Sanuja Pradhan vs State Of Odisha
2021 Latest Caselaw 11073 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       CRLREV No. 316 of 2021
                     Sanuja Pradhan                          ....           Petitioner
                                                        Mr. Laxman Pradhan, Advocate
                                                    -versus-
                     State of Odisha                           ....        Opposite Party
                                                               Mr. Karunakar Nayak, ASC

                             CORAM:
                             JUSTICE SAVITRI RATHO

Order No.                                      ORDER
                                              28.10.2021

02. The matter is taken up by hybrid mode.

Mr. Laxman Pradhan, learned counsel for the petitioner states that he will remove the defect by filing legible/ typed copy of the trial court judgment.

As prayed for by learned counsel for the petitioner, list this matter on 08.11.2021.

(Savitri Ratho) Judge puspa