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State of Odisha - Section

Section 12 in The Rules of the High Court of Orissa, 1948

12.

In all cases in which the Standing Committee has acted under Rule 13 or a [Special Committee] [Substituted vide C.S. No. 69 (X-1/99, dated 24.11.1999).] under Rule 7, the correspondence shall be laid on the table for information of the Full Court and a notice shall be circulated weekly to all the Judges of the matters which have, during the past week, been laid before such Committee showing whether they have been disposed of and what manner.