Nibedita Pati @ Nibedita Dash vs State Of Odisha And Another
2022 Latest Caselaw 1538 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   CRLA No.68 of 2022

                 Nibedita Pati @ Nibedita Dash           ....           Appellant
                                                         Mr. A.K. Das, Advocate
                                           -versus-
                 State of Odisha and another            ....          Respondents
                                                       Mr. Bibekananda Bhuyan
                                                   Special counsel for the OPID.


                                         CORAM:

                             JUSTICE A.K. MOHAPATRA

                                             ORDER

Order No.                                   25.02.2022
    02.     1.      This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

2. Heard learned counsel for the Appellant and learned counsel for the State.

3. Learned counsel for the Appellant submits that on last date i.e. 01.02.2022 the Appellant was directed to make a mention for disposal of the case, which is pending before the Hon'ble Apex Court. He further submits that the matter be concluded to get the benefit under the judgment delivered in the case of Rasmita Patra vrs. State of Odisha : CRLMC No.1296 of 2021.

4. Learned counsel for the Respondent, on the other hand, seeks some time to obtain instruction in the matter.

5. As a last chance, list this matter in the 1st week of April, 2022 by which time, learned counsel appearing for the Respondents shall take necessary instruction in the matter and to do the needful for early disposal of the matter.

// 2 //

6. Name of Mr. Bibekananda Bhuyan, learned Special Counsel OPID be reflected in the cause list.

Jagabandhu                                          ( A.K. Mohapatra )
                                                           Judge