Citation : 2023 Latest Caselaw 2447 Ori
Judgement Date : 27 March, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No.321 of 2022
State of Odisha .... Appellant
Mr. M.K. Khuntia, A.G.A.
-versus-
Chakradhar Prasad Gantayat .... Respondent
Mr. S.K. Dalai, Advocate
CORAM:
THE CHIEF JUSTICE
JUSTICE G. SATAPATHY
ORDER
27.03.2023 Order No.
08. I.A. No.4077 of 2022
1. It is stated that the present application has been rendered infructuous and accordingly, it is dismissed as such.
I.A. No.4076 of 2022
2. Mr. S.K. Dalai, learned counsel for the Applicant-Respondent seeks leave to withdraw the present application with liberty to approach the Government for appropriate orders pursuant to the interim orders passed by this Court.
3. The I.A. is disposed of as withdrawn with liberty as prayed for.
W.A. No.321 of 2022
4. The last report sent by the Special Judge, Vigilance, Bhubaneswar stated that the trial in TR Case No.50 of 2014 is still in progress. Only three prosecution witnesses had been examined till then.
5. A fresh report be called from the Special Judge, Vigilance, Bhubaneswar as to the current status of the trial in TR Case No.50 of 2014.
6. The Court requests the trial court to conclude the entire trial on or before 1st July 2023, and deliver judgment in the case on or before 1st August, 2023. The parties in the rial will cooperate with the trial Court to adhere to the above time schedule and not seek unnecessary adjournments. These directions are being been issued since the case in the trial court has been pending since 2014.
7. The present appeal be listed for hearing on 10th August, 2023.
(Dr. S. Muralidhar) Chief Justice
(G. Satapathy) Judge S.K. Guin
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