Citation : 2024 Latest Caselaw 10332 Ori
Judgement Date : 21 June, 2024
Signature Not Verified
Digitally Signed IN THE HIGH COURT OF ORISSA AT CUTTACK
Signed by: JAGABANDHU BEHERA
Designation: Personal Assistant
Reason: Authentication S.A. No.110 of 1999
Location: OHC, CUTTACK
Date: 21-Jun-2024 13:20:56
State of Orissa and others ..... Appellants
Mr. D.K. Behera, A.S.C.
-versus-
M.Shankar Rao and others ..... Respondents
Mr. S.K. Pradhan, Advocate
CORAM:
THE HON'BLE MR. JUSTICE ANANDA CHANDRA BEHERA
ORDER
Order No. 21.06.2024
08. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
2. It appears from the noting of the Registry that, records of T.s. No.141 of 1988(which is part of LCR of this 2 nd appeal), has not been received as yet from the district Judge, Ganjam. The T.S. No.141 of 1988 was disposed of by the court of learned Munsif, Berhampur as per its judgment dated 24.08.1992.
3. This 2nd appeal is year an old appeal of the year 1999. In spite of repeated directions and reminders from this Hon'ble Court to the District court, the part of the LCR of the 2nd appeal, i.e., record of T.S. No.141 of 1988 have not been transmitted.
4. Therefore, learned District Judge, Ganjam at Berhampur is directed to transmit the photo copies of the record of T.S. No.141 of 1988 within a week positively for early disposal of the 2 nd appeal.
Digitally Signed 5. Registry is directed to send the copy of this order to the
Designation: Personal Assistant Reason: Authentication Location: OHC, CUTTACK District Judge, Ganjam at Berhampur for its compliance. Date: 21-Jun-2024 13:20:56
6. List this appeal in the 18.07. 2024 for hearing.
( A.C. Behera ) Judge Jagabandhu
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