Sanuja Pradhan vs Unknown
2021 Latest Caselaw 12210 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLREV No.316 of 2021

              Sanuja Pradhan                            ....            Petitioner
                                                                          None
                                               Versus
              State of Odisha                           ....          Opp.Party
                                                         Mr.S.S.Pradhan, AGA
                     CORAM:
                       JUSTICE SAVITRI RATHO

                                          ORDER

Order No. 26.11.2021

04. This matter is taken up through hybrid mode.

None appears for the petitioner when the matter is called. Time has been granted to the petitioner on 13.9.2021, 28.10.2021 and 08.11.2021 for removal of defect (to file legible/typed copy of the trial court judgment).

If defect is not removed by 04.12.2012, the CRLREV shall stand dismissed without further reference to the Bench. If defect is removed by the time stipulated, the case shall be listed on 09.12.2021 for "Fresh Admission".

(Savitri Ratho) Judge

Bichi

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