Pramod Digal vs State Of Orissa
2023 Latest Caselaw 15357 Ori

Orissa High Court

Pramod Digal vs State Of Orissa on 30 November, 2023

Bench: S.K. Sahoo, Chittaranjan Dash

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     JCRLA NO.71 OF 2008

                    Pramod Digal                           ....          Appellant

                                           Mr. P. Mohanty, Advocate

                                               -versus-

                    State of Orissa
                                                           ....       Opp. Party

                                           Mr. Sonak Mishra
                                           Addl. Standing Counsel

                                         CORAM:
                                    JUSTICE S.K. SAHOO
                               JUSTICE CHITTARANJAN DASH
                                             ORDER

Order No. 30.11.2023

05. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Heard Mr. P. Mohanty, learned counsel for the appellant and Mr. Sonak Mishra, learned Additional Standing Counsel for the State.

Learned counsel for the appellant files some decisions, which be taken on record.

Hearing is closed.

Judgment is reserved.

( S.K. Sahoo) Judge

Location: Orissa High Court ( Chittaranjan Dash)

Judge M.K.Rout