Manish Agarwal vs State Of Odisha &Anr
2023 Latest Caselaw 3058 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   CRLMC. No. 551 of 2023
            Manish Agarwal                      ...                          Petitioner

                                                              Mr. Y.Paresh, Advocate

                                               -Versus -
            State of Odisha &Anr                ....                   Opposite Parties
                                                              Mr. T. K. Praharaj
                                                                    Standing Counsel
                        CORAM:
                          JUSTICE SASHIKANTA MISHRA

                                       ORDER

10.04.2023

Order No.

1. This matter is taken up through hybrid mode.

2. Mr. T.K.Praharaj, learned Standing Counsel produces the entire case diary along with U.D. case record.

3. Hearing is concluded, judgment is reserved.

4. Parties may file their note of submissions and memo of citations, if any, within the three days.

5. Interim order to continue till the next date.

6. No cohesive action shall be taken against the petitioner till the pronouncement of judgment.

(Sashikanta Mishra) Judge

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