Dhaneswar Murmu @ vs State Of Odisha
2022 Latest Caselaw 1117 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                         CRLA No. 455 of 2021

             Dhaneswar Murmu @                 ....      Appellant
             Dhana

                                 Mr. Atmajit Manmith Das,
                                 Advocate

                                   -versus-
             State of Odisha                   ....    Respondent

                                 Ms. Susamarani Sahoo,
                                 Addl. Standing Counsel
                                  CORAM:

                           JUSTICE S.K. SAHOO
                                   ORDER

Order No. 07.02.2022

03. The matter is taken up through Hybrid arrangement (Video Conferencing/physical Mode).

None appears on behalf of the appellant. Learned counsel for the State submitted that he has not received the copy of the appeal memo along with the impugned judgment.

Let the learned counsel for the appellant supply the copy of the appeal memo along with the impugned judgment to the learned counsel for the State as well as remove the defect as pointed out by the Stamp Reporter within three weeks.

( S.K. Sahoo) Judge // 2 //

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