Orissa High Court

Ratikanta Rout vs Deputy Director on 3 July, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLMC No.2237 of 2025

            Ratikanta Rout                            .....                Petitioner
                                                               Represented By Adv. -
                                                               Mr. Y. Das, Senior
                                                               Counsel along with
                                                               Mr. Satya Ranjan Mulia
                                           -versus-
            Deputy Director, Enforcement               .....        Opposite Parties
            Directorate, Bhubaneswar and
            others
                                                               Represented By Adv. -

                                                               Mr. Bibekananda Nayak,
                                                               Retained Counsel for
                                                               E.D.

                                 CORAM:
            THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                         ORDER

03.07.2025 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard Mr. Y. Das, learned Senior Counsel appearing for the Petitioner and Mr. Bibekananda Nayak, learned Retainer Counsel appearing for the Enforcement Directorate.

3. Mr. Bibekananda Nayak, learned Retained Counsel appearing for the Enforcement Directorate raised, at the outset, raised objection with regard to the maintainability of the present writ petition.

4. Mr. Y. Das, learned Senior Counsel referring to a judgment of a coordinate Bench of this Court, submitted that the present writ petition is maintainable as has been held by a coordinate Bench of this Court.

5. List this case on 9th July, 2025 for further hearing in the matter on the question maintainability of the writ petition.

( Aditya Kumar Mohapatra) Judge Debasis