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Orissa High Court

Nitin Kapoor vs State Of Odisha .... Opp. Party on 17 October, 2023

Author: M.S. Sahoo

Bench: M.S. Sahoo

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                BLAPL No.9999 of 2023

                 Nitin Kapoor                        ....        Petitioner

                                   Mr. R.P.Kar, Sr. Advocate instructed by
                                                 Mr. S. Tibrewal, Advocate

                                          -versus-
                 State of Odisha                     ....       Opp. Party

                     Mr. P. Mohapatra, Senior Standing Counsel, DGGST
                                     along with Mr. A. Kedia, SC, CGST

                                CORAM:
                                JUSTICE M.S. SAHOO

                                     ORDER

17.10.2023 Order No. Hybrid Mode

02. 1. Learned Senior Counsel appearing for the petitioner and the learned Senior Standing Counsel for the DGGST were heard at certain length.

2. Learned Senior Counsel seeks accommodation to substitute the affidavit filed by the Advocate's clerk appended to the petition by affidavit of a responsible relative of the petitioner.

Prayer is allowed.

Let the affidavit supporting the petition be filed by 19.10.2023.

3. Learned Senior Counsel brings to the notice of this Court the prolonged incarceration of the petitioner and the filing of the charge sheet.

4. The learned Senior Standing Counsel for the DGGST has filed counter in response to the petition.

Page 1 of 2

// 2 // Copy of which has been served today on the learned instructing counsel Mr. Tibrewal.

5. The learned instructing counsel appearing for the petitioner seeks accommodation to obtain instruction.

The learned counsel appearing for the parties shall exchange their notes supporting their submissions.

6. The Vakalatnama of the learned Senior Standing Counsel for the DGGST shall be taken on record. The counter shall also be taken on record. The case brief as well as the scanned copy be updated.

The compilation of citations relied upon and filed by the learned instructing counsel for the petitioner shall be taken on record. Copy of the compilation shall be served on Mr. A. Kedia, learned Standing Counsel for the CGST.

The appearance memo of the learned Senior Counsel appearing for the petitioner is taken on record.

7. As prayed for, list on 01.11.2023.

(M.S. Sahoo) Judge jyostna Signature Not Verified Digitally Signed Signed by: JYOSTNARANI MAJHEE Reason: Authentication Location: OHC Date: 19-Oct-2023 18:36:47 Page 2 of 2