State Of Odisha vs Purussotam Bindhani
2023 Latest Caselaw 13568 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLLP No.64 of 2007

                 State of Odisha                   ....         Petitioner

                                                 Mr. S.S. Mohapatra, ASC

                                        -versus-
                 Purussotam Bindhani               ....        Opp. Party


                              CORAM:
                              JUSTICE M.S. SAHOO

                                     ORDER

01.11.2023 Order No. Hybrid Mode

04. Misc. Case No.18 of 2011

1. The Misc. Case has been filed for extension of time to remove the defect as per the S.R..

2. The office note dated 20.01.2011 indicates that neat type copy of the judgment has been filed. No other defects. Hence, "defect as per S.R. removed".

In view of the above, learned Additional Standing Counsel for the State does not want to press the Misc. Case.

3. Accordingly, the Misc. Case is disposed of.

Misc. Case No.60 of 2007

4. The Misc. Case has been filed seeking condonation of delay in filing the CRLLP.

// 2 //

5. Heard learned Additional Standing Counsel appearing for the petitioner.

6. Issue notice.

Requisites for issuance of notice to the sole opposite party by Registered Post with A.D. shall be filed within three weeks.

7. List this matter after S.R.

(M.S. Sahoo) Judge jyostna

Signature Not Verified Digitally Signed Signed by: JYOSTNARANI MAJHEE Reason: Authentication Location: OHC Date: 03-Nov-2023 13:09:28