Saraswati Sahoo vs State Of Odisha And
2023 Latest Caselaw 3060 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CRLA No.190 of 2023

              Saraswati Sahoo                         ....        Appellant/
                                                                 Petitioner

                                     Mr. S. Samal, Advocate

                                          -versus-

              State of Odisha and                     .... Respondents/
              others                                      Opp. Parties

                                     Mr. Rajesh Tripathy,
                                     Addl. Standing Counsel

                                       CORAM:
                                  JUSTICE S.K. SAHOO
                                      ORDER

Order No. 10.04.2023

I.A. No.393 of 2023

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

This is an application for condonation of delay. Learned counsel for the State submits that notice on respondent no.3 has been made sufficient yesterday and he may be given some time to obtain instruction regarding service of notice on respondent no.2.

Let a copy of the appeal memo along with the impugned judgment be served on the learned counsel for the State.

List this matter in the week commencing from 24.04.2023.

( S.K. Sahoo) Judge RKM