Akhila Patra vs Govt. Of Orissa (G.A. Deptt)
2023 Latest Caselaw 11718 Ori

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                       R.S.A. No. 435 of 2014

                                    Akhila Patra                          ....            Appellant(s)
                                                                               Mr.P.K.Satapathy,Adv.
                                                                   -versus-

                                    Govt. of Orissa (G.A. Deptt)          ....           Respondent(s)
                                                                               Mr.S.Pattanaik,AGA
                                              CORAM:
                                              JUSTICE ANANDA CHANDRA BEHERA
                                                            ORDER

             Order No.                                     26.09.2023
                   05.               1.     This matter is taken up through Hybrid Arrangement
                                     (Virtual/Physical) Mode.

2. In the previous Order No.4 dated 11.09.2023, the Appellant was directed to submit the certified copy of the judgment of the learned Trial Court, but the said order has not been complied.

3. Today the learned counsel for the Appellant submitted that, two weeks' time is required for obtaining the certified copy of the judgment of the learned Trial Court, because his client is trying for the same, for which, the Appeal be posted two weeks after for filing the certified copy of the judgment of the learned Trial Court, failing which, the Appeal will be dismissed for non-removal of defects.

4. List this matter on 13.11.2023.

(A.C. Behera) Judge Utkalika

Signature Not Verified Digitally Signed Signed by: UTKALIKA NAYAK

Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 28-Sep-2023 11:55:22