Patyadu Sushanta Dora vs State Of Odisha
2023 Latest Caselaw 14297 Ori

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                 CRLREV No.572 of 2023

                                  Patyadu Sushanta Dora                ....      Petitioner(s)
                                                                   Mr. Lambodor Achari, Adv.
                                                           -versus-
                                  State of Odisha                      .... Opposite Party(s)
                                                                      Sailazanandan Das, ASC

                                           CORAM:
                                           DR. JUSTICE S.K. PANIGRAHI
                                                            ORDER

             Order                                         10.11.2023
             No.                                      I.A. No.826 of 2023

01. 1. This matter is taken up through hybrid arrangement.

2. This I.A. has been filed under Section 5 of the

Limitation Act for condoning the delay of 14 days in

preferring the CRLREV.

3. Heard.

4. Considering the submission made by the learned

counsel for the Petitioner and the averments made in the

I.A., the delay in preferring the CRLREV is condoned.

5. The I.A. is, accordingly, disposed of.

CRLREV No.572 of 2023

1. In filing this CRLREV, the Petitioner has not only

challenged the judgment and order dated 13.07.2023

passed by the learned Civil Judge-cum-J.M.F.C, Mohana, Signature Not Verified Digitally Signed Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa

Date: 10-Nov-2023 18:26:48 P.T.O // 2 //

Dist.-Gajapati / Annexure-2, but has also sought for a

direction from this Court for releasing his vehicle bearing

registration No.OD-07-AD-1913.

2. In such view of the matter, let notice be issued to the

Opposite Parties.

3. Learned counsel for the State waives of notice on behalf

of the Opposite Party. An extra copy of the brief be

served on him within three working days hence.

4. List this matter on 22nd November, 2023.

(Dr. S.K. Panigrahi) Judge Ayaskanta

Signature Not Verified Digitally Signed Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa