State Of Odisha And Others vs Rahisa Khatoon And Others
2024 Latest Caselaw 16156 Ori

Orissa High Court

State Of Odisha And Others vs Rahisa Khatoon And Others on 4 November, 2024

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                               RSA No.352 of 2023

       State of Odisha and others           .....              Appellants

                                                      Represented by
                                                      A.G.A.

                                      -versus-
       Rahisa Khatoon and others            .....          Respondents

                                                      Represented by
                                                      Mr. A.P.Bose,
                                                      Advocate

                                    CORAM:
            THE HON'BLE MR. JUSTICE SASHIKANTA MISHRA


                                      ORDER

Order No. 04.11.2024.

1. 1. This matter is taken up through hybrid mode.

2. This application is dismissed as infructuous. .

(Sashikanta Mishra) Judge

2. 1. This matter is taken up through hybrid mode.

// 2 //

2. This is an application for dispensing with filing of certified copy of the impugned judgment. Four weeks' time is allowed to file the certified copy of the impugned judgment.

3. I.A. is disposed of.

(Sashikanta Mishra) Judge

3. 1. This matter is taken up through hybrid mode.

2. Since all the respondents have already entered appearance through caveat being represented by Mr. A.P.Bose, learned counsel, a copy of the application along with appeal memo be served on him.

3. List this matter on 02.12.2024.

(Sashikanta Mishra) Judge

Location: High Court of Orissa, Cuttack