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Judgment
10 paragraphs · 170 wordsK.R. Mohapatra, J
1.  This matter is taken up by video conferencing mode.
Mr.Balakrishna Rao, learned counsel submits that he has instructions to appear on behalf of Opposite Party Nos. 1 and 2 and Mr.Gagan Bihari
Singh, learned counsel submits that he has instructions to appear on behalf of Opposite Party No.3.
Put up this matter on 5th August, 2021 indicating the name of learned counsel for the Opposite Parties in the cause list, who undertakes to file
Vakalatnama within a week. Copies of the CMP shall be served on learned counsel for the Opposite Parties within three days hence as undertaken.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No.4587 dated 25th March, 2020 as modified by Court’s Notice No.4798 dated 15th April, 2021.
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