Gobind Arukha vs State Of Odisha .... Opp. Party
2024 Latest Caselaw 10757 Ori

Orissa High Court

Gobind Arukha vs State Of Odisha .... Opp. Party on 27 June, 2024

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLREV No.267 of 2014
                 Gobind Arukha             ....             Petitioner

                                    Ms. Anima Dei, Advocate
                                   (Amicus Curiae)

                                      -versus-
                 State of Odisha                 ....       Opp. Party
                                                      Mr.B.K. Ragada
                                                                AGA



             CORAM:
                  JUSTICE SIBO SANKAR MISHRA

   Order                              ORDER
    No.                             27.06.2024

09. 1. Vide order dated 26.06.2024, this Court appointed Ms. Anima Dei, Advocate as Amicus Curiae to assist this Court. Ms. Dei, Amicus Curiae argued the matter extensively. Therefore, this Court records appreciation of her presence.

2. The Amicus Curiae is directed to be paid Rs.7,000/- (Rupees seven thousand) as honorarium.

3. It is ordered accordingly.

4. Hearing is concluded and judgment is reserved.

(S.S. Mishra) Judge subhasis

Location: High Court of Orissa, Cuttack.