Purna Chandra Kanungo vs Bank Of India & Others
2023 Latest Caselaw 9706 Ori

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                       W.P.(C) No. 20270 of 2012

                                  Purna Chandra Kanungo                ....                 Petitioner
                                                                       Mr. A. Mohanty, Sr. Advocate
                                                                           Mr. S. Tibrewal, Advocate
                                                                  -versus-

                                  Bank of India & Others               ....           Opposite Parties

                                                                      Mr. G.A.R. Dora, Sr. Advocate
                                                                          Mr. L. Tripathy, Advocate

                                                    CORAM: JUSTICE V. NARASINGH

                                                              ORDER

21.08.2023 Order No.

24. 1. The rejoinder affidavit filed by the learned counsel for the petitioner is taken on record.

2. Learned counsel for the petitioner serves copy of the rejoinder affidavit on the learned counsel for the Opposite Party- Bank.

3. Learned counsel Mr. Tripathy undertakes to file a short written note relating to maintainability and also citing the judgments on which he relies, within one week.

4. List this matter on 11.09.2023.

(V. NARASINGH) Judge Signature Not Verified Ayesha

Digitally Signed Signed by: AYESHA ROUT Reason: Authentication Location: High Court of Orissa Date: 22-Aug-2023 17:25:42