M/S. Pratistha Engineering vs State Bank Of India
2025 Latest Caselaw 6502 Ori

Orissa High Court

M/S. Pratistha Engineering vs State Bank Of India on 26 August, 2025

Author: Sanjeeb K. Panigrahi

Bench: Sanjeeb K. Panigrahi

                                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                       CONTC No.2513 of 2025

                                       M/s. Pratistha Engineering     ....            Petitioner(s)
                                       Ltd.
                                                                 Mr. Rama Chandra Panigrahy, Adv.
                                                                 -versus-
                                       State Bank of India, IPICOL ....          Opposite Party (s)
                                       House, Bhubaneswar & Ors.
                                                                 Mr. Dillip Kumar Mohapatra, Adv.


                                              CORAM:
                                              HON'BLE DR. JUSTICE SANJEEB K. PANIGRAHI

                                 Order                            ORDER
                                 No.                             26.08.2025

04. 1. This matter is taken up through hybrid arrangement.

2. This CONTC arises out of the judgment/order dated

09.05.2025 passed in W.P.(C) No.5653 of 2025 with W.P.(C)

No.31627 of 2024.

3. Heard learned counsel for the Parties.

4. At the outset, learned counsel for the Opposite

Parties/Contemnors, on instruction, submits that challenging

the judgment/order dated 09.05.2025 passed in the above

noted Writ Petitions a Writ Appeal vide W.A. No.965 of 2025

has been preferred which is still pending before the Division

Bench of this Court.

5. In such view of the matter, this Court is not inclined to

Designation: Personal Assistant

Location: High Court of Orissa Date: 26-Aug-2025 17:29:52 considering the submission of learned counsel for the

Petitioner, this Court directs the Petitioner to make an

attempt for early disposal of the above noted Writ Appeal.

6. It is also made clear that if the Petitioner so desires, he may

prefer a CONTC after disposal of the said Writ Appeal.

7. This CONTC is, accordingly, disposed of being dropped.

(Dr. Sanjeeb K. Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 26-Aug-2025 17:29:52