Nabakishore Das vs Republic Of India
2022 Latest Caselaw 1276 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      CRLREV No.394 of 2019
                 Nabakishore Das                           ....            Petitioner
                                                Ms. Deepali Mahapatra, Advocate
                                              -versus-
                 Republic of India                         ....            Opp. Party
                                                  Mr. Sarthak Nayak, CBI counsel

                           CORAM:
                           SHRI JUSTICE B. P. ROUTRAY
                                          ORDER

11.2.2022 Order No.

I.A. No.361 of 2020

12. 1. Heard Ms. Deepali Mahapatra, learned counsel for the Petitioner and Mr. S. Nayak, learned counsel for Republic of India.

2. The Petitioner has prayed for extension of time to deposit the amount in terms of judgment dated 16th March, 2020.

3. It is submitted by Ms. Mahapatra that due to spread of COVID- 19 pandemic and death of the wife of the Petitioner, he was unable to deposit the amount as per the direction of this Court and if seven days' time is granted, he will make the necessary deposit.

4. After hearing Mr. Nayak, the prayer for extension of time is allowed. The Petitioner is directed to make the necessary deposits on or before 22nd February, 2022 in terms of paragraph 12 of the judgment dated 16th March, 2020. It is made clear that no further time shall be granted on this count.

5. An urgent certified copy of this order be issued as per rules.

( B.P. Routray) Judge M.K.Panda