Jitu Apat vs State Of Odisha
2023 Latest Caselaw 3081 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLA No.317 of 2023

              Jitu Apat                          ....   Appellant

                                   Mr. S.K. Parida, Advocate

                                      -versus-

              State of Odisha                   ....    Respondent
                                   Mr. Rajesh Tripathy,
                                   Addl. Standing Counsel
                                   Mr. Bibhu Prasad Chhualsingh
                                   (for informant)

                                CORAM:
                          JUSTICE S.K. SAHOO

                                  ORDER

Order No. 10.04.2023

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

Mr. Bibhu Prasad Chhualsingh, learned counsel and his associates have entered appearance on behalf of the informant and filed Vakalatnama in Court today, which is taken on record.

Let a copy of the appeal memo along with the impugned judgment and the interim applications be served on the learned counsel for the informant during course of this week.

Learned counsel for the informant files affidavit on behalf of the informant in Court today which is taken on // 2 //

record.

In view of the Stamp Reporting that this case is required to be registered as BLAPL, learned counsel for the appellant seeks some time to file an interim application to change the nomenclature from CRLA to BLAPL.

List this matter immediately after filing of such interim application.

( S.K. Sahoo) Judge

P