Both The Matters Are Taken Up By ... vs Unknown
2021 Latest Caselaw 3116 Ori

                              GA No.37 of 2001




13.   02.03.2021           G.A. No.37 of 2001 and CRA No.49 of 1999
                           Both the matters are taken up by Hybrid mode.
                           Further hearing is taken up.
                           Heard    Mr.   A.K.     Nanda,     learned   Additional
                   Government Advocate for the State and Mr. R. Sahoo, learned
                   Amicus Curiae appearing for the Respondents in G.A. No.37 of
                   2001 and Appellant in CRA No.49 of 1999.
                           Hearing is concluded.
                           Reserved for Judgment.

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

(S. K. Mishra) Judge

......................... (Savitri Ratho) Judge

BJ