Orissa High Court
Trishna Berlia vs State Of Odisha & Others .... Opposite ... on 8 November, 2023
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMP No.1490 of 2023
Trishna Berlia .... Petitioner
Mr. L. Mishra, Advocate
-versus-
State of Odisha & Others .... Opposite Parties
Mr. P.K. Maharaj, ASC
CORAM: JUSTICE V. NARASINGH
ORDER
08.11.2023 Order No.
04. 1. Heard learned counsel for the Petitioner and learned counsel for the State.
2. Learned counsel for the Petitioner has placed on record the order of the Apex Court dated 06.11.2023 at the instance of the accused persons in the case at hand, for whose non arrest the present CRLMP has been filed and it transpires from the orders of the Apex Court that the matter has been adjourned to 04.01.2024 and the interim order passed has been extended.
3. Taking note of the same, the CRLMP is disposed of.
4. Liberty is given to the Petitioner to renew her prayer, if so advised, after disposal of the SLP by the Apex Court.
5. Urgent certified copy of this order be granted as per the rules.
Signature Not Verified Digitally SignedSigned by: AYESHA ROUT (V. NARASINGH) Designation: Junior Stenographer Reason: Authentication Judge Location: High Court of Orissa Date: 09-Nov-2023 18:47:31 Ayesha Page 1 of 1