Sanuja Pradhan vs State Of Odisha
2021 Latest Caselaw 11436 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       CRLREV No. 316 of 2021

                     Sanuja Pradhan                           ....             Petitioner
                                                              Mr. L. Pradhan, Advocate
                                                   -versus-
                     State of Odisha                          ....          Opposite Party
                                                                    Mr. K.K. Nayak, ASC

                             CORAM:
                             JUSTICE SAVITRI RATHO

Order No.                                     ORDER
                                             08.11.2021

03. The matter is taken up by hybrid mode.

Mr. L. Pradhan, learned counsel for the petitioner prays for one week time to file legible/typed copy of learned trial court judgment.

List this matter on 26.11.2021 for Fresh Admission, if defect is removed.

( Savitri Ratho) Judge

puspa