M/S. Rajgaria Timber Private ... vs State Bank Of India And Ors
2021 Latest Caselaw 9 Cal/2

OD - 16


                            ORDER SHEET
                            GA 2 OF 2020
                          WPO 593 of 2019
                           APO 111 of 2020
                  IN THE HIGH COURT AT CALCUTTA
                        Civil Appellate Jurisdiction
                             ORIGINAL SIDE


          M/S. RAJGARIA TIMBER PRIVATE LIMITED AND ORS.
                             Versus
                  STATE BANK OF INDIA AND ORS.


BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
The Hon'ble JUSTICE MD. NIZAMUDDIN
Date : 05TH JANUARY, 2021.

                                                                    Appearance:
                                                       Mr. Jishnu Saha, Sr. Adv.
                                                               For the appellant

                                                              Mr. O. N. Rai, Adv.
                                                              Mr. P. K. Ray, Adv.
                                                             Mr. P. Agarwal, Adv.
                                                             For the respondents

The Court: We have considered the application made by the

respondents.

There is a serious dispute between the parties as to the officer

competent to make the adjudication according to our judgment and order

dated 19th October, 2020.

In those circumstances, we modify the said order in the following

manner. Let the phrase "the Chief General Manager.........Eastern

Region" be deleted from page 2 of the server copy of the said order and be

replaced by "the Chairman, State Bank of India who shall nominate a

competent officer".

We also add that it would be open to the appellant to make a

representation to the Chairman concerning the competence or

incompetence of any officer to deal with the matter within seven days

from date. The officer shall be nominated within two weeks from date. He

shall pass a reasoned order within eight weeks from the date of the

communication of his nomination to the parties.

The application (GA No.2 of 2020) is accordingly disposed of.

(I. P. Mukerji, J.)

(Md. Nizamuddin, J.)

A Dey