PADMINI MEHER Vs. STATE OF ODISHA

JUDGEMENT

(1.) These matters are taken up through hybrid arrangement.

(2.) Heard learned counsel for the parties.

(3.) When the matter is taken up, learned counsel appearing for the State fairly submits that he is presently not in a position to render effective assistance to this Court on the specific and substantial question that arises for consideration in the present case, namely, whether cryptocurrency, in the context of the allegations forming the subject matter of this proceeding, is to be treated as legal, illegal, regulated, or otherwise within the prevailing statutory and regulatory framework in India.