SIBA SHANKAR DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) Leave granted.

(2.) Mr. Som Raj Choudhary, learned Counsel appearing for the Respondent-State seeks further time on the ground that the Notice was delivered to him on 13/3/2024 and he has also filed Vakalatnama on 21/3/2024. We, therefore, not inclined to grant him further time.

(3.) The Appellant has challenged the Order, dtd. 18/1/2024 passed by the High Court of Orissa at Cuttack, vide which the Application filed by the present Appellant for withdrawal of the condition in Order, dtd. 11/8/2022 came to be rejected. The condition which is sought to be withdrawn is thus: