Babulal Sahu And Others vs State Of Odisha
2021 Latest Caselaw 9122 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      CRLA No.204 of 2008




            Babulal Sahu and Others                     ....             Appellants
                                                             Mr. Gautam Mukherji
                                                                  Senior Advocate
                                           -versus-
            State of Odisha                             ....            Respondent
                                                                Mr. J. Katikia
                                              Additional Government Advocate

                       CORAM:
                       THE CHIEF JUSTICE
                       JUSTICE B.P. ROUTRAY


                                         ORDER

Order No. 31.08.2021

26. 1. Mr. G. Mukherji, learned Senior Advocate for the Appellants seeks some more time to get ready to argue the matter.

2. At his request, list on 28th October, 2021.

I.A. No.726 of 2021

3. Realization of fine amount imposed by the Additional Sessions Judge (F.T.C.), Bolangir, Patnagarh by judgment dated 10th March, 2008 in S.C. No.4-B/2013 of 2006-07 (arising out of G.R. Case No.186 of 2005 of the file of S.D.J.M., Patnagarh) shall remain stayed till during the pendency of the appeal.

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

5. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

(B.P. Routray) Judge S.K. Jena/P.A.