Padu @ Padmanava Sethy vs State Of Orissa
2024 Latest Caselaw 10618 Ori

Orissa High Court

Padu @ Padmanava Sethy vs State Of Orissa on 25 June, 2024

Author: D.Dash

Bench: D.Dash

                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    CRA No.100 of 1993
                         1. Padu @ Padmanava Sethy                  .....             Appellant
                                                                             Represented By
                                                                             Senior Adv
                                                                             Mr.D.P. Dhal
                                                            -versus-
                         1. State of Orissa                      .....               Respondent
                                                                            Represented By Adv.
                                                                            Mr.G.N. Rout, ASC
                                                           CORAM:
                                           THE HON'BLE MR. JUSTICE D.DASH
                                                           ORDER

25.06.2024 Order No.

15. 1. This matter is taken up through hybrid

arrangement (virtual/physical) mode.

2. Heard Mr.D.P. Dhal, learned Senior Counsel for the

Appellant and Mr.G.N. Rout, learned Additional Standing

Counsel for the Respondent-State.

The hearing being concluded; judgment is reserved.

(D. Dash) Judge

Basu

Location: HIGH COURT OF ORISSA : CUTTACK