Raja Kishore Mishra vs State Of Orissa(Vigilance)
2023 Latest Caselaw 13858 Ori

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                    CRLA No.437 of 2010

                                      Raja Kishore Mishra               ....       Appellant
                                                                  Mr. B.R. Behera, Advocate

                                                         -versus-
                                      State of Orissa(Vigilance) ....       Respondent
                                                          Mr.M.S. Rizvi, ASC(Vigilance)

                                                         CORAM:
                                                    JUSTICE G. SATAPATHY
                                                            ORDER(ORAL)

        Order No.                                            07.11.2023

              09.                1.     This   matter       is    taken   up    through   Hybrid

Arrangement (Virtual /Physical Mode).

2. Heard, Mr. B.R. Behera, learned counsel for the Appellant as well as Mr.M.S.Rizvi, learned ASC Vigilance. In addition to his oral argument, Mr. Behera, learned counsel for the Appellant files a short written note along with citation. The same be kept on record.

3. Hearing being concluded, judgment is reserved.

( G. Satapathy) Judge Priyajit

Signature Not Verified Digitally Signed Signed by: PRIYAJIT SAHOO Designation: Jr. Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA Date: 08-Nov-2023 10:33:50