Antaryami Baral vs State Of Odisha (Vig.)
2021 Latest Caselaw 12558 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLA No.651 of 2021

              Antaryami Baral                   ....           Appellant

                                   Mr.P.Panigrahi, Advocate

                                -versus-
              State of Odisha (Vig.)     ....            Respondent

                                   Mr.S.K.Das
                                   Standing Counsel, Vigilance
                                   Department.

                                CORAM:
                           JUSTICE S.K. SAHOO
                                ORDER

Order No. 06.12.2021

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

It appears that even though it is a Vigilance matter, inadvertently, copy of the appeal memo has been served on the learned counsel for the State and not on the learned Standing Counsel for the Vigilance Department.

Let a copy of the appeal memo along with the impugned judgment and interim applications be served on Mr. S.K.Das, learned Standing Counsel for the Vigilance Department in course of the day.

List this matter tomorrow (07.12.2021) indicating the name of the learned Standing Counsel for the Vigilance Department in the cause list.

( S.K. Sahoo) Judge PKSahoo // 2 //