Ms. S. Chatterjee ...For The vs State Bank Of
2023 Latest Caselaw 1304 Cal

 01
20.02.2023
 Ct. No.10
    b.das


                             WPA 16471 of 2010


                  Mr. Debjit Mukherjeee
                  Mr. M. Mukherjee
                  Ms. S. Chatterjee           ...for the petitioners.

                  Mr. Sanajit Kr. Ghosh       ...for the respondents.

Learned counsel for the respondents raises

preliminary objection with regard to maintainability of the

writ petition on the ground that the entire cause of action

of the writ petition lies within the State of Orissa and this

Court has no territorial jurisdiction to entertain the writ

petition.

Learned counsel has placed reliance on the

authorities in Alchemist Ltd. & Anr. Vs. State Bank of

Sikkim & Ors reported in AIR 2007 SC 1812 and WP

No.6127 (W) 2012, disposed of by a co-ordinate Bench of

this Court by judgment passed on 6th December, 2019.

Learned counsel for the petitioners seeks

accommodation to make his submissions on this issue on

the adjourned date.

Let the matter appear under the same heading on

14th March, 2023.

No coercive action be taken by the respondents

against the petitioners with regard to the subject matter

of the writ petition till the adjourned date.

(Suvra Ghosh, J.)