Kulu Bhuyan & Ors vs State Of Orissa
2023 Latest Caselaw 10005 Ori

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                              CRLA No.231 of 2018


                                            Kulu Bhuyan & Ors.                    ....          Appellants

                                                                            Mr. Asok Mohanty, Sr. Adv.
                                                                                             along with
                                                                                  Mr. G. M. Rath, Adv.
                                                                      (Mr. Gopal Krishna Nayak, Adv.)
                                                                         In CRLA No.218 of 2018
                                                                           (Mr. Jyotirmaya Sahoo, Adv.)
                                                                     In CRLA Nos.257 and 258 of 2018

                                                                      -versus-

                                            State of Orissa                      ....          Respondent

                                                                                  Mr. P.K. Mohanty, ASC
                                                                                   Mr. A.K. Budhia, Adv.
                                                                                           (for informant)

                                                        CORAM:
                                                        MR. JUSTICE D. DASH
                                                        DR. JUSTICE S.K. PANIGRAHI


                                                                  ORDER

                     Order                                       24.08.2023
                     No.                           (CRLA Nos.231, 218, 257 and 258 of 2018)

21. 1. All these matters are taken up through hybrid

arrangement (virtual / physical) mode.

2. Heard learned counsel for the Parties.

Signature Not Verified Digitally Signed Signed by: BHABAGRAHI JHANKAR Designation: Assistant Registrar-cum-Senior Secretary Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 25-Aug-2023 12:08:44 // 2 //

3. Hearing being concluded; judgment is reserved.

                                   .                                                 (D. Dash)
                                                                                       Judge



                                                                                 (Dr. S.K. Panigrahi)
                                                                                         Judge
                  B.Jhankar

Signature Not Verified Digitally Signed Signed by: BHABAGRAHI JHANKAR Designation: Assistant Registrar-cum-Senior Secretary Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 25-Aug-2023 12:08:44