Jamuna Behera vs State Of Odisha
2023 Latest Caselaw 11525 Ori

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                      JCRLA NO.24 OF 2012

                                    Jamuna Behera                             ....             Appellant
                                                                            Mr. A. Tripathy, Advocate.
                                                                 -versus-
                                    State of Odisha                           ....        Respondent
                                                                              Mr.P.K. Mohanty, ASC.
                                             CORAM:
                                             MR. JUSTICE D.DASH
                                             MR. JUSTICE A.C. BEHERA

                                                                 ORDER

13.09.2023 Order No.

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

2. Heard learned Counsel for the Appellant and learned Additional Standing Counsel.

3. Hearing being concluded.

Judgment is reserved.

(D. Dash), Judge.

(A.C. Behera), Judge.

Narayan

Signature Not Verified Digitally Signed Signed by: NARAYAN HO Designation: Peresonal Assistant Reason: Authentication Location: OHC Date: 25-Sep-2023 16:17:38