Nishamani Pradhan vs State Of Odisha
2023 Latest Caselaw 380 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No.1187 of 2022

              Nishamani Pradhan                   ....    Appellant

                                   Mr. A.K. Nath, Advocate

                                      -versus-

              State of Odisha                     ....    Respondent

                                   Mrs. Susamarani Sahoo,
                                   Addl. Standing Counsel

                                 CORAM:
                            JUSTICE S.K. SAHOO

                                     ORDER

Order No.                          10.01.2023


   01.            This    matter     is   taken    up   through     Hybrid

arrangement (video conferencing/physical mode).

Learned counsel for the State submits that he has received the copy of the appeal memo along with the impugned judgment.

Learned counsel for the appellant undertakes to remove the defects as pointed out by the Stamp Reporter by tomorrow (11.01.2023).

List this matter in the week commencing from 16.01.2023.

    p                                              ( S.K. Sahoo)
                                                       Judge
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