Premnath Sahu vs State Of Orissa
2023 Latest Caselaw 658 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   CRA No.61 of 1993

            Premnath Sahu                              ....             Appellant
                                                         M/s. S.Panda, Advocate

                                           -versus-
            State of Orissa                            ....             Respondent
                                                             Mr.S.S.Pradhan, AGA
                                       CORAM:
                                JUSTICE G. SATAPATHY
                                        ORDER

Order No.                              19.01.2023

   12.      1.    This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

2. Mr.S.Panda, learned counsel for the appellant although has filed the written note of submission but he is not present at the time of call. Besides, a written note of submission has also been filed on behalf of the State. Both the parties have already exchanged their written note of submission against each other. Perused the written note of submissions.

3. Judgment is pronounced vide separate sheets.

(G. Satapathy) Judge Kishore