Susanta Parida @ Susanta Kumar vs State Of Odisha
2022 Latest Caselaw 1969 Ori

                 THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLREV No.109 of 2022

            Susanta Parida @ Susanta Kumar           ....             Petitioner
            Parida
                                                Mr. Nepoleon Sahani, Advocate

                                        -versus-
            State of Odisha                          ....        Opposite Party
                                               Mr. M.K. Pattnaik, ASC for State

                      CORAM:
                      JUSTICE A.K.MOHAPATRA

                                         ORDER

25.03.2022 Order No. I.A. No.166 of 2022

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. This is an application for dispensing with filing of certified copy of the judgment dated 11.1.2018 passed in G.R. Case No.915 of 2013 under Annexure-1.

3. Considering the submission made, the prayer for dispensing with filing of certified copy of Annexure-1 is allowed. However, learned counsel for the Petitioner is directed to file the same within a period of four weeks.

4. I.A. stands disposed of.

CRLREV No.109 of 2022

5. Heard.

6. Admit.

// 2 //

7. Call for the L.C.R.

8. List this matter along with the pending I.As. under the heading 'For Orders' in the next week.

(A.K. Mohapatra) Judge U.K.Sahoo