Aswini Kumar Das vs Unknown
2022 Latest Caselaw 3853 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CRLMC No. 174 of 2022

             Aswini Kumar Das                           ....          Petitioner
                                                       Mr. B.N. Mohapatra, Adv.
                                         - Versus -
             State of Odisha                             ....         Opp.Party
                                        Mr. P. Tripathy, Addl. Standing Counsel

                          CORAM:
                            JUSTICE SASHIKANTA MISHRA
                                       ORDER

08.08.2022

Order No. 1. This matter is taken up through hybrid mode.

01. 2. Despite specific direction of this Court to produce the file of the confiscation proceeding, the Superintendent of Excise (Authorized Officer) has not produced the same. Instead Photostat copies of 13 different documents which include inter office communication between S.D.J.M., Rairangpur and him have been produced. The order sheet of the confiscation proceeding, if any, has not been produced. As a result, it cannot be said that a proceeding has in fact been initiated and is pending for adjudication.

3. Heard further arguments.

4. Hearing is concluded. Judgment reserved.

(Sashikanta Mishra) Judge

A.K. Rana