Debjani Mukherjee vs Republic Of India
2023 Latest Caselaw 1774 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          BLAPL No.10026 of 2022


                 Debjani Mukherjee                  ....      Petitioner
                                          Mr. J.K. Mahapatra, Advocate

                                          -versus-
                 Republic of India         ....     Opp. Party
                                   Mr. S.Nayak, Advocate(CBI)
                                   CORAM:
                            JUSTICE G. SATAPATHY
                                       ORDER

Order No.                            24.02.2023

   06.      1.     This   matter     is     taken     up    through     Hybrid

Arrangement (Virtual /Physical Mode).

2. This record is listed under the headings "to be mentioned" seeking certain clarification from the respective counsels of the parties, but it is brought to the knowledge of this Court by Mr. S. Nayak, learned counsel for Republic of India about filing of written notes of submission by the O.P.

3. On being asked, learned counsel for the Petitioner submits that he has not been served with a copy of such written notes of submissions, but Mr. S. Nayak, learned counsel for the Republic of India promptly replied that he has already sent the copy of written notes in E-mail ID of learned counsel for the Petitioner Mr. J.K. Mohapatra, who submits to verify the same in // 2 //

the course of the day.

4. Mr. J.K. Mohapatra, learned counsel for the petitioner, however, submits that he has nothing to reply the written notes of submissions.

5. Heard the learned counsel for the respective parties afresh. Judgment is reserved.

( G. Satapathy) Judge

Priyajit