Abinash Patel vs State Of Odisha (Vigilance)
2022 Latest Caselaw 7092 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLMC Nos.1292, 1293, 1294 of 2022

                                  CRLMC No.1292 OF 2022

             Abinash Patel                            ....            Petitioner
                                           Mr. Manoj Kumar Mohanty, Advocate

                                           -Versus-


             State of Odisha (Vigilance)                 ....          Opposite Party
                                                           Mr. Niranjan Maharana,
                                                      ASC for Vigilance Department

                                  CRLMC No.1293 OF 2022

             Padmini Patel                            ....            Petitioner
                                           Mr. Manoj Kumar Mohanty, Advocate

                                           -Versus-

             State of Odisha (Vigilance)                 ....          Opposite Party
                                                           Mr. Niranjan Maharana,
                                                      ASC for Vigilance Department

                                               &

                                  CRLMC No.1294 OF 2022

             Dillip Kumar Patel                       ....            Petitioner
                                           Mr. Manoj Kumar Mohanty, Advocate

                                           -Versus-

             State of Odisha (Vigilance)                 ....          Opposite Party
                                                           Mr. Niranjan Maharana,
                                                      ASC for Vigilance Department

                       CORAM:
                       MR. JUSTICE R.K. PATTANAIK
                                    ORDER

05.12.2022

Order No.

03. 1. Heard Mr.Manoj Kumar Mohanty, learned counsel for the petitioner and Mr. Niranjan Moharana, learned ASC for Vigilance.

2. Hearing is concluded and judgment is reserved.

3. Mr. Mohanty, learned counsel for the petitioner wishes to file list of citations within a week from today, which is allowed.

4. Parties if wish may file notes of submissions within the time stipulated.

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