Citation : 2022 Latest Caselaw 2679 Ori
Judgement Date : 18 May, 2022
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.8119 of 2022
Mangua Senapati ..... Petitioner
Mr.B.P.Mohanty, Advocate
- Versus-
Secretary, Law Department & Ors. ..... Opposite parties
Mr.U.K.Sahoo, ASC
Miss.P.Naidu, Advocate
(For O.P.No.2)
CORAM:
JUSTICE BISWANATH RATH
ORDER
18.05.2022
Order No. 1. In course of hearing, through the affidavit of Endowment
Commissioner, it has been brought to the notice through the disclosures in the judgment in G.R.Case No.1234 of 1980 and in the meantime, it reveals from the very same judgment that the gold ornaments involved herein are already pledged by the accused involved therein in State Bank of India, Sakhigopal branch but on the finality of the dispute involved herein. For the above, this Court finds the Bank should be made a party to this litigation. Petitioner is directed to bring the State Bank of India, Sakhigopal Branch as opposite party no.5 and make necessary correction in the cause title portion of the writ petition by 20.05.2022. Based on the correction at the cause title portion, petitioner shall also file requisites for issuance of notice to the opposite party no.5 by 20.5.2022 also and notice will be accordingly issued to the opposite party no.5 fixing the date of appearance prior to first week of July, 2022.
2. Place this matter in the first week of July, 2022.
(BISWANATH RATH) JUDGE sks
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