Padmanav Rout And Another vs The State Of Odisha (Vigilance)
2022 Latest Caselaw 6434 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CRLMC No. 1582 of 2022


            Padmanav Rout and Another                ....             Petitioners
                                             Mr. Susanta Kumar Dash, Advocate


                                          -Versus-


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


                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK

                                         ORDER

09.11.2022 Order No.

04. 1. The Vigilance Department is to file an affidavit pursuant to the direction of this Court dated 20th October, 2022. 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 from the charges in departmental proceeding.

2. Mr. Moharana as well as learned counsel for the petitioners 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