Citation : 2025 Latest Caselaw 3722 Ori
Judgement Date : 6 February, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
RSA No. 344 of 2024
Harihara Panda and Anr. ..... Appellants
Mr. S.K. Nayak-2, Advocate
-Versus-
State of Odisha and Ors. ..... Respondents
CORAM:
THE HON'BLE MR. JUSTICE SASHIKANTA MISHRA
ORDER
06.02.2025
Order No. 1. This matter is taken up through hybrid mode.
02.
2. S.R. has pointed out 20 days delay.
3. Learned counsel for the appellants submits that the period elapsed for obtaining certified copy of the impugned judgments and decree has not been taken into consideration.
4. He further submits that endorsement regarding date of application and date of supply of the certified copy has not been mentioned in the certified copy. He therefore, seeks permission to take back the certified copy for the purpose of getting the same endorsed appropriately in the Court below.
5. Permission is granted. Let original certified copy be handed over to the counsel for the appellants for getting the necessary endorsement made thereon by the Court below.
6. List this matter in the week commencing 10th March, 2025.
(Sashikanta Mishra)
Judge
A.K. Rana Signature Not Verified
Digitally Signed
Signed by: AJAYA KUMAR RANA
Designation: Personal Assistant Reason: Authentication
Date: 07-Feb-2025 19:18:11
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