Tengunu Sahoo And Another vs State Of Odisha
2022 Latest Caselaw 2478 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    CRREV No. 508 of 2000



            Tengunu Sahoo and another                 ....            Petitioners
                                   Mr. Prabhav Behera, Advocate on behalf of
                                                 Mr. S.C. Mohanty, Advocate
                                        -versus-
            State of Odisha                          ....      Opposite Party
                                                       Mr. P. K. Muduli, AGA

            CORAM:
            THE CHIEF JUSTICE
                                        ORDER

Order No. 06.05.2022

11. 1. At the outset, it is pointed out that the Petitioner No.2 has expired. The revision petition as far as this Petitioner stands abated.

2. As far as Petitioner No.1 is concerned, judgment is reserved.

3. Learned counsel for the Petitioners is permitted to file his written note of submissions by Tuesday i.e. on 10th May, 2022.

(Dr. S. Muralidhar) Chief Justice

M. Panda