RAGHUNATH BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) These matters listed today were petitions filed before this Court from the year 2020 to 2022. As there were defects in the filing, the same files were returned to the respective Advocates- on-Record for curing the defects and for refiling. These matters have not come back to the Registry after rectification of defects inspite of reminders having been sent to the learned Counsel.

(2.) As a last opportunity, further eight weeks time is granted for curing the defects as notified by the Registry, failing which the matters shall stand dismissed without any further reference to the Court.

(3.) Learned Counsel appearing for the petitioner(s)/appellant(s) submit that these matters have become infructuous.