Gopal Das @ Bhoi vs State Of Odisha
2021 Latest Caselaw 11209 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CRLA No. 453 of 2021


                   Gopal Das @ Bhoi                  ....       Appellant
                                                Mr. H.B. Dash, Advocate
                                            -versus-
                   State of Odisha                   ....      Opp. Party
                                                 Mr. A. Das, A.G.A.

                                        CORAM:

                                  JUSTICE S.K. SAHOO
                                        ORDER

Order No. 01.11.2021

02. This matter is taken up by video conferencing mode.

Learned counsel for the State submits that he has not received the copy of the appeal memo along with the impugned judgment.

Learned counsel for the appellant shall serve a copy of the appeal memo along with the impugned judgment on the learned counsel for the State during course of the day.

Heard.

Admit Call for the Trial Court Record.

( S.K. Sahoo) Judge // 2 //

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