Surendra Kallo vs State Of Orissa
2023 Latest Caselaw 13995 Ori

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   CRLA No.437 of 2012
                                 Surendra Kallo                 ....                  Appellant
                                                                            Mr. P.K. Mohanty,
                                                                                     Advocate
                                                             -versus-

                                 State of Orissa                    ....            Respondent
                                                                            Mr. P.K. Mohanty,
                                                                                        ASC
                                         CORAM:
                                         MR. JUSTICE D.DASH
                                         MR. JUSTICE G.SATAPATHY
                                                             ORDER

08.11.2023 Order No.

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

2. Learned counsel for the Appellant files a written note of submission in Court today. The same be kept on record.

3. Heard Mr. P.K. Mohanty, learned counsel for the Appellant and Mr. P.K. Mohanty, learned Additional Standing Counsel.

4. Hearing being concluded; judgment is reserved.

(D. Dash) Judge

(G. Satapathy) Judge

Signature Not Verified Digitally Signed Kishore/Subhasmita Signed by: SUBHASMITA DAS Designation: Jr.Stenographer Reason: Authentication Location: High Court of Orissa Date: 09-Nov-2023 10:36:24