Pravati Digal vs State Of Odisha
2023 Latest Caselaw 14839 Ori

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                      CRLA NO.400 OF 2017

                                    Pravati Digal                            ....             Appellant
                                                                            Mr. A.R. Panda, Advocate.
                                                                 -versus-
                                    State of Odisha                  ....        Respondent
                                                                     Mr.P.K. Mohanty, ASC.
                                                      CRLA NO.401 OF 2017

                                    Birata Digal                             ....             Appellant
                                                                            Mr. A.R. Panda, Advocate.
                                                                 -versus-
                                    State of Odisha                           ....        Respondent
                                                                              Mr.P.K. Mohanty, ASC.

                                             CORAM:
                                             MR. JUSTICE D.DASH
                                             MR. JUSTICE G. SATAPATHY

                                                                 ORDER

16.11.2023 Order No.

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

2. Heard learned Counsel for the Appellants and learned Additional Standing Counsel.

3. Hearing being concluded.

Judgment is reserved.

(D. Dash), Judge.

Signature Not Verified Digitally Signed (G. Satapathy), Signed by: NARAYAN HO Designation: Peresonal Assistant Judge. Reason: Authentication Location: OHC Narayan Date: 21-Nov-2023 12:19:27