Smt. M. Appala Narasamma vs State Of Orissa
2025 Latest Caselaw 9872 Ori

Orissa High Court

Smt. M. Appala Narasamma vs State Of Orissa on 11 November, 2025

                                                    .

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       CRA No. 122 of 1994
                         Smt. M. Appala Narasamma                ....               Appellant(s)
                                                                      Mr. U.K. Panda, Advocate

                                                        -versus-
                         State of Orissa                                        Respondent(s)
                                                                 ....

Mr. S.J. Mohanty, ASC CORAM:

JUSTICE SIBO SANKAR MISHRA Order No. ORDER 11.11.2025 ,

10. 1. Pursuant to the order dated 30.10.2025, the OIC, Rayagada Excise Station has furnished a report dated 07.11.2025, inter alia, stating as under:-

"With reference to the subject cited above, I beg to state that as per direction of the Superintendent of Excise, Rayagada on dated 04.11.2025 I proceeded to the Hon'ble Court of Sessions Judge, Koraput-Jeypore to trace out the record, regarding confiscation of the seized vehicle bearing Registration No.ABK-799. I meet with the store keeper of Record room of Hon'ble Court of the District & Sessions Judge, Koraput- Jeypore and not found any record regarding the seized vehicle bearing Registration No. ABK-799 seized in 2(a)CC No. 51/1993. So I make a request letter to the Hon'ble Court to supply the documents in the above case. I am enclosing herewith the received copy."

2. Heard learned counsel for both the parties.

3. Hearing is closed and the judgment is reserved.

Signed by: ASHOK KUMAR JAGADEB MOHAPATRA (S.S. Mishra) Designation: Secretary Reason: Authentication Ashok Judge Location: High Court of Orissa Date: 12-Nov-2025 11:06:03