Pabitra Nayak vs Unknown
2022 Latest Caselaw 6440 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       CRLA No. 316 of 2013

              Pabitra Nayak                           ...                          Petitioner
                                                                Mr. H.K. Mund, Advocate
                                                 -Versus -
              State of Odisha (Vig.)                  ....                     Opp.Party
                                                Mr. M.S. Rizvi, Addl. Standing Counsel
                                                                          for Vigilance
                          CORAM:
                            JUSTICE SASHIKANTA MISHRA

                                          ORDER

09.11.2022

Order No. 1. This matter is taken up through hybrid mode.

12.

2. Heard Mr. H.K. Mund, learned counsel for the petitioner and Mr. M.S. Rizvi, learned Addl. Standing Counsel for Vigilance.

3. Hearing concluded. Judgment reserved.

4. Parties may file their written note of submissions and memo of citations, if any, within a week.

(Sashikanta Mishra) Judge

A.K. Rana