Rudra Pratap Mohanty vs State Of Odisha ..... Opp. Parties
2025 Latest Caselaw 619 Ori

Orissa High Court

Rudra Pratap Mohanty vs State Of Odisha ..... Opp. Parties on 14 May, 2025

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     BLAPL No. 7918 of 2024
       Rudra Pratap Mohanty                          .....                           Petitioner
                                                             Mr. Bijaya Kumar parida, Advocate
                                                  -versus-
       State of Odisha                               .....                           Opp. Parties
                                                                          Mr. U.R. Jena, A.G.A.

                           CORAM:
                                 HON'BLE MISS JUSTICE SAVITRI RATHO

                                                         ORDER

14.05.2025 Order No. (Through hybrid mode)

02. I.A. No. 354 of 2025

1. I.A. No. 354 of 2025 has been filed for modification of judgment dated 05.03.2025.

2. Mr. B. K. Parida, learned counsel for the petitioner submits that the I.A. has been filed for modification of the nomenclature of the case which had been mentioned as C.T. Case No. 1630 of 2023 in place of G.R. Case No. 472 of 2023.

3. Since the petitioner has been released on bail pursuant to judgment dated 05.03.2025, he does not want to press this I.A. for modification.

4. The I.A. is accordingly disposed of as not pressed.

(Savitri Ratho) Judge Subhalaxmi