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Director vs Subasini Pattnayak And
2025 Latest Caselaw 981 Ori

Citation : 2025 Latest Caselaw 981 Ori
Judgement Date : 7 July, 2025

Orissa High Court

Director vs Subasini Pattnayak And on 7 July, 2025

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 L.A.A. No.56 of 2016


                 Director, Interim Test            ....          Appellant
                 Range, Chandipur,
                 Balasore

                                     Mrs. Pratima Nayak, CGC

                                        -versus-
                 Subasini Pattnayak and            ....       Respondents
                 another

                                     Mr. Prem Kumar Mohanty, ASC
                                     (For Respondent No.2)

                  CORAM: JUSTICE SANJAY KUMAR MISHRA


                                        ORDER

07.07.2025 Order No.

04. This matter is taken up through hybrid mode.

2. Though this Appeal was presented on 19.10.2016, as per the office note, defect Nos.3 and 9 are yet to be removed.

3. Though Court fee of Rs.2504.25p is payable, the Court fee of Rs.1481/- has been paid in the meantime without filing any application for acceptance of the same so also asking for further time to deposit the deferential deficit Court fee.

4. Apart from that, as per the stamp reporter, there is a delay of 125 days in presenting the memorandum of appeal.

5. It may not be out of place to mention here that, vide the impugned judgment dated 18.03.2016 passed in L.A. No.646 of 2011, the referral Court enhanced the compensation by Rs.15,000/- per decimal.

6. However, the Appeal stands dismissed for non- payment of deferential Court fee so also for non-removal of other defects.

7. The Appellant is directed to make the payment to the Respondent No.1 within four months hence in terms of judgment dated 18.03.2016 passed in L.A. No.646 of 2011 along with other statutory dues, payable to the Respondent No.1, if not paid in the meantime.

8. Since the Appeal stands dismissed before noticing the Respondent No.1, office is directed to communicate a copy of this order to the referral Court so also the Respondent No.1.

(S. K. Mishra) Judge Kanhu

Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 08-Jul-2025 19:14:58

 
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