Surya Naik vs State Of Odisha
2023 Latest Caselaw 11980 Ori

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              JCRLA No.66 of 2011
                          Surya Naik                       ....                  Appellant
                                                                        Mr. A.K. Sarangi,
                                                                               Advocate
                                                       -versus-

                          State of Odisha                     ....            Respondent
                                                                          Mr. G.N. Rout,
                                                                                 A.S.C.
                                    CORAM:
                                    MR. JUSTICE D.DASH
                                    MR. JUSTICE G.SATAPATHY
                                                       ORDER

04.10.2023 Order No.

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

2. Heard Mr. A.K. Sarangi, learned counsel for the appellant and Mr. G.N. Rout, learned Additional Standing Counsel.

3. Hearing being concluded; judgment is reserved.

(D. Dash) Judge

(G. Satapathy) Judge kishore

Signature Not Verified Digitally Signed Signed by: KISHORE KUMAR SAHOO Designation: Secretary Reason: Authentication Location: High Court of Orissa Date: 04-Oct-2023 14:33:09