LAWS(ORI)-2024-5-148

RABINDRA KUMAR PRADHAN Vs. STATE OF ODISHA

Decided On May 28, 2024
Rabindra Kumar Pradhan Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) Heard learned counsel for the Petitioner as well as learned Addl. Standing Counsel for the State-Opposite Party.

(3.) Considering the submissions made, the order dtd. 23/5/2024 is hereby recalled.