Yashobanata Narayan Pathy vs State Of Orissa
2022 Latest Caselaw 6705 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       CRLMC No.4249 of 2015

                Yashobanata Narayan Pathy                                  Petitioner
                                                    Mr. Niranjan Singh(1), Advocate

                                               -Versus-

                State of Orissa                            ....          Opposite Party
                                                                Mr. T.K. Praharaj, SC
                             CORAM:
                             MR. JUSTICE R.K. PATTANAIK

                                              ORDER

 Order                                       17.11.2022
 No.
13.             1.       In the present case, hearing is concluded and orders stands
                reserved.

2. Mr. Singh, learned counsel for the petitioner submits that there is no specific direction by this Court with respect to the interim order dated 29th March, 2018 passed in Misc. Case No.2776 of 2015 to continue till the delivery of judgment and therefore, the learned court below is contemplating to proceed with the case pending before it.

3. Considering the above submission, the Court directs that the interim order passed by this Court shall remain in force till delivery of judgment.

4. Urgent certified copy of this order be granted as per rules.

(R.K. Pattanaik) Judge

TUDU