SHYAMSUNDAR KHATUA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Ms. S. Mishra, learned Addl. Standing Counsel for the State prays for one day time to obtain instructions as directed by order dtd. 13/3/2024.

(2.) List this case on 27/3/2024 to enable Ms. S. Mishra, learned Addl. Standing Counsel to obtain instructions.

(3.) Mr. M.R. Mishra, learned Addl. Standing Counsel for the State submits that instructions have been received from the O.I.C. of Excise, Rairakhol Excise Station, Sambalpur on 14/3/2024 through WhatsApp.