Orissa High Court
Prafulla Kumar Pallei vs State Of Orissa .... Opp. Party on 24 September, 2022
Author: G. Satapathy
Bench: G. Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No.1295 of 2016
Prafulla Kumar Pallei .... Petitioner
Mr. P. Jena, Advocate
-versus-
State of Orissa .... Opp. Party
Mr. S.R. Roul, A.S.C.
CORAM:
JUSTICE G. SATAPATHY
ORDER
Order No. 24.09.2022
02. 1. This matter is taken up through Hybrid Arrangement (Virtual
/Physical Mode).
2. Learned counsel for the petitioner in the course of hearing the CRLMC submits that he has already removed the defect by serving a copy of the CRLMC application on the learned counsel for the State who also acknowledges the same.
3. Learned counsel for the petitioner prays for an adjournment to clarify the Court about the present status of the case.
4. In view of such prayer, list this matter after ensuing Puja Vacation.
( G. Satapathy) Judge Subhasmita