Chita Ranjan Sahu vs Department Of Personnel
2023 Latest Caselaw 7577 Ori

                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                           WP(C) NO.13688 OF 2023

                        Chita Ranjan Sahu                          ....            Petitioner

                                                                            Mr.R.Roy, Adv.

                                                     -versus-


                        Department of Personnel, Govt. of          ....      Opposite Parties
                        India & ors.
                                                                        Mr.P.P.Behera, CGC


                                   CORAM:
                                   JUSTICE BISWANATH RATH
                                                    ORDER

         Order No.                                 13.07.2023
            03.          1.      This Court records the statement of the learned counsel for

the Petitioner that in the C.B.I. proceeding, the Petitioner got

acquitted by the judgment of the Competent Court on 24.12.2018 in

T.R. No.13 of 2013. There is clear statement that even though

CRLLP No.67/2019 has been filed against such acquittal since 2019,

the same is yet to be admitted.

2. Mr.P.P.Behera, learned CGC for the Union of India since

seeks at least one week time, this Court directs to take instruction in

the matter.

3. Place this matter on 20.7.2023.

Signature Not Verified Digitally Signed Signed by: MANOJ KUMAR ROUT (Biswanath Rath) Reason: Authentication Location: High Court of Orissa Judge Date: 14-Jul-2023 11:07:31 M.K.Rout