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Judgment
Dr. S. Muralidhar, CJ
I.A. No.724 of 2021
This matter is taken up by video conferencing mode.
Issue notice.
Ms. Saswata Patnaik, learned Additional Government Advocate accepts notice on behalf of the State-Opposite Party. Learned counsel for the
Petitioner shall serve an extra copy of the present I.A. as well as main bail application on her today itself to enable her to take instructions.
List on 20.07.2021 at 1 P.M.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No.4587, dated 25th March, 2020 as modified by Court’s Notice No.4798, dated 15th April, 2021.