Umakanta Pradhan vs State Of Odisha
2022 Latest Caselaw 2151 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CRLA No.353 of 2018

     Umakanta Pradhan                        .........                Appellant
                                                         Mr. B.N. Mohapatra, Adv.
                                            -Versus-

     State of Odisha                        .........                Respondent
                                                            Mr. Sk. Zafrulla, ASC.
                                     CORAM:

                                     JUSTICE C.R. DASH
                                     JUSTICE M.S. SAHOO

                                             ORDER

07.04.2022 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. On the basis of Prisoner's Petition, Mr. Chittaranjan Sahu, Advocate is engaged as counsel for the appellant. The Vakalatnama filed by Mr. Chittaranjan Sahu be accepted on record.

3. The names of M/s. B.N. Mohapatra & Associates be deleted as counsel for the appellant during the subsequent listing of the case, reflecting the name of Mr. Chittaranjan Sahu, Advocate for the appellant. Mr. Sahu is directed to supply a copy of the Judgment of the trial court to Mr. Sk. Zafrulla, learned ASC by tomorrow.

4. List this matter next week.

............................... C.R. Dash, J.

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

        Subha                                               M.S. Sahoo, J.




Subha