Shyama Sabar vs State Of Odisha
2021 Latest Caselaw 8455 Ori

                      CORAM : HON'BLE SHRI JUSTICE S.PUJAHARI

                                     CRLREV No.267 of 2021

                             Shyama Sabar          ... Petitioner
                                           - Versus -
                             State of Odisha       ... Opp. Party

                                              ORDER

I.A. No.390 of 2021 & CRLREV No.267 of 2021

02. 11.08.2021 This matter is taken up through Hybrid mode.

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

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

Considering the submissions made by the learned counsel for the Petitioner, the prayer is allowed and filing of the certified copies of the trial court judgment is dispensed with for the time being.

The I.A. is, accordingly, disposed of. List this CRLREV on 18.8.2021.

Office is directed to reflect the correct name of "Mr. Sushanta Ku. Joshi", learned counsel for the petitioner, instead of "Mr. Sushanta Ku. Jena" in the cause title as well as in the 1st page of the order sheet of this CRLREV.

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

S.Pujahari, J.

PKS