Citation : 2023 Latest Caselaw 8906 Ori
Judgement Date : 9 August, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA NO.820 OF 2023
Ashok Mallik @ Satyanarayan .... Appellant
Mallik
Mr.A.Tripathy, Advocate
-versus-
State of Odisha .... Respondent
Mr.P.K.Mohanty, ASC
CORAM:
MR. JUSTICE D.DASH
DR. JUSTICE S.K. PANIGRAHI
ORDER
09.08.2023 I.A. No.1745 of 2023 Order No.
01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2. Heard.
3. Considering the submissions made and on going through the averment taken in the petition, the prayer for condonation of delay of 472 days in filing the Appeal is allowed.
4. The I.A. is accordingly disposed of.
(D.Dash) Judge
(Dr.S.K.Panigrahi) Judge
ORDER 09.08.2023 Order No. I.A. No.1746 of 2023
02. 1. Mr.A.Tripathy, learned counsel for the Appellant, instead of pressing this application for grant of bail, prays for early hearing of
// 2 //
this Appeal on merit subject to the convenience of the Court. He submits that even today if the Court pleases, he is ready for hearing.
2. The prayer of the learned counsel for the Appellant is accepted as the learned counsel for the State gives his consent in submitting that he is ready for hearing.
3. The I.A is accordingly disposed of.
(D. Dash) Judge
(Dr.S.K.Panigrahi) Judge
ORDER 09.08.2023 Order No. CRLA No.820 of 2023
03. 1. On the consent of learned counsels for the parties, the hearing of the Appeal is taken upon.
2. The hearing being concluded; judgment is reserved.
(D. Dash) Judge
(Dr.S.K.Panigrahi) Judge
Signature Not Verified Digitally Signed Signed by: GITANJALI NAYAK Reason: Authentication Location: OHC Date: 18-Aug-2023 14:11:53
Gitanjali
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