Milu @ Rashmi Ranjan Jena vs State Of Odisha
2022 Latest Caselaw 5785 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              CRLA No. 23 of 2014



                   Milu @ Rashmi Ranjan Jena                   ....             Appellant
                                               Mr. Bikram Chandra Ghadai, Advocate
                                                  -versus-
                   State of Odisha                             ....           Respondent
                                          Mrs. Saswata Patnaik, Addl. Govt. Advocate

                   CORAM:
                   THE CHIEF JUSTICE
                   JUSTICE CHITTARANJAN DASH
                                                 ORDER

Order No. 19.10.2022

18. 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.