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Judgment
S.K. Panigrahi, J
This matter is taken up by virtual mode
Heard Mr. D.Panda, learned counsel for the Petitioner and Mr.Sangram Das, learned Standing Counsel for the Vigilance Department.
It is submitted that another revision being CRLREV No.28 of 2022 filed by the Petitioner involving common questions of law and facts has been
fixed to 11th March, 2022 with a direction to the court below to consider the petition for adjournment, if filed by the petitioner, within the date fixed for
hearing.
In view of the above submissions, list this matter on 11th March, 2022 along with CRLREV No.28 of 2022.
Interim order passed in the CRLREV No.28 of 2022 shall also continue in this case till the next date.
6.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.
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