State Of Odisha & Ors vs Brundaban Das & Ors
2024 Latest Caselaw 10798 Ori

Orissa High Court

State Of Odisha & Ors vs Brundaban Das & Ors on 28 June, 2024

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               FAO No.118 of 2024
                         State Of Odisha & Ors.           .....   Appellant
                                                                                Mr. S. Jena, AGA

                                                          -versus-
                         Brundaban Das & Ors.                    .....            Respondents

                                                CORAM:
                         THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                                                 ORDER

28.06.2024 Order No. 01 I.A. No. 288 of 2024

1. This matter is taken up through hybrid mode.

2. Heard Mr. S. Jena, learned Addl. Govt. Advocate appearing for the Appellants.

3. This I.A. has been filed with a prayer to dispense with the filing of the certified copy.

4. Since the certified copy for which dispensing with has been prayed for is the impugned order, the same cannot be allowed.

5. Accordingly, I.A. stands rejected.

(BIRAJA PRASANNA SATAPATHY) Judge

1. Certified copy of the impugned Judgment be filed by 18th July, 2024.

2. List this matter on 19th July, 2024.

Reason: Authentication (BIRAJA PRASANNA SATAPATHY) Location: High Court of Orissa, Cuttack Date: 28-Jun-2024 19:05:12 Judge Sneha