Badapua @ Prakash vs State Of Odisha
2023 Latest Caselaw 1972 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No. 1 of 2020

             Badapua @ Prakash                   ....       Appellant
             Kumar Jena

                                 Mr. B.S. Dasparida, Advocate

                                      -versus-
             State of Odisha                     ....     Respondent

                                 Mr. P.B. Tripathy,
                                 Addl. Standing Counsel


                                  CORAM:

                            JUSTICE S.K. SAHOO

                                    ORDER

Order No. 06.03.2023

08. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Mr. Sarada Prasad Dash, learned counsel and his associates have filed power on behalf of the informant, which is taken on record.

Let a copy of the appeal memo along with the impugned judgment and the interim applications be served on the learned counsel for the informant during course of this week.

List this matter in the week commencing from 20.03.2023 indicating the names of Mr. Sarada Prasad Dash and his associates, learned counsels for // 2 //

the informant in the cause list as well as at the top of the brief.

(S.K. Sahoo) Judge

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