JCRLA/102/2010
2021 Latest Caselaw 592 Ori

                               JCRLA No.102 of 2010
                                              1




02.   18.01.2021         Due   to       the   pandemic   situation   for   COVID-19
                   Lockdown,      the    matter   is   taken   up    through   video
                   conferencing mode.
                         Heard.
                         Mr. Nayak, learned counsel submits that he has filed
                   a Vakalatnama executed by the appellant along with
                   prisoners' petition on 12.03.2020. The same is not on
                   record.
                         List this matter next week along with the prisoners'
                   petition and Vakalatanama filed by Mr. Nayak.
                         The copy of the judgment and deposition of the
                   witnesses be served on learned State Counsel by Mr. Nayak
                   in the meantime.


                                                               ..............................
                                                                C.R.Dash, J.

.............................. Savitri Ratho, J.

Dhal