Lalindra Kisan & Others vs State Of Orissa
2021 Latest Caselaw 8258 Ori

                      IN THE HIGH COURT OF ORISSA : CUTTACK
                                     CRLREV No.257 of 2021
                           Lalindra Kisan & others          ...      Petitioners
                                            -Versus-
                           State of Orissa                  ...      Opp. Party

                         CORAM : HON'BLE SHRI JUSTICE S.PUJAHARI
                                               ORDER

02. 06.08.2021 I.A. No.369 of 2021 This matter is taken up through hybrid mode. Heard learned counsel for the Petitioners and learned counsel for the State on the question of condonation of delay.

There being no delay in view of the order passed by the Apex Court in Suo Motu Writ Petition (Civil) No.3 of 2020, the delay is redundant one and as such stands closed.

.......................

S.Pujahari, J.

I.A. No.370 of 2021

03. 06.08.2021 This is an application for dispensing with filing of certified copies of the trial court judgment.

Heard learned counsel for the Petitioners and the learned counsel for the State.

Considering the submissions made by the learned counsel for the Petitioners, the prayer is allowed and filing

of the certified copies of the trial court judgments is dispensed with for the time being.

The I.A. is, accordingly, disposed of.

.......................

S.Pujahari, J.

CRLREV No.257 of 2021

04. 06.08.2021 List this matter on 11.08.2021 for admission.

.......................

S.Pujahari, J.