Dibyajyoti Mallik vs State Of Odisha
2023 Latest Caselaw 7197 Ori

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 JCRLA NO.11 OF 2016

                             Dibyajyoti Mallik                     ....           Appellant
                                                                    Mr.J.Kamila, Advocate

                                                        -versus-

                             State of Odisha                       ....        Respondent
                                                                    Mr.P.K.Mohanty, ASC

                                       CORAM:
                                       MR. JUSTICE D.DASH
                                       Dr. JUSTICE S.K. PANIGRAHI
                                                    ORDER

03.07.2023 Order No.

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

2. Heard Mr. J.Kamila, learned counsel for the Appellant and Mr.P.K.Mohanty, learned Additional Standing Counsel.

3. Hearing being concluded; Judgment is reserved.

(D. Dash), Judge.

(Dr.S.K.Panigrahi), Judge.

Signature Not Verified Gitanjali Digitally Signed Signed by: GITANJALI NAYAK Reason: Authentication Location: OHC Date: 06-Jul-2023 16:27:41