CourtKutchehry.com
High CourtsSingle Bench

Sabita Kumar Naik vs State Of Odisha, Vigilance

Orissa High Court · Decided on 19 January 2026 · Citation: (2026) 01 OHC CK 1787

HON’BLE JUDGES
Savitri Ratho, J
CASE NUMBER
Criminal Appeal No. 85 Of 2002
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

9 paragraphs · 379 words

Savitri Ratho, J

1.

It appears that the draft copy of the list which has been provided to yesterday as well as the digital copy of the list provided in the Viacom does not bear the name of Mr. P. Panda, as learned counsel for the Appellant. But the final cause list which has been prepared contains his name.

2.

Perusal of the records reveals that I.A. No. 835 of 2021 had been filed to permit Smt. Sabita Kumari Naik, wife of the Appellant to continue with the Appeal as the Appellant Baikunthanath Das had expired. The said I.A. has been allowed on 08.11.2021, after allowing the I.A. No. 834 of 2021 for condonation of delay.

3.

Mr. Prasanta Kumar Satapathy and Mr. Parsuram Panda, learned counsel had filed Vakalatnama on 06.09.2021 on behalf of Smt. Sabita Kumari Naik. Today, Mr. Panda, learned counsel submits that Smt. Nayak has taken away the brief in the month of October, 2025.

4.

Mr. P. Panda, learned counsel submits that he shall file a memo to that effect. The matter was listed thereafter on 03.09.2025, when the name of Mr. S.K. Mund, learned counsel has been reflected as counsel for the Appellant. The matter was again listed on 22.10.2025, when the name of Mr. B.S. Tripathy, learned counsel has been reflected as learned counsel for the Appellant and he had submitted before the Court that the file has been transferred to Mr. D. Panda, and Mr. Panda has said that he would file Vakalatnama before the next date. Then the matter has been adjourned to 19.11.2025. Thereafter the matter was listed on 28.11.2025 and it was adjourned to 08.12.2025, where the name of Mr. P. Panda, learned counsel was directed to be reflected in the cause list and it was also observed that Vakalatnama of Mr. P. Panda, learned counsel was not available in the case record.

5.

No other counsel appears for the Appellant when the matter is called.

6.

List this case on 22.01.2026.

7.

Registry shall ascertain in the meanwhile, if any Vakalatnama has been filed on behalf of Smt. Sabita Kumari Naik and reflect the name of the learned counsel in the cause list.

8.

Mr. M.S. Rizvi, learned Additional Standing Counsel for the Vigilance Department is present.