AI Structured Summary
Not yet generated for this judgment
Judgment
B. P. Routray, J
FAO No.223 of 2018 and Misc. Case No.385 of 2018
It is seen that Mr. B.N. Rath and Associates, appeared for Respondent Nos.1, 2 and 4 on 25th Febraury, 2019 and 8th April, 2019. Subsequently M/s. S.K. Bhanjdeo and Associates have appeared for Respondent Nos.1 and 4 by filing Vakalatnama on 3rd December, 2019 without taking consent from the previous counsel. Accordingly the power filed by M/s.S.K. Bhanjdeo and Associates is not accepted and their names be deleted from the brief as well as from the cause list.
Having heard Smt. Mishra, learned counsel for the Appellant as well as Mr. Rath, learned counsel for Respondents and considering the grounds taken in the petition, the delay in filing the appeal is condoned subject to payment of cost of Rs.500/- to the learned counsel for Respondents.
The Misc. Case is accordingly disposed of.
A copy of the appeal memo along with impugned judgment be served on Mr. Rath in course of the day.
List the appeal for hearing under Order XLI, Rule-11, C.P.C. on 7th January, 2022.
An urgent certified copy of this order be issued as per rules.
..............................