Kuna Behera vs State Of Orissa
2023 Latest Caselaw 13596 Ori

                             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        CRLA No.952 of 2023
                           Kuna Behera               ....          Appellant
                                                            Mr.D.R.Mishra,
                                                                 Advocate
                                              -versus-

                           State of Orissa                     ....              Respondent
                                                                     Mr. S. K.Nayak, AGA
                                   CORAM:
                                   MR. JUSTICE D.DASH
                                   MR. JUSTICE G.SATAPATHY
                                                  ORDER

02.11.2023 Order No. I.A. No.2044 of 2023

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

2. Learned counsel for the Appellant does not want to press the IA at this stage.

3. Accordingly, the IA is dismissed as not pressed.

(D. Dash) Judge

(G. Satapathy) Judge ORDER 02.11.2023 Order No. CRLA No.952 of 2023

05. 1. Heard Mr. D.R.Mishra, learned counsel for the Appellant and Mr. S.K.Nayak, learned Additional Government Advocate.

2. Hearing being concluded; judgment is reserved.

(D. Dash) Judge Signature Not Verified Digitally Signed Signed by: KISHORE KUMAR SAHOO Designation: Secretary (G. Satapathy) Reason: Authentication Location: High Court of Orissa Judge Date: 03-Nov-2023 10:10:11 Kishore/Subhasmita