LAWS(ORI)-2022-2-120

SUMIT KUMAR SAHU Vs. STATE OF ODISHA

Decided On February 02, 2022
Sumit Kumar Sahu Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) This matter is taken up by virtual mode

(2.) Mr.Manas Chand, learned counsel appears and waives notice on behalf of the opposite party No.2.

(3.) Heard learned counsel for the parties.