STATE OF ORISSA AND ANR Vs. CHITTRANJAN MOHAPATRA AND ANR
LAWS(SC)-2017-4-220
SUPREME COURT OF INDIA
Decided on
April 24,2017
State Of Orissa And Anr
Appellant
VERSUS
Chittranjan Mohapatra And Anr
Respondents
JUDGEMENT
KURIAN,J. -
(1.) Delay condoned.
(2.) Issue notice to respondent No.1.
(3.) Mr. Radha Shyam Jena, learned counsel, appears and accepts notice for respondent No.1.;
(2.) Issue notice to respondent No.1.
(3.) Mr. Radha Shyam Jena, learned counsel, appears and accepts notice for respondent No.1.;
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