State Of Odisha vs Md. Arif @ Halla
2022 Latest Caselaw 259 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No.70 of 2016

              State of Odisha                  ....         Appellant/
                                                           Petitioner

                                 Mr. Arupananda Das,
                                 Addl. Government Advocate

                                    -versus-
              Md. Arif @ Halla                 ....   Respondent/
                                                      Opp. Party


                                  CORAM:

                             JUSTICE S.K. SAHOO
                                  ORDER

Order No. 10.01.2022 Misc. Case No.111 of 2011

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

This is an application for condonation of delay. The Stamp Reporter has pointed out that there is delay of eighty days in filing this appeal.

A copy of the appeal memo along with the impugned judgment be sent to the Inspector in-charge of Rajgangpur police station for its service on the respondent-opposite party and it will be intimated to the opposite party that the matter is likely to be taken up on 24.01.2022. A written proof regarding service of notice be obtained from the opposite party.

// 2 //

List this matter on 24.01.2022.

( S.K. Sahoo) Judge RKM