Debabrata Biswas vs State Bank Of India & Ors
2022 Latest Caselaw 2760 Cal/2

OD - 21

                              ORDER SHEET
                             WPO/732/2017
                  IA GA 1 of 2018 (Old GA 2862 of 2018)
                   IN THE HIGH COURT AT CALCUTTA
                 CONSTITUTIONAL WRIT JURISDICTION
                             ORIGINAL SIDE

                          DEBABRATA BISWAS
                                 VS
                      STATE BANK OF INDIA & ORS.


BEFORE:
The Hon'ble JUSTICE ANIRUDDHA ROY
Date : 16th November, 2022.

                                                                      Appearance:
                                                      Mr. Soumya Mazumder, Adv.
                                                          Mr. Amitabrata Roy, Adv.
                                                      Mr. Arkadipta Sengupta, Adv.
                                                               ...For the Petitioner

                                                     Mr. Sudip Pal Choudhuri, Adv.
                                                              Ms. Diya Nandi, Adv.
                                                            ...For the Respondents

The Court: Mr. Arkadipta Sengupta led by Mr. Soumya Mazumder,

learned Counsel appearing for the writ petitioner, has concluded his

submissions and filed his written notes with all the judgments relied upon

on behalf of the writ petitioner.

Mr. Sudip Pal Choudhuri, learned counsel has commenced his

argument. In course of the argument a question has cropped up as to the

procedure for endorsement on a banker's cheque.

Both learned counsel shall take instruction on this point from their

respective clients and shall bring the relevant regulations and/or norms

and/or rules in this regard on the adjourned date.

The writ petition shall appear for further consideration under the

heading 'Hearing' on December 15, 2022.

(ANIRUDDHA ROY, J.) TR/