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Debashish Samantaray .... ... vs Mohammed Moquim
2023 Latest Caselaw 12110 Ori

Citation : 2023 Latest Caselaw 12110 Ori
Judgement Date : 6 October, 2023

Orissa High Court
Debashish Samantaray .... ... vs Mohammed Moquim on 6 October, 2023
              IN THE HIGH COURT OF ORISSA AT CUTTACK

                             ELPET No.6 of 2019

             Debashish Samantaray                  ....      Election
                                                           Petitioner

                                   Mr. Milan Kanungo,
                                   Senior Advocate along with Mr. Gopal
                                   Agarwal, Advocate.

                                        -versus-
             Mohammed Moquim                       ....      Respondent

                                   Mr. Bidyadhar Mishra,
                                   Senior Advocate along with
                                   Mr. Tarani Kanta Biswal, Advocate
                                  CORAM:
                              JUSTICE S.K. SAHOO

                                    ORDER
Order No.                          06.10.2023


   146.         This      matter   is    taken     up   through   Hybrid

Arrangement (Video Conferencing/Physical Mode). Mr. Bidyadhar Mishra, learned Senior Advocate appearing for the respondent along with Mr. Tarani Kanta Biswal so also the respondent Mohammed Moquim is present.

Mr. Milan Kanungo, learned Senior Advocate along with Mr. Gopal Agarwal appearing for the election petitioner cross-examined R.W.1. Cross-examination is closed and the witness is discharged.

Learned counsel for the election petitioner files the certified copy of the judgment dated 29.09.2022 passed in T.R. Case No. 1 of 2009 by the learned // 2 //

Special Judge (Vigilance), Bhubaneswar with a memo to mark as an exhibit.

Learned counsel for the respondent opposed to the same and further submitted that he would supply the certified copy of documents relating to the said case in the criminal appeal as well as the order passed by the Hon'ble Supreme Court.

The certified copy of the judgment dated 29.09.2022 passed in T.R. Case No. 1 of 2009 by the learned Special Judge (Vigilance), Bhubaneswar is marked as Ext.49 (with objection).

The matter will be taken up on 11.10.2023 at 2.00 p.m. Mr. B.Mishra, learned Senior Advocate submits that he will supply the soft copy of the evidence affidavit of the remaining witnesses to Mr. Millan Kanungo, learned Senior Advocate appearing for the election petitioner by 10.10.2023 (by evening hours).

The documents be kept with learned Registrar (Judicial).

( S.K. Sahoo) Judge PKSahoo

Signature Not Verified Digitally Signed Signed by: PRAMOD KUMAR SAHOO Reason: Authentication Location: HIGH COURT OF ORISSA Date: 10-Oct-2023 11:09:24

 
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