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Judgment
S. K. Mishra
This matter is taken up through hybrid mode.
Mr. Das, learned Central Government Counsel for the Appellant submits, pursuant to taking time on 22.03.2024, he has filed I.A. No.131 of 2024 on 05.04.2024 under section 149 C.P.C. seeking for time to pay the Deficit Court Fee. The said I.A. is not on record.
Mr. Panda, learned Counsel for the Respondents files order passed by this Court dated 19.01.2024 in L.A.A. No.63 of 2019 after handing over a copy of the same to Mr. Das, learned Central Government Counsel for the Appellant and submits, the case of the present Appellant is identical to L.A.A. No.63 of 2019.
Mr. Das, learned Central Government Counsel for the Appellant prays for a short adjournment to examine the said order and have his say in the said regard.
Matter be listed in the week commencing from 29th April, 2024.
Office is directed to bring on record the I.A. No.131 of 2024 filed by the Appellant before the next date of listing.
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