Sunil Kumar Behera vs Odisha Gramya Bank
2021 Latest Caselaw 11031 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W/P.(C) No.32439 Of 2021
                               (Through hybrid mode)

         Sunil Kumar Behera                         ....             Petitioner

                                              Mr. P.K. Satapathy, Advocate

                                       -versus-

         Odisha Gramya Bank, BBSR &       ....     Opposite Parties
         another
                            Mr. A.K. Sharma, Addl. Govt. Advocate

                    CORAM: JUSTICE ARINDAM SINHA
                                      ORDER

27.10.2021 Order No.

1. 1. Mr. Satpathy, learned advocate appears on behalf of petitioner, who is borrower. He applied for one time settlement but could not comply with the same by reason of the pandemic. He seeks, from the bank, extension of time to comply with the settlement terms. He relies on judgment of Supreme Court as mentioned in paragraph-2 of the petition.

2. Mr. Panda, learned advocate appears on behalf of the bank and submits, first that the petitioner might apply afresh. Second submission is for service of the petition, whereupon he shall go through the judgment and make his submissions on adjourned date.

3. Service of the petition be made on the bank along with copy of this order.

4. List on 3rd November, 2021.

(Arindam Sinha) Judge Sks

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