STATE OF ORISSA Vs. PRASANNA KUMAR MOHANTY

LAWS(SC)-2009-4-254

SUPREME COURT OF INDIA

Decided on April 09,2009

STATE OF ORISSA Appellant

VERSUS

PRASANNA KUMAR MOHANTY Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) We have heard learned Counsel for the parties.;