E. Sankar Rao vs State Of Odisha(Vigilance)
2021 Latest Caselaw 8174 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CRLMC No.687 of 2021
                  E. Sankar Rao                         ....            Petitioner
                                                   Mr. V. Narasingh on behalf of
                                                    Mr. T.K. Acharya, Advocate
                                             -versus-
                  State of Odisha(Vigilance)            ....       Opposite Party
                                                 Mr. N. Maharana, A.S.C. (Vig.)

                            CORAM:
                            JUSTICE S.K. PANIGRAHI
                                            ORDER

04.08.2021 Order No.

04. 1. This matter is taken up by video conferencing mode.

2. Heard learned counsel from both sides. Hearing is concluded and Judgment is reserved.

3. Learned counsel for the petitioner is directed to file written notes of submission, if any, by tomorrow (05.08.2021).

4. 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.

( S.K.Panigrahi ) Judge LB/sisir