CRLLP/33/2019
2021 Latest Caselaw 595 Ori

                                     CRLLP No. 33 of 2019




                                        I.A. No. 27 of 2019
04.   18.01.2021                 This matter is taken up through video
                   conferencing mode because of COVID-19.
                                 Heard Ms. Saswata Patnaik, learned Addl.
                   Govt. Advocate and Mr. T. Mishra, learned counsel for
                   the sole respondent.
                                   This is an application filed under Section 5
                   of the Limitation Act for condonation of delay of 16
                   days in preferring the CRLLP.
                                 Regard being had to the reasons supplied,
                   the delay of 16 days in filing the CRLLP is condoned.
                                 This I.A. is disposed of.



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

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

CRLLP No. 33 of 2019

05. 18.01.2021 Having heard learned counsel for the petitioner, leave to appeal is allowed and the case be listed as GCRLA.

The learned Addl. Govt. Advocate is directed to supply copy of the judgment and depositions to the learned counsel for the respondent within a period of 10 days.

Regard being had to the limited points or in the leave petition, the appeal be disposed of expeditiously after supply of copies to the learned counsel for the respondent.

List this matter after four weeks for final hearing.

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

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

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