Ramesh Chandra Bardia vs State Bank Of India And Ors
2022 Latest Caselaw 3132 Cal/2

OD 3 to 7


            IN THE HIGH COURT AT CALCUTTA
              Constitutional Writ Jurisdiction
                     ORIGINAL SIDE


                      WPO/12/2021

               RAMESH CHANDRA BARDIA
                         VS
             STATE BANK OF INDIA AND ORS.

                          AND

                      WPO/13/2021

                  MANOJ TOSHNIWAL
                         VS
             STATE BANK OF INDIA AND ORS.

                          AND

                      WPO/20/2021

            MKN INVESTMENT PRIVATE LIMITED
                         VS
             STATE BANK OF INDIA AND ORS.

                          AND

                      WPO/24/2021

                 BIPLAB SHANKAR BOSE
                          VS
             STATE BANK OF INDIA AND ORS.

                          AND

                      WPO/26/2021

                 SWAPAN KUMAR DATTA
                         VS
             STATE BANK OF INDIA AND ORS.
                                           2



    BEFORE:
    The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
    Date: 20th December, 2022.



                                                                          Appearance:
                                                               Mr. Mainak Bose, Adv.
                                                         Ms. Urmila Chakraborty, Adv.
                                                             Mr. Rishav Karnani, Adv.
                                                             Mr. Pranav Sharma, Adv.
                                                                    ...for the petitioner

                                                                Mr. Joy Saha, Sr. Adv.
                                                          Mr. Anirban Pramanick, Adv.
                                                              Ms. Subhasree Dey, Adv.
                                                            ...for the respondent Bank

The Court: Heard learned counsel. Hearing is concluded. Judgment

reserved.

The parties shall file their written notes of arguments by January 6, 2023.

(SABYASACHI BHATTACHARYYA, J.) B.Pal