Gobinda Munda @ Raju vs State Of Odisha
2023 Latest Caselaw 2696 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CRLA No.910 of 2022

              Gobinda Munda @ Raju               ....   Appellant

                                    Ms.D. Marandi, Advocate

                                      -versus-

              State of Odisha                    ....   Respondent

                                    Mrs.Susamarani Sahoo,
                                    Addl. Standing Counsel

                                   CORAM:
                              JUSTICE S.K. SAHOO

                                   ORDER

Order No. 03.04.2023 I.A. No.1701 of 2022

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

This is an application for condonation of delay. The Stamp Reporter has pointed out that there are defects in the affidavits of the interim applications.

It appears that one Sunil Munda has sworn the affidavits and he has mentioned in paragraph no.1 that 'I am the A in this case'.

Learned counsel for the appellant submits that she will file proper affidavits within a period of one week.

List this matter immediately after the correct affidavits are filed.

Learned counsel for the State submits and he has received the copy of the appeal memo along with the // 2 //

interim applications as well as the copy of the impugned judgment.

( S.K. Sahoo) Judge Sipun