Citation : 2024 Latest Caselaw 10793 Ori
Judgement Date : 28 June, 2024
Signature Not Verified
Digitally Signed
Signed by: SASANKA SEKHAR SATAPATHY
Designation: AR-cum-Senior Secretary
Reason: Authentication
Location: HIGH COURT OF ORISSA CUTTACK
Date: 28-Jun-2024 17:59:39
IN THE HIGH COURT OF ORISSA AT CUTTACK
CMP No. 531 of 2024
Gitanjali Sahoo and others .... Petitioners
Mr. Hrudananda Mohapatra, Advocate
-versus-
Lonika Lipsita .... Opp. Party
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 28.06.2024
1. 1. This matter is taken up through hybrid mode.
2. Issue notice.
3. Requisites for issuance of notice to the Opposite Party by registered post with AD shall be filed by 2nd July, 2024.
4. Put up this matter on 23rd August, 2024 along with tracking report of the Postal Department.
(K.R. Mohapatra) Judge
1. Notice as above.
2. Accept one set of process fee.
3. As an interim measure, it is directed that there shall be stay operation of judgment and order dated 11th March, 2024, (Annexure-8) passed by learned Additional District Judge, Nimapara in FAO No.24 of 2022 till the next date.
Issue urgent certified copy of the order on proper application s.s.satapathy (K.R. Mohapatra) Judge
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!