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State Of Odisha (G.A vs Narsingh @ Sahab
2023 Latest Caselaw 13348 Ori

Citation : 2023 Latest Caselaw 13348 Ori
Judgement Date : 30 October, 2023

Orissa High Court
State Of Odisha (G.A vs Narsingh @ Sahab on 30 October, 2023
             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CRLLP No. 56 of 2009

                 State of Odisha (G.A.                  ....           Petitioner
                 Department)

                                       Mr. Sangram Das, Standing
                                       Counsel (Vigilance)

                                          -versus-
                 Narsingh @ Sahab                       ....         Opp. Parties
                 Choudhury & Others

                                       None

                                     CORAM:
                                 JUSTICE M.S. SAHOO

                                      ORDER
Order No.                           30.10.2023
                                   Hybrid Mode
    8.      1.     By   order    dated 27.03.2014, the                delay    was

condoned and the matter was posted for fresh admission after payment of Rs.500/- to be deposited in the Orissa High Court Bar Association Advocates' Welfare Fund. As per the office note, the said amount has been deposited. The matter has been listed for admission.

2. Learned Standing Counsel for the petitioner referring to the judgment of the learned trial court particularly para-4(iv), where the issues for adjudication have been framed, submits that the

RJ learned court has given a wrong finding while answering the said issue. It is emphatically submitted that the said finding of the learned court based on no basis.

// 2 //

3. After hearing for some time, this Court specifically asked which evidence was laid before the learned court that was ignored to arrive at perverse finding as alleged, in response nothing has been brought to the notice of this Court. Learned Standing Counsel seeks for further time.

As prayed for, list on 28.11.2023. Learned Standing Counsel for the petitioner submits that he has copies of depositions of all the prosecution witnesses, which he shall place on record along with a memo.

(M.S. Sahoo) Judge

Signature Not Verified Digitally Signed Signed by: RADHARANI JENA Designation: Personal Assistant Reason: Authentication Location: ohc Date: 31-Oct-2023 17:28:18

 
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