Brundaban Sahu vs State Of Odisha ..... Opposite Parties
2025 Latest Caselaw 2227 Ori

Orissa High Court

Brundaban Sahu vs State Of Odisha ..... Opposite Parties on 8 January, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLREV No.352 of 2021
              Brundaban Sahu              .....        Petitioner
                                                                    Represented By Adv. -
                                                                    Gadadhar Sahoo

                                               -versus-
              State Of Odisha                         .....             Opposite Parties
                                                                   Represented By Adv. -
                                                                   M.R.Patra, A.S.C.

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

                                               ORDER

08.01.2025 Order No.

05. I.A. No.513 of 2021

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

2. Learned counsel for the Petitioner undertakes to remove Defect No.5(a) i.e. filing of the certified copy of the trial court judgment within a period of four weeks.

3. Further, on the prayer of learned counsel for the State, he is granted two weeks' time to file objection to I.A. No.513 of 2021 filed by the Petitioner for condonation of delay of 1322 days.

4. After serving a copy thereof on learned counsel for the Petitioner. Accordingly, list this matter in the week commencing 03.02.2025.

( A.K Mohapatra ) Judge Anil

Location: High Court of Orissa