Orissa High Court
Padman Bibhar vs State Of Odisha on 8 July, 2022
Bench: S. Talapatra, B.P. Routray
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No. 358 of 2019
Padman Bibhar ...... Appellant
Mr. P. Panigrahi, Advocate
-versus-
State of Odisha ...... Respondent
Mr. A.K. Nanda, AGA
CORAM:
JUSTICE S. TALAPATRA
JUSTICE B.P. ROUTRAY
ORDER
08.07.2022 Order No.
08. 1. This matter is taken up through hybrid mode.
2. Let the matter be listed on 19th July, 2022, as Mr. P. Panigrahi, learned counsel appearing for the Appellant has submitted that since LCRs have been transmitted to the High Court in connection with the present appeal, he could not collect the certified copy and for that reason, he was unable to supply the compilation of depositions to the State counsel. He has asked for directing the Registry to provide the copies of the depositions.
3. Having considered, we are of the view that, the Registry shall prepare the paper book by the next date.
4. Mr. A.K. Nanda, learned counsel appears for the State.
(S. Talapatra) Judge (B.P. Routray) Judge Murmu