Lokanath Mishra vs Republic Of India
2022 Latest Caselaw 1963 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        CRA No.319 of 2000
                  Lokanath Mishra                           ....         Appellant
                                                         Ms. Anima Dei, Advocate
                                              -versus-
                  Republic of India                        ....        Respondent
                                      Mr. S. Nayak, Advocate for Republic of India
                              CORAM:
                              JUSTICE B. P. ROUTRAY

                                            ORDER

23.03.2022 Order No.

08. 1. Heard Miss Anima Dei, learned counsel for the Appellant and Mr. Sarthak Nayak, learned counsel for the C.B.I.-Respondent.

2. Hearing is concluded and judgment reserved.

( B.P. Routray) Judge

B.K. Barik