Maa Tarini Poultries vs Indian Bank
2025 Latest Caselaw 10214 Ori

Orissa High Court

Maa Tarini Poultries vs Indian Bank on 19 November, 2025

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         WPC No.23022 of 2025
                       Maa Tarini Poultries  .....                         Petitioner
                       Pvt. Ltd.                         Mr. Merusagar Samantray,
                                                             Advocate on behalf of Mr.
                                                            Debasish Samal, Advocate
                                                 -versus-
                       Indian Bank, Main         .....             Opposite Parties
                       Branch, Berhampur &                   Mr. Tuna Sahu, Advocate
                       Ors.                                 Mr. Rajjeet Roy, Advocate
                                                                      for HDFC Bank



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

                     Order                                   19.11.2025

                     No.

               04.           1.           This Writ Petition is listed today under the heading

"To Be Mentioned" and taken up through hybrid mode.

2. Heard.

3. This is an application to implead HDFC Bank, Main

Branch, Berhampur as Opposite Party No.4 to the Writ

Petition.

4. Considering the submissions and averments made

in this I.A., this Court is of the opinion that the aforesaid

party is a necessary party for proper and effective

adjudication of the case. Hence, the prayer made in this I.A

Digitally Signed is allowed.

Location: HIGH COURT OF ORISSA, CUTTACK Page 1 of 2. Date: 21-Nov-2025 17:52:05

5. The I.A is accordingly disposed of.

6. As an interim measure, it is directed that the HDFC

Bank, Main Branch, Berhampur shall not impose or levy

any penal charges or higher interest rate on the

Petitioner's loan amount on the ground of non-submission

of property documents which are still retained by Indian

Bank till the pronouncement of the Judgment.

7. This matter was heard and judgment was reserved

on 23.09.2025. However, for clarification on certain points,

the same is listed today under the heading "To be

Mentioned".

8. Mr. Rajjeet Roy, learned counsel for the Opposite

Party No.4 is present.

9. Heard learned counsel for the parties.

10. Hearing is concluded. Judgment/order is reserved.

(Dr. Sanjeeb K Panigrahi) Judge

Location: HIGH COURT OF ORISSA, CUTTACK Page 2 of 2.