Gopal Krishna vs Cgm
2025 Latest Caselaw 10731 Ori

Orissa High Court

Gopal Krishna vs Cgm on 1 December, 2025

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                          W.P.(C) No. 23344 of 2011

             Gopal Krishna                 ....         Petitioner
             Mahapatra
                                           Mr. S. Nanda, Advocate

                                      -versus-

             CGM, SBI, BBSR and     .... Opposite Parties
             others
                             Mr. B.S. Tripathy, Sr. Advocate
                          CORAM: JUSTICE V. NARASINGH
                                      ORDER

01.12.2025 Order No.

17. 1. Appearance memo filed by Mr. B.S. Tripathy, learned Senior Counsel on behalf of Opposite Parties is taken on record.

2. Name of Mr. Tripathy, learned Senior Counsel be reflected in the file, cause list as well as web portal of this Court.

3. Mr. Nanda, learned counsel for the Petitioner in support of his submissions apart from relying on the recitals of the writ petition places heavy reliance on the judgment of the Apex Court in the case of State Bank of India and others vs. Navin Kumar Sinha, 2024 (14) SCALE 117.

4. Lists of citations submitted by the learned counsel for the Petitioner is taken on record.

5. Learned Senior Counsel will resume his submission on behalf of the Opposite Party-Bank tomorrow.

6. As agreed to, list this matter on 01.12.2025 along with W.P.(C) No.23929 of 2011 as the first case on board notwithstanding any other previous fixation.

(V. Narasingh) Judge Santoshi

Location: High Court of Orissa, Cuttack