Alok Behera vs State Of Odisha
2023 Latest Caselaw 5511 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No.1123 of 2022

              Alok Behera                          ....      Appellant

                                  Mr. C.R. Pattnaik, Advocate

                                        -versus-

              State of Odisha                      ....   Respondent

                                  Mrs. Susamarani Sahoo,
                                  Addl. Standing Counsel
                                     CORAM:
                                JUSTICE S.K. SAHOO

                                    ORDER

Order No. 09.05.2023

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

Learned counsel for the appellant files a memo stating therein that the appellant has paid the authentication fees. The memo is taken on record.

Accordingly, the defect no.4(a) as pointed out by the Stamp Reporter stands removed.

Learned counsel for the State submitted that she has received the appeal memo along with the impugned judgment and the interim applications.

( S.K. Sahoo) Judge // 2 //

I.A. No.2205 of 2022

03. This is an application for condonation of delay.

The Stamp Reporter has pointed out that there is a delay of five hundred seventy eight days in filing the CRLA.

Learned counsel for the State seeks some time to file objection to the delay condonation application.

List this matter after the ensuing Summer Vacation.

Objection, if any, to the delay condonation application be filed after serving a copy thereof on the learned counsel for the appellant.

( S.K. Sahoo) Judge

RKM

RABINDR Digitally signed by RABINDRA A KUMAR KUMAR MISHRA Date: 2023.05.11 MISHRA 16:07:17 +05'30'