Antaryami Senapati vs State Of Odisha & Another
2023 Latest Caselaw 705 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLMC No.1728 of 2017

       Antaryami Senapati                    ....                      Petitioner
                                                                          None
                                      -versus-
       State of Odisha & Another             ....             Opposite Parties
                                                           Mr. S.N. Das, ASC

                         CORAM:
                        JUSTICE M.S. RAMAN
                                           ORDER

20.01.2023 Order No.

05. 1. None appeared for the Petitioner at the time of call.

2. Mr. S.N. Das, learned Additional Standing Counsel submitted that on 22nd August, 2017, this Court has passed order directing stay of further proceeding in C.T. Case No.4885 of 2014 pending in the Court of learned S.D.J.M., Bhubaneswar and during pendency of the instant case, said interim order has not been extended in terms of judgment of the Hon'ble Apex Court in Asian Resurfacing of Road Agency Private Limited and another v. Central Bureau of Investigation, 2018 (I) ILR-CUT-659 (SC). Therefore, in absence of extension of the interim order the matter would have proceeded substantially.

3. Though this Court directed the counsel for both sides for placing on record the current status of the proceeding, no up-to-date position is forthcoming.

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4. In view of the aforesaid submission that the interim order has already been lapsed by virtue of decision of the Hon'ble Supreme Court in the case of Asian Resurfacing (Supra) and the same has not been extended any further, the matter does not deserve further indulgence and the learned S.D.J.M., Bhubaneswar is free to proceed with the case.

5. Since none appeared for the Petitioner, it is considered that the Petitioner is no more interested to pursue this matter. Accordingly, the CRLMC stands dismissed.

6. Registry may communicate the order to the court concerned forthwith.

(M.S. Raman) Judge

Laxmikant