LAWS(ORI)-2024-7-10

BISWA BAIKUNTHA MALLIK Vs. STATE OF ODISHA

Decided On July 04, 2024
Biswa Baikuntha Mallik Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) Learned counsel Mr. A.K. Sahoo appears on behalf of the Petitioner on receiving consent from the earlier counsel. Name of Mr. A.K. Sahoo and Associates be reflected in the file, cause list as well as CMS of this Court.

(2.) Name of learned counsel Mr. P.K. Pradhan be deleted from the file.

(3.) Heard learned counsel for the Petitioner and learned counsel for the State.