Khakha @ Minaketan Kharsel vs State Of Orissa
2022 Latest Caselaw 2402 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 JCRLA No.101 of 2004

              Khakha @ Minaketan Kharsel                 ....         Appellant
                                                     Ms. Anita Sahu, Advocate
                                         -versus-
              State of Orissa                           ....        Respondent
                                           Mr. J. Katikia, A.G.A. for the State
                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE R.K. PATTANAIK
                                         ORDER

Order No. 02.05.2022

14. 1. Hearing is concluded. Judgment is reserved.

2. Learned counsel for the parties are permitted to file their written notes of argument within a week.

(Dr. S. Muralidhar) Chief Justice

(R.K. Pattanaik) Judge S.K. Guin