SANJAY PATRA Vs. BIDYADHAR PRUSTY

JUDGEMENT

(1.) None appears for the Respondent No.1 despite delivery of notice.

(2.) For the reason s stated therein, the application is allowed. The delay of 177 days in filing the appeal is condoned. W.A. No.112 of 2020

(3.) None appears for Respondent No.1, who is the contesting Respondent, despite service of notice.