Md. Golu @ Md. Guljar vs State Of Odisha & Another
2023 Latest Caselaw 10849 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CRLA No.937 of 2023

              Md. Golu @ Md. Guljar      ....       Appellant
              Khar
                             Mr. B. Nayak, Advocate

                                          -versus-

              State of Odisha & another               ....        Opp. Parties

                                     Mr. P.B. Tripathy,
                                    Additional Standing Counsel.

                                     CORAM:
                                JUSTICE S.K. SAHOO
                                      ORDER

Order No. 04.09.2023

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

Learned counsel for the appellant seeks permission to make correction of the date of judgment, name of the Court so also the case number in the cause title. Permission is granted.

Heard.

Admit.

Call for the trail Court records. The interim applications for bail and stay of realization of fine shall be considered after receipt of the trial Court records.

Learned counsel for the appellant shall supply the deposition copies of the witnessed examined in the // 2 //

learned trial Court to the learned counsel for the State in the meantime.

An explanation be called for from the concerned Stamp Reporter as to why the date of judgment, case number and name of the Court have been wrongly mentioned in the cause title of the appeal memo and why he has not pointed out the same.

List this matter in the week commencing from 25th September 2023.

(S.K. Sahoo) Judge

amit

Signature Not Verified Digitally Signed Signed by: AMIT KUMAR MOHANTY Reason: Authentication Location: HIGH COURT OFORISSA, CUTTACK Date: 11-Sep-2023 12:59:53