Manoj Kumar Pati vs State Bank Of India & Others
2023 Latest Caselaw 14925 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    W.P.(C) No. 22681 of 2014

             Manoj Kumar Pati                       ....               Petitioner
                                                                      In person
                                               Mr. S.N. Pattnaik, Amicus Curiae
                                             -versus-

             State Bank of India & Others           ....         Opposite Parties

                                                     Mr. A.K. Mishra, Advocate
                                                 Mr. P.V. Balakrishna, Advocate
                                CORAM: JUSTICE V. NARASINGH
                                           ORDER

17.11.2023 Order No.

38. 1. This matter was reserved for delivery of judgment but for certain clarification, it is listed today under the heading "to be mentioned".

2. The Petitioner who pursues the matter in person is not present.

3. Learned counsel for the Opposite Party-Bank, Mr. P.V. Balakrishna and learned Amicus Curiae, Mr. S.N. Pattnaik are present.

4. Learned Amicus Curiae is requested to intimate the Petitioner that the matter shall be called under the same heading on 21.11.2023.

5. The Petitioner to place on record the present status of Review Petition No.1/2012 and also regarding the CONTC No.1688/2012 as stated in paragraph-26 & 27 of the Writ Petition.

6. List this matter on the date fixed.

7. It is seen that though the judgment was reserved on "17.05.2023" but inadvertently it was written as "08.05.2023".

8. Accordingly, the same be corrected as "17.05.2023".

(V. NARASINGH) Judge Ayesha

Signature Not Verified Digitally Signed Signed by: AYESHA ROUT Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 18-Nov-2023 12:01:18