BALASORE Vs. XXXX

JUDGEMENT

(1.) The main case stands adjourned to 17/1/2023 by virtue of the order dtd. 2/12/2022 which reads as under:-

(2.) The aforementioned I.A. No.16659 of 2022 has been filed seeking the preponement of date of hearing in the light of the urgency of the matter.

(3.) For the reasons stated in the application, we allow the I.A and prepone the date of hearing from 17/1/2023 to be taken up today itself.