Baldev Singh vs State Of Odisha
2023 Latest Caselaw 11839 Ori

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     JCRLA NO.37 OF 2014

                                   Baldev Singh                         ....            Appellant
                                                                    Mr.Biswajit Nayak, Advocate

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

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

                                                               ORDER

                      Order No.                               29.09.2023

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

2. Keeping in view the letter sent by the Appellant to the Registry through the Assistant Jailor, Sub-Jail, Rourkela, where he is now lodged the engagement of Mr. Biswjit Nayak, learned Counsel and associates in whose favour the Appellant has sent the Vakalatnama; is accepted overruling the office note.

3. Heard learned Counsel for the Appellant and learned Counsel for the Respondent-State.

4. Hearing being concluded; Judgment is reserved.

(D. Dash), Judge.

Signature Not Verified Digitally Signed Signed by: NARAYAN HO (A.C. Behera) Designation: Peresonal Assistant Reason: Authentication Judge. Location: OHCNarayan Date: 03-Oct-2023 15:44:41