Satrupa Mohanty vs State Of Odisha
2021 Latest Caselaw 9376 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CRLA No.537 of 2020

             Satrupa Mohanty                       ....           Appellant
                                                 Mr. T.K. Mishra, Advocate
                                      -versus-
             State of Odisha                    ....        Respondent

Mr. Karunakar Gaya, Additional Standing Counsel

CORAM:

                     JUSTICE S. K. PANIGRAHI
 Order No.                            ORDER
                                    07.09.2021

02. CRLA No.537 of 2020 & I.A. No.1036 of 2020.

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

2. Heard.

3. Realization of fine amount under the impugned judgment in G.R.Case No.1239 of 2014/T.C.No.909 of 2015 passed by the learned Chief Judicial Magistrate, Mayurbhanj, Baripada shall remain stayed till next date.

4. List this matter on 27.09.2021.

5. Urgent certified copy of this order be granted on proper application.

(S. K. Panigrahi) Judge

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