Subrat Kumar Piri vs Odisha Gramya Bank
2023 Latest Caselaw 2194 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No.22712 of 2016

                 Subrat Kumar Piri                    ....          Petitioner

                                    Mr. D. Mohanta,
                                    Advocate

                                           -versus-
                 Odisha Gramya Bank,                  .... Opposite Parties
                 Gandamunda & others

                                    Mr. K.C. Kanungo,
                                    Advocate

                  CORAM: JUSTICE SANJAY KUMAR MISHRA
                                     ORDER

Order No. 16.03.2023

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

2. Heard Mr. D. Mohanta, learned Counsel for the Petitioner and Mr. K.C. Kanungo, learned Counsel for the Opposite Parties.

3. Hearing is concluded.

4. Judgment is reserved.

(S. K. Mishra) Judge

Prasant