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Judgment
15 paragraphs · 258 wordsK.R. Mohapatra, J
I.A. NO. 228 OF 2021
This matter is taken up through video conferencing mode.
Heard the Petitioner in person and Mr. A. Behera, learned counsel on behalf of Mr. P.K. Rath, learned counsel for the Opposite Party No.1.
The Petitioner submits that she will furnish the details of persons to be impleaded as parties by filing a separate memo.
The Petitioner further submits that she will take out fresh notice on Opposite Party No. 2 by Speed Post with A.D.
Prayer is allowed.
In the event requisites for issuance of fresh notice to the Opposite Party No. 2 is filed by 20th July, 2021, notice shall be issued to him forthwith
fixing 17th August, 2021 as the date of his appearance.
Put up this matter on 19th August, 2021 along with tracking report of the Postal Department.
The interim order dated 1st July, 2021 passed in I.A. No. 240 of 2020 shall continue till the next date.
The Petitioner undertakes to serve a copy of the I.A. on Mr. P.K. Rath, learned counsel for the Opposite Party No.1 within three days hence.
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.