Chittaranjan Sethi @ Kalia vs State Of Odisha
2023 Latest Caselaw 11583 Ori

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     JCRLA NO.82 OF 2012

                                   Chittaranjan Sethi @ Kalia            ....          Appellant
                                                                          Mr.S.Sourav,Advocate
                                                                               (Amicus Curiae)

                                                              -versus-

                                   State of Odisha                       ....           Respondent
                                                                              Mr. G. N. Rout, ASC

                                              CORAM:
                                              MR. JUSTICE D.DASH
                                              MR. JUSTICE A.C. BEHERA
                                                          ORDER

22.09.2023 Order No.

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

2. Heard Mr. S. Sourav, learned counsel as Amicus Curiae for the Appellant and Mr. G. N. Rout, learned Additional Standing Counsel.

3. Hearing being concluded; Judgment is reserved.

(D. Dash), Judge.

(A.C. Behera), Judge.

Utkalika Signature Not Verified Digitally Signed Signed by: UTKALIKA NAYAK Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 28-Sep-2023 11:58:14