Orissa High Court
Pradeep Pattayak & Others vs State Of Odisha .... Opposite Party on 2 August, 2021
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No.11779 of 2020
Pradeep Pattayak & Others .... Petitioner
Mr. Pramod Kumar Jena, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. S.K. Nayak, AGA
CORAM:
MR. JUSTICE D.DASH
ORDER
02.08.2021 Order No. I.A. No.799 of 2021
03. 1. This matter is taken up through hybrid arrangement (virtual/physical mode).
2. On perusal of the petition filed for modification of orders dated 05.11.2020 and upon hearing the learned counsel for the Petitioners, the prayer made in the petition for extension of time for the Petitioners to surrender before the court in seisin of the case is hereby allowed. The Petitioners are permitted to surrender before the court below within two weeks from today.
3. The I.A. stands disposed of.
Issue urgent certified copy as per rules.
(D.Dash) Judge Aks Page 1 of 1