Section 32 in The Rules of the High Court of Orissa, 1948
32.
If on any Court day the Registrar is absent, any memorandum of appeal or application which should, under these rules, be presented to him which might be barred by time, may be presented to the Deputy Registrar or in his absence to any other officer of the Court so authorised who shall certify thereon in writing under his hand that such memorandum of appeal or application was on that date presented to him :Provided always that no such presentation to the Deputy Registrar or any other officer of the Court shall be of any effect unless such memorandum or application be presented to the Registrar on the next subsequent day on which the Registrar is sitting for the hearing of applications.
