Damodar Das vs State Of Odisha (Vig.)
2023 Latest Caselaw 11119 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLMC No. 2718 of 2023

            Damodar Das                    ....            Petitioner


                                                  Mr. S. Mohanty,
                                                         Advocate
                                      -Versus -
            State of Odisha (Vig.)         ....        Opposite Party


                      CORAM:
                        JUSTICE SASHIKANTA MISHRA

ORDER_ 11.09.2023 I.A. No. 2366 of 2023

Order No. 1. This matter is taken up through hybrid mode.

6.

2. It is submitted by Mr. S. Mohanty, learned counsel for the petitioner that pursuant to the judgment passed by this Court on 28.07.2023, the petitioner has already filed an application seeking appropriate relief in the appeal said to be pending before the assigned Bench of this Court. However, the same has not been taken up for hearing as yet. Mr. Mohanty further submits that his application is likely to be taken up for hearing in the near future and therefore, he needs extension of the interim protection granted as per the judgment.

3. Considering the submissions as above, it is directed that the NBW against the petitioner shall be

kept an abeyance for a further period of three weeks so as to enable him to obtain appropriate order from the appellate court.

4. The IA. is disposed of.

(Sashikanta Mishra) Judge

B.C.Tudu

Signature Not Verified Digitally Signed Signed by: BHIGAL CHANDRA TUDU Designation: Senior Stenographer Reason: Authentication Location: Orisssa High Court, Cuttack Date: 13-Sep-2023 11:32:54