Saroj Sahani vs State Of Odisha And Another
2022 Latest Caselaw 1721 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        MACA No.369 of 2021

                 Saroj Sahani                                ....        Appellant
                                                             Mr.R.R.Das Nayak,
                                               Advocate

                                               -versus-

                 State of Odisha and another            ....       Respondents
                                  Mr.P.K.Mishra, Advocate for Respondent No.2
                                                            Mr.K.K.Das, ASC

                             CORAM:
                             JUSTICE B. P. ROUTRAY
                                            ORDER

8.03.2022 Order No.

1. Since true copy of the judgment has been filed, the Appellant is dispensed with filing of certified copy of the judgment.

2. The I.A. is disposed of. MACA No.369 of 2021

3. Defects as pointed by the S.R. be removed within seven days.

4. List on 5th April, 2022.

( B.P. Routray) Judge

C.R.Biswal