Orissa High Court
Sanatan Dash vs State Of Odisha (Vig.) on 29 July, 2021
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No. 322 of 2003
Sanatan Dash .... Appellant
Mr.R.K. Pattnaik, Advocate
-versus-
State of Odisha (Vig.) .... Respondents
Mr. S.K. Das,
Standing Counsel for Vig.
CORAM:
JUSTICE S.K. SAHOO
ORDER
Order No. 29.07.2021 I.A. No. 1530 of 2019
09. This matter is taken up by video conferencing mode.
Mr. R.K.Patnaik, learned counsel submits that he has filed vakalatnama on behalf of the appellant after obtaining no objection from the previously engaged counsel.
The vakalatnama filed by Mr. Patnaik be placed on record.
This is an application for fixing an early date of hearing. Mr. S.K.Das, learned Standing Counsel for the Vigilance Department submits that he has received the copy of the paper book.
In view of such submission, list this application for orders on 12th August 2021 indicating the name of the newly engaged counsel.
( S.K. Sahoo) Judge PKSahoo // 2 // Page 2 of 2