Panchanan Kanhar & Anr vs State Of Odisha ..... Opp. Party
2025 Latest Caselaw 6445 Ori

Orissa High Court

Panchanan Kanhar & Anr vs State Of Odisha ..... Opp. Party on 25 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLMC No.2999 of 2025
            Panchanan Kanhar & Anr.      .....      Petitioners
                                                           Represented By Adv. -
                                                           Jugala Kishore Panda

                                          -versus-
            State Of Odisha                      .....                Opp. Party
                                                           Represented By Adv. -
                                                           U.C. Jena, A.S.C.

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

                                          ORDER

25.08.2025 I.A. No.2321 of 2025 Order No.

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

2. Heard learned counsel for the Petitioners.

3. This Interlocutory Application has been filed by the Petitioners seeking modification of order dated 07.08.2025.

4. Learned counsel for the Petitioners at the outset contended that 9th line of para-3 which has been mentioned that "on one of the dates fixed for appearance", in place of the word "appearance", the word "delivery of judgment" be substituted.

5. Learned counsel for the State has no objection to such modification.

6. Considering such submission, the prayer for modification is allowed. The word "appearance", be substituted and read as

"delivery of judgment".

7. Accordingly, the I.A. stands allowed.

8. Issue urgent certified copy of this order as per Rules.

( A.K. Mohapatra ) Judge Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 26-Aug-2025 11:18:35