Swapna Das And Others vs Odisha Gramya Bank
2021 Latest Caselaw 8070 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C) No.28947 of 2019

            Swapna Das and others                 ....           Petitioners
                                           Mr. S.S. Chhualsingh, Advocate


                                   -versus-
            Odisha Gramya Bank, Regional           ....       Opposite Parties
            Office and others


                     CORAM:
                     JUSTICE S.K. MISHRA
                     JUSTICE SAVITRI RATHO


                                       ORDER

02.08.2021 Order No.

3. 1. This matter is taken up through hybrid mode.

2. None appears for the petitioners. Mr. T. Sahu, learned counsel appears on behalf of the Bank without filing Vakalatnama. He undertakes to file Vakalatnama within three days. If the Vakalatnama is filed within three days, the same be kept on record.

3. In view of the judgment of the Hon'ble Supreme Court and the ratio decided in the case of Authorized Officer, State Bank of Travencore and another vs. K.C. Mathew, AIR 2018 SC 676, the present writ application is not maintainable. Hence, the writ application is disposed of as withdrawn.

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4. If the petitioner is so advised, he may approach the Bank with the One Time Settlement proposal, which shall be considered in accordance with law.

5. Urgent certified copy of this order be granted on proper application.

(S.K. Mishra ) Judge

(Savitri Ratho ) Judge pcd