Madan Naik & Another vs State Of Odisha
2022 Latest Caselaw 6803 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK

                                             CRA No.296 of 1997

                         Madan Naik & another                               Appellants
                                                      Mr. Ashok Mohanty, Sr. Advocate
                                                  -versus-
                         State of Odisha                      ....           Respondent
                                                             Mr. Debasish Biswal, A.S.C.

                                      CORAM:
                                      JUSTICE CHITTARANJAN DASH
                                                  ORDER

Order No. 22.11.2022

05. 1. Heard learned counsel for the parties. Hearing is concluded.

Judgment is reserved.

                                                               (Chittaranjan Dash)
S.K.Parida                                                           Judge