RAGHUNATH GOUDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) On the last date, Mr.M.Nandy, learned counsel for the petitioner submitted that the file has been taken away by the client to engage another counsel. Today, when the matter is called, Mr.R.L.Patnaik, learned counsel submits that since the file has been taken away by the client, his name and the name of Mr.M.Nandy, Advocate may not be reflected in the cause list as counsel for the petitioner.

(2.) Prayer is accepted.

(3.) No other counsel appeared for the petitioner when the matter is called.