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Judgment
16 paragraphs · 205 wordsB. P. Routray, J
M.C. No.418 of 2016
This matter is taken up through video conferencing.
Heard Mr. P.K. Mishra, learned counsel for the Appellant, Mr. G.P. Dutta, learned counsel for the Respondent No.2 and Mrs. P. Rath, learned
counsel for the Respondent No.4.
Having heard all the parties and considering the grounds mentioned in the petition, the delay in filing the appeal is condoned.
The Misc. Case is disposed of.
MACA No.18 of 2016
Copies of the appeal memo along with connected documents be served on Mr. G.P. Dutta, learned counsel for the Respondent No.2 as well as
Mrs. P. Rath, learned counsel for the Respondent No.4 respectively.
List this matter on 31st January, 2022 under Order 41 Rule 11 C.P.C.
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 and Court’s Office
Order circulated vide Memo No.514, dated 7th January, 2022.
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