Sri Somnath Sahoo vs State Of Odisha (Vigilance)
2021 Latest Caselaw 11499 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLREV No.215 of 2021

                    Sri Somnath Sahoo                         ....             Petitioner
                                                            Mr.S.K.Subudhi, Advocate

                                                  Versus
                    State of Odisha (Vigilance)               ....            Opp. Party
                                                                      Mr.Sangram Das,
                                                           Standing Counsel (Vigilance)
                     CORAM:
                          JUSTICE SAVITRI RATHO
                                             ORDER

Order No. 09.11.2021

05. This matter is taken up through hybrid mode.

Heard Mr.S.K.Subudhi, learned counsel for the petitioner and Mr.Sangram Das, learned Standing Counsel, Vigilance.

Hearing is concluded and Judgment is reserved.

(Savitri Ratho) Judge Bichi

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