State Of Odisha vs Abhimanyu Muduli And Others
2025 Latest Caselaw 2175 Ori

Orissa High Court

State Of Odisha vs Abhimanyu Muduli And Others on 7 January, 2025

Bench: K.R. Mohapatra, V. Narasingh

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Senior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 08-Jan-2025 10:26:26
                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                                  GCRLA No. 17 OF 2002
                                               State of Odisha                      ....               Appellant
                                                                                Mr. Bibekananda Nayak,
                                                                        Additional Government Advocate
                                                                      -versus-
                                               Abhimanyu Muduli and others           .... Respondents
                                                                               Mr. Saroj Kumar Routray,
                                                                                          Amicus Curiae

                                                     CORAM:
                                                     JUSTICE K.R. MOHAPATRA
                                                     JUSTICE V. NARASINGH
                                                                      ORDER

                      Order No.                                      07.01.2025

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

2. Perused the office note as well as the order sheet of the Appeal.

3. Mr. Saroj Kumar Routray, learned Amicus Curiae has been inadvertently stated as Mr. S.K. Rout in the cause title of the order dated 12th August, 2024, 13th August, 2024 and in the judgment dated 4th September, 2024.

4. The inadvertent error in description of the name of learned Amicus Curiae be corrected accordingly by substituting the word 'Rout' as 'Routray' wherever it appears in the order dated 12th August, 2024, 13th August, 2024 and in the judgment dated 4th September, 2024.

                                                                             (K.R. Mohapatra)
                                                                                  Judge


                                                                              (V. Narasingh)
              ms                                                                   Judge