GADADHAR BEHERA Vs. JOGENDRA BEHERA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Perused the report of learned District Judge, Balasore at Flag 'A' submitted pursuant to order dtd. 17/8/2023. It appears from the said report that order dtd. 14/7/2023 was not communicated to learned First Additional Civil Judge (Senior Division), Balasore. It however appears from the case record that vide Memo No.31434 dtd. 19/7/2023, the Superintendent in-charge of Writ Branch III of this Court had intimated to the Court of learned First Additional Civil Judge (Senior Division), Balasore about the order dtd. 14/7/2023.

(3.) Hence, learned Deputy Registrar (Judicial) of this Court shall enquire into the matter and instruct the concerned Ss. to bring the matters of such nature to his notice, where this Court seeks instructions from trial Courts/District Courts and steps should be taken to communicate the order through email to save time.