Section 27 in The Rules of the High Court of Orissa, 1948
27. [ [Inserted vide C.S.No. 2 (X-2/84 dated 27.2.1984).]
(a)A party seeking an interim relief like stay, injunction, appointment of receiver, appointment of guardian, modification of order, analogous hearing vacation of order of stay, injunction, appointment of receiver and discharge of guardian and for any other interim relief in civil cases and for release on bail, stay or any other interim relief in Criminal cases is required to file separate petition for the same.(b)All miscellaneous applications and petitions filed in the following cases, shall be registered as miscellaneous cases :Civil Cases
