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Judgment
Biswajit Mohanty, J
I.A. NO. 1 OF 2022
This matter is taken up through video conferencing mode.
Heard Mr.S.K.Pradhan, learned counsel for the petitioner and Mr.D.K.Mohanty, learned Addl. Standing Counsel.
This is an application for recalling the order dated 8.12.2021 passed in CRLMP No. 2154 of 2021 on account of wrong mentioning of the Police
Station, P.S. Case number and the offences involved therein in the cause title and with further prayer for withdrawal of the CRLMP with liberty to file
a better petition.
Mr.Mohanty, learned Addl. Standing Counsel submits that he does not have any objection to the prayer made by Mr.Pradhan.
Considering such submissions, the prayer made for recalling the order dated 8.12.2021 passed in CRLMP No. 2154 of 2021 is allowed.
Accordingly, the order dated 8.12.2021 passed in CRLMP No. 2154 of 2021 is recalled. The CRLMP is restored to its file.
6.I.A. is accordingly disposed of.
I.A.NO. 300 OF 2021
Heard Mr.S.K.Pradhan, learned counsel for the petitioner and Mr.D.K.Mohanty, learned Addl. Standing Counsel.
Mr.Pradhan does not want to press this Interlocutory Application.
Accordingly the I.A. is disposed of as not pressed.
CRLMP NO. 2154 OF 2021
Heard.
Learned counsel for the petitioner prays for withdrawal of the CRLMP with liberty to file a better petition.
Considering the submissions made, this CRLMP is disposed of as withdrawn with the above liberty.
Parties may utilize the soft copy of this order available in the High Court’s Website or print out thereof at par with certified copy in the manner
prescribed vide Office Order dated 7.1.2022.
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