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Judgment
10 paragraphs · 219 wordsDr. S.K. Panigrahi, J
I.A. No.1396 of 2022
This matter is taken up through hybrid mode.
This Interim Application has been filed by the petitioner for extension of time to surrender by way of modification of the order dated 17.09.2021 passed by this Court in CRLMC NO. 1446 of 2021.
3.Heard.
Learned counsel for the petitioner submits that the petitioner was supposed to surrender before the learned court in seisin over the matter in G.R. Case No.396 of 2014 arising out of Kodala P.S. Case No.167 of 2014 by 08.10.2021 But, he could not be able to surrender before the learned court below during the stipulated period as directed because of his illness. Hence, he prays for modification of order with respect to surrender period.
However, considering the submission made, the prayer for extension of time to surrender is allowed for a period of seven days more subject to payment of cost of Rs.2000/-(Rupees two thousand) only in the Welfare Fund of Orissa High Court Bar Association for violating the previous order and rest part of the order dated 17.09.2021 passed by this Court in CRLMC No.1446 of 2021 remains unaltered.
The I.A. is, accordingly, disposed of.
Issue urgent certified copy of the order as per Rules in course of the day.
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