Laxmidhar Panda vs State Of Odisha(Vig.)
2023 Latest Caselaw 8407 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLA No.455 of 2023

              Laxmidhar Panda                    ....       Appellant/
                                                          Petitioner

                                   Mr.A.K.Dei, Advocate

                                      -versus-

              State of Odisha(vig.)              ....      Respondent/
                                                         Opp. Party

                                   Mr.Sangram Das
                                   Standing Counsel(Vig.)

                                    CORAM:
                               JUSTICE S.K. SAHOO
                                     ORDER

Order No. 01.08.2023 I.A. No. 1582 of 2023

04. This is an application for stay of realization of fine.

Heard.

There shall be stay of realization of fine amount imposed on the appellant-petitioner pursuant to the judgment and order dated 10.04.2023 passed by the learned Special Judge, Vigilance, Bhubaneswar in T.R. Case No. 07 of 2014 pending disposal of the criminal appeal.

The I.A. is disposed of. Issue certified copy as per rules.

( S.K. Sahoo) Judge // 2 //

I.A. No. 1001 of 2023

05. This is an application for stay of conviction.

Objection affidavit has been filed by the learned Standing Counsel (Vigilance).

Learned counsel for the petitioner seeks for an adjournment.

List this matter in the week commencing from 21st August 2023.

( S.K. Sahoo) Judge

PKSahoo

Signature Not Verified Digitally Signed Signed by: PRAMOD KUMAR SAHOO Reason: Authentication Location: HIGH COURT OF ORISSA Date: 02-Aug-2023 14:42:08