Subash Mohapatra vs State Of Odisha And Another
2022 Latest Caselaw 2403 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                         W.P.(C) Nos.14286, 16718 and 17950 of 2016
              In W.P.(C) No. 14286 of 2016
               Subash Mohapatra                          ....          Petitioner
                                                        Mr. S.P. Das, Advocate
                                         -versus-
              State of Odisha and another              .... Opposite Parties
                                            Mr. S.N. Das, A.S.C. for the State
                                  Mr. Srimanta Das, Senior Standing Counsel
                                                for the Vigilance Department
              In W.P.(C) No. 16718 of 2016
               Sudhanshu Kumar Nanda                     ....          Petitioner
                                                        Mr. S.P. Das, Advocate
                                           -versus-
              State of Odisha                          .... Opposite Parties
                                             Mr. S.N. Das, A.S.C. for the State

              In W.P.(C) No. 17950 of 2016
               Pradip Kumar Pradhan                      ....          Petitioner
                                                                             None
                                           -versus-
              State of Odisha                            .... Opposite Parties
                                             Mr. S.N. Das, A.S.C. for the State
                                    Mr. Srimanta Das, Senior Standing Counsel
                                      for the Intervener-Vigilance Department
                          CORAM:
                          THE CHIEF JUSTICE
                          JUSTICE R.K. PATTANAIK
                                          ORDER

Order No. 02.05.2022

11. 1. Hearing is concluded. Judgment is reserved.

2. Learned counsel for the parties are permitted to file their respective further written notes of argument within a week.

(Dr. S. Muralidhar) Chief Justice

(R.K. Pattanaik) Judge S.K. Guin