Alok Behera vs State Of Odisha
2023 Latest Caselaw 1584 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                         CRLA No.1123 of 2022

              Alok Behera                         ....      Appellant

                                 Mr. C.R. Pattnaik, Advocate

                                       -versus-

              State of Odisha                     ....    Respondent

                                 Mr. Arupananda Das,
                                 Addl. Government Advocate

                                CORAM:
                            JUSTICE S.K. SAHOO
                                   ORDER

Order No. 20.02.2023

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

Learned counsel for the appellant seeks two weeks time to file the certified copy of the impugned judgment.

In case the same is filed, S.R. be made and the matter be placed for orders.

( S.K. Sahoo) Judge

RKM