Orissa High Court
Trishna Berlia vs State Of Odisha And .... Opposite on 28 August, 2024
Author: G. Satapathy
Bench: G. Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMP No.568 of 2024
Trishna Berlia .... Petitioner
Mr. L. Mishra, Advocate
-versus-
State of Odisha and .... Opposite
others Parties
Mr. T.K. Praharaj, SC
CORAM:
JUSTICE G. SATAPATHY
ORDER(ORAL)
Order No. 28.08.2024
04. 1. This matter is taken up through Hybrid
Arrangement (Virtual /Physical Mode).
2. Mr. Lalitendu Mishra, learned counsel for the Petitioner by filing a memo, which is taken on record seeks to withdraw the present CRLMP by praying to grant liberty to the Petitioner to approach the appropriate forum in accordance with law.
3. In view of the above, the CRLMP stands disposed of as withdrawn with aforesaid liberty as prayed for.
( G. Satapathy) Judge Priyajit Signature Not Verified Digitally Signed Signed by: PRIYAJIT SAHOO Reason: Authentication Location: HIGH COURT OF ORISSA Date: 29-Aug-2024 14:15:22