Orissa High Court
CRA/205/1995 on 10 July, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRA No. 205 of 1995
ORDER
10.07.2025 Order No.
13. 1. Heard learned counsel for the appellant and Mr. P.K. Sahoo, learned counsel for the State.
2. Vide order dated 01.07.2025, learned counsel for the State was directed to obtain instruction regarding the whereabouts and wellbeing of the appellant, which has not yet been received.
3. By way of last and final opportunity, two weeks' time is granted to the learned counsel for the State to obtain instruction in this matter without fail.
4. It is made clear that no further adjournment shall be granted in this case. If instruction is not obtained by the learned counsel for the State on the next date of hearing, the Court will take a serious view on the same and on the ground of obtaining instruction; hearing of the appeal shall not be adjourned.
5. List this matter on 31.07.2025.
(S.S. Mishra)
Ashok Judge
Signature Not Verified
Digitally Signed
Signed by: ASHOK KUMAR JAGADEB MOHAPATRA Designation: Secretary Reason: Authentication Location: High Court of Orissa Date: 11-Jul-2025 11:10:26 Page 1 of 1