Shrikant Mohta vs Republic Of India (Cbi)
2022 Latest Caselaw 7091 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CRLMC No.3407 of 2019

            Shrikant Mohta                          ....              Petitioner
                                      Mr. Milan Kanungo, Senior Advocate and
                                                  Mr. S.R. Mohanty, Advocate


                                          -Versus-


            Republic of India (CBI)                 ....        Opposite Party
                                          Mr. Sarthak Nayak, Advocate for CBI



                       CORAM:
                       MR. JUSTICE R.K. PATTANAIK

                                        ORDER

05.12.2022

Order No.

14. 1. Heard Mr. Sarthak Nayak, learned counsel for the CBI.

2. Mr. Nayak, learned counsel for the CBI submits that he wishes to file compilation of judgments for Court's perusal, which is allowed.

3. List this matter on 9th December, 2022 for further argument.

(R.K. Pattanaik) Judge U.K.Sahoo