Upendra Munda And Others vs State Of Odisha
2023 Latest Caselaw 15673 Ori

Orissa High Court

Upendra Munda And Others vs State Of Odisha on 6 December, 2023

Bench: D.Dash, G.Satapathy

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                CRLA No.681 of 2016
                                 Upendra Munda and others      ....             Appellants
                                                                  Mr. P. Jena, Advocate
                                                                        (for Appellant-1)
                                                                          Mr. C.R. Sahu,
                                                                               Advocate
                                                                  (for Appellants-2 & 3)
                                                        -versus-

                                 State of Odisha                    ....            Respondent
                                                                            Mr. P.K. Mohanty,
                                                                                        ASC
                                         CORAM:
                                         MR. JUSTICE D.DASH
                                         MR. JUSTICE G.SATAPATHY
                                                             ORDER

06.12.2023 Order No.

05. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. Heard Mr. P. Jena, learned counsel for the Appellant No.1, Mr. C.R. Sahu, learned counsel for the Appellant Nos.2 and 3 and Mr. P.K. Mohanty, learned Additional Standing Counsel.

3. Hearing being concluded; judgment is reserved.

(D. Dash) Judge

(G. Satapathy)

Judge Reason:Kishore/Subhasmita Authentication Location: High Court of Orissa Date: 07-Dec-2023 11:00:03