Gayatri Devi Agarwal vs Opp. Parties
2025 Latest Caselaw 8361 Ori

Orissa High Court

Gayatri Devi Agarwal vs Opp. Parties on 17 September, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No.25049 of 2025

              Gayatri Devi Agarwal                   ....      Petitioner


                                       Mr. S.S. Rao, Senior Advocate

                                        -versus-
                                                Opp. Parties
              State Bank of India,       ....
              Stressed Assets Recovery
              Branch, Madhupatna,
              Cuttack & others
                               Ms. Mamata Tripathy, Advocate

                             CORAM:
                THE HON'BLE MR. JUSTICE S.K. SAHOO
                THE HON'BLE MR. JUSTICE S.S. MISHRA

                                    ORDER

Order No.                         17.09.2025
   02.              This    matter is taken up            through     Hybrid

arrangement (video conferencing/physical mode).

Heard Mr. S.S. Rao, learned Senior Advocate appearing for the petitioner and Ms. Mamata Tripathy, learned counsel for the opposite parties.

This writ petition has been filed by the petitioner- Gayatri Devi Agarwal challenging the order dated 17.07.2025 passed by the learned Debt Recovery Appellate Tribunal, Kolkata in Appeal No.295 of 2018 in setting aside the order dated 10.10.2018 passed by the learned Debt Recovery Tribunal, Cuttack in SA No.36 of 2016.

Perused the impugned judgment. Mr. S.S. Rao, learned Senior Advocate appearing for the petitioner placed reliance in the case of State of Uttar Pradesh and others vs. United Bank of India and others, reported in (2016) 2 Supreme Court Cases 757.

Issue notice on the question of admission indicating therein that the matter shall be disposed of at the stage of admission.

Requisites for issuance of the notice on the opposite party nos.3 and 4 shall be filed within a period of one week.

No notice is required to be sent to the opposite party nos.5 and 6.

Ms. Mamata Tripathy, learned counsel, who has instruction to appear for the State Bank of India Stressed Assets Recovery Branch, Madhupatna, Cuttack submits that she will file her Vakalatnama during the course of the day and some time may be granted to file the counter affidavit.

Put up this matter on 13.10.2025.

( S.K. Sahoo) Judge

( S.S. Mishra) Judge

Heard.

There shall be stay of operation of the impugned order dated 17.07.2025 passed by the learned Debt Recovery Appellate Tribunal, Kolkata in Appeal No.295 of 2018 in setting aside the order dated 10.10.2018 passed by the learned Debt Recovery Tribunal, Cuttack in SA No.36 of 2016 until further orders.

( S.K. Sahoo) Judge

( S.S. Mishra) Subhasis Judge

Designation: Personal Assistant

Location: High Court of Orissa, Cuttack. Date: 17-Sep-2025 18:06:05