Citation : 2024 Latest Caselaw 16171 Ori
Judgement Date : 4 November, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
L.A.A. No.32 of 2024
Jogendra Kalo & another .... Appellants
Mrs. S. Patro, CGC
-versus-
The Collector, Sundargarh .... Respondents
& others
Mr. S.K. Bramha, ASC
(For Respondent Nos.1 & 2)
Mr. B. Sahoo, Advocate
(For Respondent No.3)
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
04.11.2024 Order No.
01. This matter is taken up through hybrid mode.
2. Heard learned Counsel for the Appellants.
3. Admit.
4. Since learned Counsel for the State accepts notice on behalf of Respondent Nos.1 & 2 and admits to have received copy of the Memorandum of Appeal, no notice need be issued to the said Respondents.
5. Since Respondent No.3 has also appeared on caveat, no notice need be issued to the said Respondent.
6. Learned Counsel for the Appellants is directed to serve copy of the Memorandum of Appeal along with photocopy of the impugned judgment on the learned Counsel for the Respondent No.3 by 06.11.2024.
7. Office is directed to call for the scanned copy of the L.C.R. before the next date of listing.
8. The matter be listed in the week commencing from 16th December, 2024 under the hearing "For Hearing".
9. Objection to the I.A. No.304 of 2024, if any, be filed in the meantime after serving copy of the same on the learned Counsel for the Appellants.
(S. K. Mishra)
Prasant Judge
Signed by: PRASANT KUMAR PRADHAN
Location: High Court of Orissa, Cuttack. Date: 05-Nov-2024 16:39:07
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!