Orissa High Court
Harsh Kumar Primus Lakra vs State Of Odisha And Others on 1 July, 2025
Author: Murahari Sri Raman
Bench: Murahari Sri Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
WA No.756 of 2025
Harsh Kumar Primus Lakra ... Appellant
Mr. Bharat Kumar Mishra, Advocate
-Versus-
State of Odisha and others ... Respondents
Mr. Saswat Dash, AGA
CORAM:
THE HON'BLE THE CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
ORDER
Order No. 01.07.2025
01. The matter is taken up through Hybrid mode.
2. Learned counsel appearing for the appellant hands over the short notes of arguments along with the judgments so relied upon, copy whereof is handed over to the learned Additional Government Advocate appearing for the State-respondents in Court today.
3. Learned Additional Government Advocate seeks for an opportunity to peruse the same and also submits that in the event the short notes or written note of argument is required to be filed from the side of the State, the same shall be filed on the next date.
4. List this matter on 10th July, 2025.
(Harish Tandon) Chief Justice Signature Not Verified Digitally Signed Signed by: LAXMIKANT MOHAPATRA (M.S. Raman) Designation: Senior Stenographer Reason: Authentication Judge Location: High Court of Orissa, Cuttack Date: 02-Jul-2025 12:51:53 MRS/Laxmikant Page 1 of 1