Citation : 2023 Latest Caselaw 9028 Ori
Judgement Date : 10 August, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
JCRLA No.27 of 2022
Basanta Banchhor Appellant
Miss.A.K.Dei
Advocates
-versus-
State of Odisha .... Respondent
Mr.S.K. Nayak, AGA
CORAM:
MR. JUSTICE D.DASH
DR. JUSTICE S.K. PANIGRAHI
ORDER
10.08.2023 Order No. I.A. No.96 of 2023
02. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.
2. Heard.
3. Considering the submission made and on going through the averments taken in the application, the delay of nine days in filign the Appeal is hereby condoned.
4. The I.A. is accordingly disposed of.
(D. Dash) Judge
(Dr.S.K.Panigrahi) Judge ORDER 10.08.2023 Order No. JCRLA No.27 of 2022 & I.A. No.97 of 2023
03. 1. Heard.
2. Admit.
// 2 //
2. Learned counsel for the Appellant, instead of pressing this application for grant of bail, prays for early hearing of this Appeal on merit subject to the convenience of the Court. She submits that even today if the Court pleases, she 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 also ready for hearing.
3. On the consent of learned counsels for the parties, the hearing of the Appeal is taken up.
4. The hearing being concluded; judgment is reserved.
(D. Dash) Judge
(Dr.S.K.Panigrahi) Judge
Basu
Signature Not Verified Digitally Signed Signed by: BASUDEV NAYAK Designation: A.R.-CUM-SR.SECRETARY Reason: Authentication Location: OHC Date: 11-Aug-2023 13:13:20
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