SABITA KUMAR NAIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) It appears that the draft copy of the list which has been provided to yesterday as well as the digital copy of the list provided in the Viacom does not bear the name of Mr. P. Panda, as learned counsel for the Appellant. But the final cause list which has been prepared contains his name.

(2.) Perusal of the records reveals that I.A. No. 835 of 2021 had been filed to permit Smt. Sabita Kumari Naik, wife of the Appellant to continue with the Appeal as the Appellant Baikunthanath Das had expired. The said I.A. has been allowed on 8/11/2021, after allowing the I.A. No. 834 of 2021 for condonation of delay.

(3.) Mr. Prasanta Kumar Satapathy and Mr. Parsuram Panda, learned counsel had filed Vakalatnama on 6/9/2021 on behalf of Smt. Sabita Kumari Naik. Today, Mr. Panda, learned counsel submits that Smt. Nayak has taken away the brief in the month of October, 2025.