Orissa High Court
Srirangam Bhawani Kali vs State Of Odisha & Ors. .... Opposite ... on 1 February, 2022
Author: Biswanath Rath
Bench: Biswanath Rath
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C). No.2066 of 2022
Srirangam Bhawani Kali .... Petitioner(s)
Prasad Mr.H.Mohanty, Advocate
-versus-
State of Odisha & Ors. .... Opposite Party(s)
Mr.S.Ghose, ASC
CORAM:
JUSTICE BISWANATH RATH
ORDER
01.02.2022 Order No.
1. 1. The matter is taken up on through Video Conferencing Mode.
2. Recording the statement made by Mr.Mohanty, learned counsel for the petitioner that service of notice in the Revenue Appeal No.58 of 2021 is already completed, this Court directs, in the event the service of notice on the respondents in Revenue Appeal No.58 of 2021 is already completed and if the petitioner submits an application before the appellate authority for expeditious disposal of the Revenue Appeal No.58 of 2021, the appellate authority hall do well in disposing the Revenue Appeal No.58 of 2021 within a period of three months from the date of filing of the application.
3. The writ petition stands disposed of with the observation and direction made hereinabove.
4. As restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout copy 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 Page 1 of 2 // 2 // Court's Notice No.4798, dated 15th April, 2021 and Court's Office order circulated vide Memo Nos.514 & 515 dated 7th January, 2022.
(Biswanath Rath) Judge Sks Page 2 of 2