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Judgment
7 paragraphs · 104 words
1.
Mr. G. Mukherji, learned Senior Advocate for the Appellants seeks some more time to get ready to argue the matter.
2.
At his request, list on 28th October, 2021.
I.A. No.726 of 2021
3.
Realization of fine amount imposed by the Additional Sessions Judge (F.T.C.), Bolangir, Patnagarh by judgment dated 10th March, 2008 in S.C. No.4-B/2013 of 2006-07 (arising out of G.R. Case No.186 of 2005 of the file of S.D.J.M., Patnagarh) shall remain stayed till during the pendency of the appeal.
4.
The I.A. is disposed of accordingly.
5.
An urgent certified copy of this order be issued as per rules.
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