LAWS(ORI)-2022-1-163

RAJENDRA KUMAR PANDA Vs. STATE OF ORISSA

Decided On January 19, 2022
Rajendra Kumar Panda Appellant
V/S
STATE OF ORISSA Respondents

JUDGEMENT

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

(2.) Mr. Soubhagya Kumar Dash, learned Advocate files Vakalatnama and enters appearance on behalf of the opposite party no.2. The same be kept on record.

(3.) Heard learned counsel for the parties.