Orissa High Court
Nandlal Rungta vs State Of Odisha(Vigilance) .... ... on 12 January, 2022
Author: S.K. Panigrahi
Bench: S.K. Panigrahi
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMP NO.36 of 2022
Nandlal Rungta .... Petitioner
Mr.M.K.Mishra,Sr.Advocate
-versus-
State of Odisha(Vigilance) .... Opposite Party
Mr.Sangram Das,
Standing Counsel, Vigilance
CORAM:
JUSTICE S.K. PANIGRAHI
Order ORDER
No. 12.01.2022
02 CRLMP NO. 36 OF 2022 & I.A. No.5 of 2022
1.This matter is taken up by virtual mode
2. Issue notice.
3. An extra copy of the brief be served on Mr. Sangram Das, learned counsel for the State (Vigilance) to take instruction in the matter.
4. Learned counsel for the parties are directed to file their respective counter, rejoinder and written submissions by 18th January, 2022.
5. List this matter on 20th January, 2022 along with W.P.(Crl) No. 787 of 2009.
6. As an interim measure, there shall be stay of further proceedings in VGR Case No.21 of 2011 pending before the court of learned Special Judge (Vigilance), Keonjhar till the next date.
// 2 //
7. As the restrictions due to resurgence of Covid-19 are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the Advocate concerned with his/her seal, in the manner prescribed vide Court's Office Order dated 7th January, 2022.
(S.K.Panigrahi) Judge LB Page 2 of 2