Tikili @ Surat Giri vs State Of Orissa
2023 Latest Caselaw 11721 Ori

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     JCRLA NO.63 OF 2012

                                   Tikili @ Surat Giri                    ....          Appellant
                                                                         Mr.A. Mohanty,Advocate


                                                              -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.

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

2. Heard Mr. A. Mohanty, learned counsel 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