Dhabulu Pangi & vs State Of Odisha &
2023 Latest Caselaw 11126 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              CRLA No.542 of 2023
                         Dhabulu Pangi                            &.     Appellant

                                                  Mr. A.K. Jena, Advocate

                                                       -versus-

                         State of Odisha                          &.     Respondent

                                                  Mr. Manoranjan Mishra
                                                  Addl. Standing Counsel

                                                   CORAM:
                                              JUSTICE S.K. SAHOO

                                                    ORDER

Order No. 11.09.2023

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

Learned counsel for the appellant submits that he has already served the copy of the appeal memo along with the impugned judgment and copies of the interim applications to the learned counsel for the State.

Therefore, the defect no.5(d) as pointed out by the Stamp Reporter is removed.

So far as defect no.5(e) is concerned, learned counsel for the appellant submits that he will remove the same within two weeks.

List this matter in the week commencing from 25.09.2023.

 Signature Not Verified                                             ( S.K. Sahoo)
 Digitally Signed                                                       Judge

Signed by: RABINDRA KUMAR MISHRA RKM Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 12-Sep-2023 13:06:49