Birakishore Hati vs Gayaram Meher And
2025 Latest Caselaw 6889 Ori

Orissa High Court

Birakishore Hati vs Gayaram Meher And on 9 April, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                            MACA No.311 of 2025

        Birakishore Hati                     ....                     Appellant
                                                     Mr. D. Patnaik, Advocate
                                          -versus-

        Gayaram Meher and
        Another                              ....                Respondents


                             CORAM:
                  JUSTICE BIRAJA PRASANNA SATAPATHY
                                            ORDER

09.04.2025 I.A. No.696 of 2025 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard.

3. Since this is an appeal filed by the Claimant- appellant, Claimant-appellant is exempted from paying the Court fee for the present.

4. I.A. is disposed of.

(Biraja Prasanna Satapathy) Judge

1. Heard.

2. This application has been filed with a prayer to dispense with filing of the certified copy of the impugned judgment.

// 2 //

3. It is contended that against the impugned order, another appeal in MACA No.309 of 2025 is pending before this Court and certified copy of the impugned judgment is available in the said case record.

4. In view of the same, list this matter along with MACA No.309 of 2025 on the date fixed.

5. Filing of the certified copy of the impugned judgment is dispensed with for the present.

(Biraja Prasanna Satapathy) Judge

1. Heard.

2. Issue notice to the Respondents on the question of admission by Registered Post with A.D., requisites for which shall be filed by 17.04.2025.

3. List this matter in the week commencing 30.06.2025.

(Biraja Prasanna Satapathy) Judge

Basudev

Location: High Court of Orissa, Cuttack Date: 10-Apr-2025 17:30:36