Debashish Samantaray .... Election vs Mohammed Moquim
2023 Latest Caselaw 16027 Ori

Orissa High Court

Debashish Samantaray .... Election vs Mohammed Moquim on 14 December, 2023

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                             ELPET No.6 of 2019
              Debashish Samantaray                 ....       Election
                                                            Petitioner

                                    Mr. Milan Kanungo,
                                    Senior Advocate along with Mr. Gopal
                                    Agarwal, Advocate.

                                        -versus-
              Mohammed Moquim                      ....       Respondent

                                    Mr. Bidyadhar Mishra,
                                    Senior Advocate along with
                                    Mr. Tarani Kanta Biswal, Advocate
                                   CORAM:
                               JUSTICE S.K. SAHOO

                                     ORDER

Order No. 14.12.2023

166. This matter is taken up through Hybrid Arrangement (Video Conferencing/Physical Mode).

Mr. Bidyadhar Mishra, learned Senior Advocate appearing for the respondent continued his argument and submits that the matter may be taken up after the X-mas holidays.

Mr. Milan Kanungo, learned Senior Advocate also Mr. Gopal Agarwal, learned counsel appearing for the election petitioner opposed the submission made by the learned Senior Advocate appearing for the respondent regarding adjournment and submitted that the learned counsel for the respondent is adopting the dilly dallying tactics and if the arguments are not concluded within a specific time limit, it may be difficult for the Court to pronounce the judgment within a reasonable period.

As agreed upon between the parties, the matter will // 2 //

be taken up on 02.01.2024 at 2.00 p.m. The learned counsel for the respondent is allowed time till 10.01.2024 to close his argument. Then the learned counsel for the election petitioner shall start his argument on 11.01.2024 and conclude the argument by 22.01.2024 and the reply, if any, shall be given by the learned counsel for the respondent by 31.01.2024.

The file be kept before the learned Registrar (Judicial) in the meantime in sealed cover.

( S.K. Sahoo) Judge RKM

Signed by: RABINDRA KUMAR MISHRA

Location: HIGH COURT OF ORISSA, CUTTACK Date: 14-Dec-2023 18:09:40