Netrananda Naik vs State Of Odisha
2021 Latest Caselaw 11818 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLREV No. 368 of 2021

             Netrananda Naik                        ....              Petitioner
                                                     Mr. A. Mohanta, Advocate
                                           Versus
             State of Odisha                     ....             Opp. Party
                                           Mr. Sibani Shankar Pradhan, A.G.A.



                        CORAM:
                        JUSTICE SAVITRI RATHO

                                        ORDER

Order No.                              16.11.2021

02.         1.    This matter is taken up by hybrid mode.

2. Mr. A. Mohanta, learned counsel for the petitioner states that he has filed I.A. No.668 of 2021 for dispensing with filing of the certified copy of the trial Court judgment but the same has not been tagged with the record.

3. Registry is directed to trace out the same and tag it to record.

4. Mr. Sibani Shankar Pradhan, learned Addl. Govt. Advocate for the State submits that only copy of the Criminal Revision petition has been served on him.

5. Mr. Mohanta, learned counsel for the petitioner undertakes to serve the copy of the impugned judgments on Mr. S.S.Pradhan, learned Addl. Government Advocate during course of the day.

6. List this case on 24.11.2021 for fresh admission.

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

(Savitri Ratho) Judge Sukanta