Sabita Mohanty vs State Of Odisha (Vig)
2023 Latest Caselaw 8536 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   CRLMC No.3105 of 2023

                 Sabita Mohanty                         ....           Petitioner

                                                  Mr. B.P.Das, Advocate



                                             -versus-
                 State of Odisha (Vig)                  ....       Opposite Party

                                                  Mr.N.Maharana,
                                                 Standing Counsel(Vig.)
                 CORAM:

                           JUSTICE SASHIKANTA MISHRA
                                            ORDER

Order No. 03.8.2023.

2. 1. This matter is taken up through virtual mode.

2. Mr. B.P. Das, learned counsel for the Petitioner, has relied upon a judgment dated 6th December, 2022 passed by this Court in CRLMP No.1174/2015 (Itishree Mohanty vs. State of Odisha (Vigilance) and others and submits that the present case is squarely covered by the ratio thereof.

3. Mr. N. Maharana, learned Standing Counsel for the Vigilance Department, requests for some time to obtain instructions as to whether the Judgment of this Court in the case of Itishree Mohanty has been challenged in any higher forum or not .

// 2 //

4. List this matter on 24th August, 2023. In the meantime if any application for adjournment is filed before the Court below, the same shall be considered having due regard to the date fixed in this case.

(Sashikanta Mishra) AKB Judge

Signature Not Verified Digitally Signed Signed by: ASHOK KUMAR BEHERA Designation: A.R.-CUM-SR.SECRETARY Reason: Authentication Location: High Court of Orissa, Cuttack