Pramod Kumar Biswal vs State Of Odisha (Vigilance)
2022 Latest Caselaw 6433 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CRLMC No. 1685 of 2022


            Pramod Kumar Biswal                      ....               Petitioner
                                         Mr. Debi Prasad Dhal, Senior Advocate


                                          -Versus-


            State of Odisha (Vigilance)             ....         Opposite Party
                                      Mr. Niranjan Moharana, ASC for Vigilance


                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK

                                         ORDER

09.11.2022 Order No.

08. 1. Mr.Moharana, learned ASC for Vigilance Department submits that a similar matter has been heard and kept for judgment which is also relating to sustainability of the criminal proceeding on the ground of exoneration of charges in departmental proceeding.

2. Mr. Moharana as well as learned counsel for the petitioner submits that the matter may be adjourned to a future date.

3. List this matter on 9th December, 2022.

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