Kathi @ Bisikeshan Manik vs State Of Odisha
2023 Latest Caselaw 1602 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.481 of 2022

              Kathi @ Bisikeshan Manik        ....    Appellant


                                Mr.Anupam Dash, 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 submits that he will file an application for condonation of delay and also supply a copy of the appeal memo along with the impugned judgment and interim applications on the learned counsel for the State within this week.

List this matter in the week commencing from 6th March 2023.

( S.K. Sahoo) Judge PKSahoo // 2 //