Arpita Behera & Others vs State Of Odisha (Vigilance)
2024 Latest Caselaw 10673 Ori

Orissa High Court

Arpita Behera & Others vs State Of Odisha (Vigilance) on 26 June, 2024

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                         CRLA No.347 of 2011


             Arpita Behera & others         ....     Appellants

                                                       None

                                 -versus-


             State of Odisha (Vigilance)    ....    Respondent

Mr.Srimanta Das, Sr. S.C., Vigilance

CORAM:

JUSTICE SIBO SANKAR MISHRA

Order ORDER No. 26.06.2024

28. 1. This appeal is directed against the final order and judgment dated 07.03.2011 passed by the learned Authorised Officer, Special Court, Bhubaneswar in Confiscation Case No.2/2008.

2. The matter is pending since 2011.

3. None appears for the appellants. Even in the previous occasion, none had appeared for the appellants.

4. In that view of the matter, it appears that the appellants are not interested to prosecute the matter. Hence, the CRLA is dismissed.

5. A free copy of this order be supplied to Mr. Das, learned Senior Standing Counsel, Vigilance.

(S.S. Mishra) Judge

subhasis

Location: High Court of Orissa, Cuttack.