Subodh Chandra Pati vs Union Of India
2023 Latest Caselaw 7084 Ori

                                             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                            CRLMC No.409 of 2021

                                       Subodh Chandra Pati                        ....           Petitioner
                                                            Mr. Manoj Kumar Mishra, Senior Counsel
                                                                 assisted by Mr. T. Mishra, Advocate
                                                                 -versus-
                                       Union of India                         ....      Opposite Party
                                            Mr. P. K. Parhi, DSGI along with Mr. D. Gochhayat, CGC

                                                   CORAM:
                                                   THE CHIEF JUSTICE

                                                                   ORDER

Order No. 21.06.2023

05. 1. Mr. Manoj Kumar Mishra, learned Senior Counsel appearing for the Petitioner relies on the decisions of the Supreme Court of India in K. K. Ahuja v. V. K. Vora (2009) 10 SCC 48 and Vakil Prasad Singh v. State of Bihar (2009) 3 SCC 355, copies of which have been handed over to Mr. P. K. Parhi, learned Deputy Solicitor General of India-Opposite Party.

2. At the request of Mr. Parhi, who needs time to examine the judgments and makes submissions, list on 23rd August, 2023.

(Dr. S. Muralidhar) Chief Justice M. Panda

Signature Not Verified Digitally Signed Signed by: MRUTYUNJAYA PANDA Designation: Personal Assistant Reason: Authentication Location: Orissa High Court, Cuttack Date: 22-Jun-2023 10:58:50