Orissa High Court
Satabdi Pradhan vs Byomakesh Biswal on 18 February, 2022
Author: C.R. Dash
Bench: C.R. Dash, Savitri Ratho
IN THE HIGH COURT OF ORISSA AT CUTTACK
MATA No.31 of 2022
Satabdi Pradhan .... Appellant
Ms. Ruchi Rajgarhia, Advocate
-Versus-
Byomakesh Biswal .... Respondent
CORAM:
JUSTICE C.R. DASH
JUSTICE SAVITRI RATHO
ORDER
18.02.2022 Order No. I.A. No.41 of 2022
01. 1. This matter is taken up through Hybrid Arrangement (Virtual / Physical) Mode.
2. This I.A. is not pressed by learned counsel for the Appellant, as there is no delay, as per S.R., in filing the MATA.
3. The I.A. is accordingly disposed of.
........................ C.R. Dash, J.
........................ Savitri Ratho, J.
02. MATA No.31 of 20221. Heard.
2. Issue notice to the sole Respondent by Registered Post with AD. Requisites shall be filed within a week, as undertaken by learned counsel for the Appellant.
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3. List this matter after Service Return from the Respondent.
........................ C.R. Dash, J.
........................ Savitri Ratho, J.
03. I.A. No.40 of 20221. Heard.
2. Issue notice as above. One set of process fee be accepted.
3. List this matter after Service Return from the Respondent- Opposite Party.
........................ C.R. Dash, J.
........................ Savitri Ratho, J.
S.K.Parida Page 2 of 2