Caselaw 12640 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             R.S.A. No.167 of 2022
            G. Usharani                           ....           Appellant
                                          Mr. R.K. Mohanty, Sr. Advocate
                                          Mrs. Sumitra Mohanty, Advocate

                                        -versus-
            Kuntala Sahoo & Others                 ....          Respondents


                    CORAM:
                     MR. JUSTICE D.DASH

                                    ORDER

13.12.2023 Order No. RSA No.167 of 2022

01. 1. Heard.

2. Accepting the submission of the learned Senior Counsel for the Appellant that some Respondents have been newly arraigned in this Appeal; defect No.6(a) is ignored.

3. Learned Senior counsel for the Appellant submits that the Appellant being a women, she be exempted from paying the Court fees.

4. The prayer is allowed. The Appellant is exempted from paying the Court fees.

5. List this Appeal along with RSA No.168 of 2022 in the week commencing 4th December, 2023.

(D. Dash), Judge.

                                       ORDER
                                      13.12.2023
Order No.                        I.A. No.759 of 2022
   02.      1.      Heard.
                                                           // 2 //

2. This application has been filed for dispensing with filing of certified copy of the Trial Court judgment.

3. Considering the submissions made, filing of certified copy of the judgment is dispensed with for the time being.

4. The I.A. is accordingly disposed of.

(D. Dash), Judge.

ORDER 13.10.2023 Order No. I.A. No.758 of 2022

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

2. Heard.

3. Issue notice to the Respondents on the question of limitation, annexing the copy of the Memorandum of Appeal, by Registered Post with A.D. Steps be taken within a week hence. In that event notice be issued fixing a short returnable date.

(D. Dash) Judge

Himansu

Signature Not Verified Digitally Signed Signed by: HIMANSU SEKHAR DASH Reason: Authentication Location: OHC Date: 17-Oct-2023 10:41:37