Bhabatosh Mishra vs Icici Bank Ltd. Bbsr And Ors
2023 Latest Caselaw 3996 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) No. 20803 of 2022

Bhabatosh Mishra                       .....                                    Petitioner
                                                                     Mr. Tuna Sahu, Adv.

                                       Vs.
ICICI Bank Ltd. BBSR and Ors.          .....                             Opposite Parties
                                                             Mr. N.K. Dash, Adv.[Bank]
             CORAM:
                 DR. JUSTICE B.R. SARANGI
                 MR. JUSTICE M.S. RAMAN

                                              ORDER

20.04.2023 Order No. This matter is taken up through hybrid mode.

04.

2. Heard Mr. Tuna Sahu, learned counsel for the petitioner and Mr. N.K. Dash, learned counsel for the opposite party-bank.

3. Mr. Tuna Sahu, learned counsel for the petitioner states that the case of the petitioner is covered by the order dated 19.04.2022 passed in W.P.(C) No. 20805 of 2022, whereby the impugned judgment and order dated 28.06.20222 passed by the D.R.A.T., Kolkata in Appeal No.11 of 2019 with Diary No. 34 of 2019 has been set aside and direction has been issued to D.R.T., Cuttack to decide O.A. No. 121 of 2015 on merit by giving opportunity of hearing to both the parties.

4. In view the above submission, the writ petition stands disposed of in terms of the order dated 19.04.2022 passed in W.P.(C) No. 20805 of 2022.

(DR. B.R. SARANGI) JUDGE

(M.S. RAMAN) Ashok JUDGE