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Judgment
7 paragraphs · 166 wordsS.S. Mishra, J
This Appeal is pending since 1999. The status of the appellant, present wellbeing and whereabouts are not known. Therefore, the Superintendent of Police, Balasore is directed to ascertain the whereabouts and wellbeing of the appellant within a week and submit a report in that regard, by the next date of hearing without fail.
None appears for the appellant.
Learned counsel for the State is also directed to obtain instruction by the next date of hearing. 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. It is made clear that no further adjournment shall be given on the aforementioned ground of obtaining instruction.
List this matter next week.
It is also made clear that if none appears for the appellant on the next date of hearing, this Court shall appoint Amicus Curiae to assist the Court in the matter.
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