Dambarudhar Jena vs State Of Odisha
2023 Latest Caselaw 3717 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CRLA No.692 of 2021

              Dambarudhar Jena                       ....      Appellant

                                    Mr. A.K. Dey, Advocate

                                          -versus-

              State of Odisha                        ....    Respondent
              (Vigilance)

                                    Mr. Srimant Das,
                                    Senior Standing Counsel (Vig.)

                                   CORAM:
                              JUSTICE S.K. SAHOO
                                      ORDER

Order No. 18.04.2023

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

Mr. Srimant Das, learned Senior Standing Counsel appearing for the Vigilance Department submits that he has not received the copy of the appeal memo along with the impugned judgment.

Let a copy of the appeal memo along with the impugned judgment be served on the learned counsel for the Vigilance Department during course of this week.

Learned Senior Standing Counsel for the Vigilance Department submitted that the matter is assigned to Court No.XI.

// 2 //

In view of such submission, list this matter before the appropriate Bench with the approval of the Hon'ble Chief Justice.

( S.K. Sahoo) Judge