Sudarsan Sahani vs State Of Odisha (Vigilance)

B. P. Routray, J

These matters are taken up through Hybrid Arrangement (Video Conferencing/Physical Mode).

Heard Mr. Asok Mohanty, learned Senior Advocate appearing for the appellants in CRLA No.695 of 2016 and CRLA No.694 of 2016, Mr. Pradipta

Kumar Mohanty, learned Senior Advocate appearing for the appellant in CRLA No.687 of 2016 and Mr. Srimanta Das, Senior Standing Counsel as

well as Mr. P.K. Pani, Standing Counsel appearing for the Vigilance Department in part.

Mr. Srimant Das, learned Senior Standing counsel for the Vigilance Department seeks some further time to obtain instruction as to whether any

representation of the contractor Sri Arun Kumar Choudhury for extension of the date of completion of work or any such order passed on the

representation regarding shifting of date of commencement or date of completion of the work is available or not.

Mr. P.K. Pani, learned Standing Counsel for the Vigilance Department filed a written note of argument in GCRLA No. 25 of 2019 and placed the

same.

Copy of the written note of argument supplied to Mr. Asok Mohanty, learned Senior Advocate in Court today. Let a copy of the written note of

argument be supplied to Mr. Pradipta Kumar Mohanty, learned Senior Advocate appearing for the appellant in CRLA No.687 of 2016 by the end of

the day.

As prayed for, list these matters on 24.02.2022 for further hearing. The matters be listed in the top of the list.

Let a free copy of this order be supplied to the learned Senior Standing Counsel for the Vigilance Department.

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