Kaibalya Sunani vs State Of Orissa
2023 Latest Caselaw 11719 Ori

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                       JCRLA NO.70 OF 2012

                                   Kaibalya Sunani                       ....          Appellant
                                                                          Mr.B. Nayak,Advocate
                                                                                 Amicus Curiae

                                                              -versus-

                                   State of Orissa                       ....        Respondent
                                                                         Mr. P.K.Mohanty, ASC

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

26.09.2023 Order No.

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

2. Heard Mr. B. Nayak, learned counsel as an Amicus Curiae for the Appellant and Mr. P.K.Mohanty, 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 12:00:46