RADHABAN PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through Video Conferencing.

(2.) Heard learned counsel for the appellant and learned counsel for the State.

(3.) Learned counsel for the State submits that he has received instruction from the Inspector in-charge of Daringibadi police station that the service on respondent no.2 Prakash Pradhan is sufficient on 15/11/2020.