Rama Narayan Nahak vs State Of Odisha .... Opposite Party
2024 Latest Caselaw 17085 Ori

Orissa High Court

Rama Narayan Nahak vs State Of Odisha .... Opposite Party on 25 November, 2024

Author: V. Narasingh

Bench: V. Narasingh

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                             CRLREV No. 672 of 2024

                                   Rama Narayan Nahak          ....            Petitioners
                                   @ Golaka and others
                                                               Mr. D. Panda, Advocate

                                                          -versus-

                               State of Odisha                 ....         Opposite Party

                                                                    Mr. S.N. Das, ASC
                                                         Ms. S. Jena, Adv. (Informant)

                                           CORAM: JUSTICE V. NARASINGH

                                                           ORDER

25.11.2024 Order No.

01. 1. Learned counsel Ms. S. Jena has filed Vakalatnama on behalf of the Informant. The same is taken on record.

2. Learned counsel for the Petitioner files a memo indicating that the matter has been rendered infructuous in view of the pronouncement of the judgment. The said memo is taken on record.

3. Accordingly, the CRLREV stands disposed of as infructuous.

(V. Narasingh) Judge Signature Santoshi Not Verified Digitally Signed Signed by: SANTOSHI LENKA Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa Date: 26-Nov-2024 18:03:43