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Judgment
9 paragraphs · 101 wordsS. K. Panigrahi, J
I.A. No. 1236 of 2021
This matter is taken up by virtual/physical mode.
Heard, learned counsel for the Petitioner and learned counsel for the State.
This Interlocutory Application has been filed by the Petitioner for extension of time to surrender before the court below.
Considering the grounds taken in the application, this Court directs the Petitioner to surrender before the court in seisin over the matter by 16.09.2021.
The I. A. is disposed of.
Urgent certified copy of this order be granted on proper application in course of the day.
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