Bhalmoji Purusottam vs State Of Odisha
2023 Latest Caselaw 3592 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.473 of 2021

              Bhalmoji Purusottam                   ....       Appellant

                                   Mr. S.K. Dash, Advocate

                                         -versus-

              State of Odisha                       ....     Respondent
              (Vigilance)

                                   Mr. Sanjay Kumar Das
                                   Standing Counsel

                                   CORAM:
                              JUSTICE S.K. SAHOO
                                     ORDER

Order No. 17.04.2023 I.A. No. 862 of 2021

08. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

This is an application for stay of judgment and order of conviction passed against the appellant.

Objection has already been received from the learned Standing Counsel for the Vigilance Department and copy of the same has been served on the learned counsel for the appellant.

Learned counsel for the appellant seeks some time to file reply to the objection filed by the learned counsel for the Vigilance Department.

List this matter in the week commencing from 26th June 2023.

// 2 //

Reply shall be filed in the meantime.

( S.K. Sahoo) Judge

PKSahoo