UMAKANTA PANIGRAHI Vs. REPUBLIC OF INDIA

JUDGEMENT

(1.) Heard Mr. H.M. Dhal, learned counsel for the Appellant in part.

(2.) During perusal of the scanned copy of the paper book which is on record and as the physical copy of the paper book which is available in the case record, it appears that there is discrepancy in the sequence of the pages which have been scanned as well as the sequence of pages which have been incorporated in the physical copy of the paper book.

(3.) Registry is directed to reconcile the differences both in the scanned copy as well as in the physical copy of the paper book.