Ashis Kumar Pani vs State Of Odisha
2021 Latest Caselaw 12810 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.585 of 2021

              Ashis Kumar Pani                    ....      Appellant

                                    Mr. B.B. Nanda, Advocate

                                      -versus-
              State of Odisha                     ....     Opp. Party

                                    Mr. D.K. Pani,
                                    Addl. Standing Counsel

                                     CORAM:

                             JUSTICE S.K. SAHOO
                                     ORDER

Order No.                           13.12.2021
   02.             This    matter    is   taken   up   through   Hybrid

Arrangement (Video Conferencing/Physical Mode).

Learned counsel for the appellant submitted that he intends to file an interim application to dispense with the filing of the certified copy of the impugned judgment of the learned trial Court, since the said judgment is available in connected appeal i.e. CRLA No.506 of 2021 and there is no need to file the certified copy of the impugned judgment of the learned trial Court again.

List this matter after filing of the interim application.

    p                                         ( S.K. Sahoo)
                                                  Judge
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