Sibananda Chhuria vs State Of Odisha
2023 Latest Caselaw 7273 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CRLA No.1 of 2012
                                          &

                                CRLA No.149 of 2016
         In CRLA No.1 of 2012

             Sibananda Chhuria                     ....       Appellants
                                                         Mr. D.P. Dhal,
                                                          Sr. Advocate
                                        -versus-

             State of Odisha                       ....      Respondent
                                                        Mr.S.K. Nayak,
                                                                 AGA


         In CRLA No.149 of 2016

             Tian @ Atmaram Chhuria                ....      Appellants
                                                          Ms.G. Majhi,
                                                             Advocate
                                        -versus-

             State of Odisha                       ....      Respondent
                                                        Mr.S.K. Nayak,
                                                                 AGA


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

Order No. 04.07.2023

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

2. This matter is taken up today under the heading "TO BE MENTIONED".

// 2 //

3. Hearing of the learned counsel for the parties being concluded; judgment is reserved.

(D. Dash), Judge

(Dr.S.K.Panigrahi) Judge

H

Signature Not Verified Digitally Signed Signed by: HIMANSU SEKHAR DASH Reason: Authentication Location: OHC Date: 07-Jul-2023 11:15:31