LAWS(ORI)-2024-2-80

KEDAR NATH PADHY Vs. STATE OF ODISHA

Decided On February 27, 2024
Kedar Nath Padhy Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

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

(2.) Heard learned counsel appearing for the Parties.

(3.) Instruction provided vide letter dtd.23/11/2022 be kept in record.