Moti Sagari vs State Of Odisha And Others
2022 Latest Caselaw 3430 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     MACA No.109 of 2004
                    Moti Sagari                               ....           Appellant
                        Mr. Prabhav Behera on behalf of Mr. D.K. Mishra, Advocate
                                                 -versus-
                    State of Odisha and Others                ....        Respondents
                                     Mr. B. Panigrahi, Additional Standing Counsel

                              CORAM:
                              SHRI JUSTICE B. P. ROUTRAY
                                             ORDER

22.7.2022 Order No.

11. 1. The matter is taken up through hybrid mode.

2. Heard Mr. P. Behera on behalf of Mr. D.K. Mishra, learned counsel for the Appellant and Mr. B. Panigrahi, learned Additional Standing Counsel for State.

3. Hearing concluded. Judgment reserved.

( B.P. Routray) Judge M.K.Panda