Orissa High Court
Daitary Swain vs Kartika Swain And Others .... Opp. ... on 10 January, 2022
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
OJC No.13720 of 1997
Daitary Swain .... Petitioner
Mr.Dwarika Prasad Mohanty, Advocate
-versus-
Kartika Swain and others .... Opp. Parties
Ms. Biswaroopa Pati, Advocate
on behalf of N.C. Pati, Advocate
(For Opposite Party Nos. 1 and 2)
Mr. Dillip Kumar Mishra,
Additional Government Advocate
(Opposite Party Nos.3 to 6)
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 10.01.2022
25. 1. This matter is taken up through Videoconferencing
mode.
2. Ms Pati, learned counsel on behalf of Mr. N.C.Pati, learned counsel for Opposite Party Nos. 1 and 2 submits that Mr.Pati is ill and not in a position to argue this matter. Hence, she prays for an adjournment.
3. Mr. Mohanty, learned counsel for the Petitioner submits that since the adjournment is sought for on the ground of illness of Mr. Pati, learned counsel for Opposite Party Nos. 1 and 2 he should not raise any objection to the same.
4. Accordingly, the matter is adjourned to be listed on 1st February, 2022 under the heading 'Old Matters'.
5. As 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 Page 1 of 2 // 2 // 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 modified by Notice No.4798 dated 15th April, 2021, and Court's Office Order circulated vide Memo Nos.514 and 515 dated 7th January, 2022.
(K.R. Mohapatra) Judge s.s.satapathy Page 2 of 2