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) Anup Ghosh @ Aunp Kumar vs ) State Of Odisha
2025 Latest Caselaw 5195 Ori

Citation : 2025 Latest Caselaw 5195 Ori
Judgement Date : 20 March, 2025

Orissa High Court

) Anup Ghosh @ Aunp Kumar vs ) State Of Odisha on 20 March, 2025

Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
                            IN THE HIGH COURT OF ORISSA AT CUTTACK

                                               CRLA No.184 of 2024

                  1) Anup Ghosh @ Aunp Kumar                     .....                Appellants
                  Ghose
                  2) Sachin Choudhury @ Chaudhury                          Represented By Adv. -
                  3) Achuta @ Achyut Mandal @                              Prasanta Kumar
                  Mondal                                                   Tripathy
                  4) Manas Kumar Jena @ Mansh
                  Kumar Jena
                  5) Madhusmita Pattanaik @
                  Pattanayak
                  6) Chandan Kumar Ghosh @ Muna



                                                      -versus-

                  1) State Of Odisha                        .....                   Respondents
                  2) Dalirani Jena                                       Represented By Adv. -
                                                                         M/s.suryakanta Dwibedi,
                                                                         R.k.mahanta, S.s.dash


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

                                                      ORDER

20.03.2025

Order No.

03. I.A.NO.272 OF 2015

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

2. This Interlocutory application has been filed for correction of the cause title of the judgment dated 16.01.2025.

Digitally Signed Page 1 of 2.

Location: High Court of Orissa Date: 24-Mar-2025 18:28:57

3. It is directed that in the cause title of the judgment dated 16.01.2025 the names of counsel appearing for the Respondent No.2 be reflected.

4. The I.A. is accordingly disposed of.

( A.K. Mohapatra ) Judge RKS

Digitally Signed Page 2 of 2.

Location: High Court of Orissa Date: 24-Mar-2025 18:28:57

 
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