Nandlal Rungta vs State Of Odisha (Vigilance)
2022 Latest Caselaw 1233 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLMP NO.35 of 2022
             Nandlal Rungta                   ....                 Petitioner
                                               Mr.M.K.Mishra,Sr.Advocate
                                        -versus-
             State of Odisha (Vigilance)...                  .Opposite Party
                                                          Mr.Sangram Das,
                                                Standing Counsel, Vigilance

                         CORAM:
                         JUSTICE S.K. PANIGRAHI

     Order                         ORDER
     No.                          10.02.2022

03 1. This matter is taken up by virtual mode

2. Heard learned counsel for the parties. Hearing is concluded.

Judgment/order is reserved.

3. Interim order passed earlier, shall continue till the next date.

(S.K.Panigrahi) Judge

LB