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Pawan Prasad vs State Of Odisha
2022 Latest Caselaw 2861 Ori

Citation : 2022 Latest Caselaw 2861 Ori
Judgement Date : 24 June, 2022

Orissa High Court
Pawan Prasad vs State Of Odisha on 24 June, 2022
                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 BLAPL No. 2193 OF 2021


       Pawan Prasad                                     .........         Petitioner
                                                        Mr. S. Mishra, Advocate

                                             -versus-

       State of Odisha                                  ............      Opposite Party
                                                        Mr. K.K. Gaya, ASC

                                CORAM:
                                JUSTICE V. NARASINGH

                                            ORDER

24.06.2022 Order No.

09. 1. This matter is taken up through Hybrid Mode.

2. Heard learned counsel for the petitioner and learned Additional Standing Counsel for the State.

3. List this matter on 5th of July, 2022 to enable the learned counsel for the petitioner to place on record the judgment on which he is relying .

4. The Learned Court in seisin over the matter is called upon to submit the status of the trial to be received in this Court by 04.07.2022.


                                                                  ( V.Narasingh )
       Balaram                                                        Judge


 

 
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