Kalia @ Kartika Nayak vs State Of Odisha
2022 Latest Caselaw 5529 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              JCRLA No. 9 of 2012



                   Kalia @ Kartika Nayak                      ....             Appellant
                                                        Mr. Susmita Pattnaik, Advocate
                                                  -versus-
                   State of Odisha                             ....           Respondent
                                                  Mr. J. Katikia, Addl. Govt. Advocate

                   CORAM:
                   THE CHIEF JUSTICE
                   JUSTICE CHITTARANJAN DASH
                                                 ORDER

Order No. 13.10.2022

02. 1. Hearing concluded. Judgment is reserved.

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

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge S.K. Jena/Secy.