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Basanti Mondal vs Republic Of India (Cbi) ..... Opposite ...
2024 Latest Caselaw 15316 Ori

Citation : 2024 Latest Caselaw 15316 Ori
Judgement Date : 1 October, 2024

Orissa High Court

Basanti Mondal vs Republic Of India (Cbi) ..... Opposite ... on 1 October, 2024

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   BLAPL No.3212 of 2024

            Basanti Mondal                             .....                Petitioner
                                                               Represented By Adv. -
                                                               Mr. Bishnu Prasad
                                                               Pradhan

                                            -versus-
            Republic Of India (CBI)                    .....           Opposite Party
                                                               Represented By Adv. -
                                                               Mr. Sarthak Nayak,
                                                               Advocate for the C.B.I.

                                 CORAM:
            THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                            ORDER

01.10.2024 Order No. BLAPL No.3212 of 2024 & I.A. No.1172 of 2024

12. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. The description of the Opposite Party-Republic of India be corrected in terms of the judgment of the Hon'ble Supreme Court.

3. It is stated by the learned counsel for the Petitioner that the brief has been transferred to Mr. Adhir Kumar Mohanty, learned counsel.

4. Accordingly, name of Mr. Bishnu Prasad Pradhan, learned counsel, be deleted from the cause list as well as from the first page of brief.

5. List this matter after ensuing Durga Puja Holidays.

( A.K. Mohapatra) Judge

Debasis

 
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