Manoj Naik vs State Of Odisha And Another
2022 Latest Caselaw 305 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLREV No.451 of 2021
             Manoj Naik                           ....            Petitioner
                                              Mr. B.R. Tripathy, Advocate
                                       -versus-
             State of Odisha and another          ....     Opposite Parties

                                                         Mr. K. Gaya, ASC
                       CORAM:
                       JUSTICE S.K. PANIGRAHI
                                        ORDER

Order No. 11.01.2022

02. 1. The matter is taken up through video conferencing mode.

2. Heard learned counsel for the parties.

3. Hearing concluded and Judgment is reserved.

4. As the restrictions due to resurgence of Covid-19 are continuing, learned counsel for the parties may utilize a print out of the order available in the High Court's website, at par with certified copy, subject to attestation by the Advocate concerned with his/her seal, in the manner prescribed vide Court's Office Order dated 7th January, 2022.

(S.K. Panigrahi) Judge

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