Rajendra Mahakud vs State Of Odisha
2023 Latest Caselaw 7376 Ori

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   JCRLA NO.28 OF 2016

                                 Rajendra Mahakud                      ....          Appellant
                                                                       Mr. N.Panda, Advocate

                                                            -versus-

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

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

05.07.2023 Order No.

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

2. This Appeal is taken up today under the heading "To Be Mentioned".

3. Heard Mr. N.Panda, learned counsel for the Appellant and Mr. S.K.Nayak, learned Additional Government Advocate.

4. Hearing being concluded; Judgment is reserved.

(D. Dash), Judge.

Signature Not Verified (Dr.S.K.Panigrahi), Digitally Signed Judge.

Gitanjali Signed by: GITANJALI NAYAK Reason: Authentication Location: OHC Date: 07-Jul-2023 13:41:24