Shrikant Mohta vs Republic Of India (Cbi)
2022 Latest Caselaw 7255 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

09.12.2022

Order No.

15. 1. Heard Mr. Milan Kanungo, learned Senior Advocate for the petitioner assisted by Mr.Soumya Ranjan Mohanty, Advocate and Mr. Sarthak Nayak, learned counsel for the CBI.

2. Hearing is concluded and judgment is reserved.

3. Parties if wish to file written notes of submissions or citations, may do so within a period of two week from today.

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