Orissa High Court
K. Chandrasekhar @ vs Republic Of India (Cbi) .... Opposite ... on 10 May, 2023
Author: Sashikanta Mishra
Bench: Sashikanta Mishra
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No.2127 of 2023
K. Chandrasekhar @ .... Petitioner
Kuppuswami Chandrasekhar
Mr. R.K. Pattanaik, Advocate
-Versus -
Republic of India (CBI) .... Opposite Party
Mr. S. Nayak, Advocate
(For CBI)
CORAM:
JUSTICE SASHIKANTA MISHRA
ORDER_
10.05.2023
Order No. 1. This matter is taken up through hybrid mode.
1.
2. Heard.
3. Having regard to the submissions made and the materials on record and after hearing learned counsel for the parties and as also on going through the impugned order, this Court finds no reason to interfere at this stage. It has been submitted that the petitioner is ready and willing to deposit the amount allegedly due from him in the court below.
4. The CRLMC is therefore disposed of granting liberty to the petitioner to deposit the amount allegedly due to him in the shape of short term fixed deposit being pleadged to the Court. Such deposit shall be without prejudice to the rival contentions.
5. The CRLMC is disposed of accordingly.
6. Urgent certified copy of this order be granted on proper application.
(Sashikanta Mishra)
BHIGAL Digitally signed by BHIGAL
CHANDRA TUDU
CHANDRA TUDU Date: 2023.05.12 13:03:42 +05'30' Judge
BC Tudu
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