Bharat Enterprises vs Bank Of Baroda
2026 Latest Caselaw 4054 Ori

Orissa High Court

Bharat Enterprises vs Bank Of Baroda on 30 April, 2026

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 30-Apr-2026 19:11:40

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    WP(C) No.11277 of 2026
                                Bharat Enterprises, Bhadrak & Anr.        ....          Petitioners
                                                                          Mr. S.Dalai, Advocate
                                                              -versus-
                                Bank of Baroda, Bhadrak Branch,
                                Bhadrak & Ors.
                                                                          ....     Opposite Parties
                                                   Mr. K.M.H.Niamati, Advocate for O.P.1 & 2
                                                            Mr. P.Behera, Advocate for O.P.5
                                             CORAM:
                                             SHRI JUSTICE B. P. ROUTRAY
                                                          ORDER

30.04.2026 Order No.

01. 1. Issue notice. Mr. P.Behera, learned counsel accepts notice on behalf of Opposite Party No.5.

2. Mr. Niamati, learned counsel appears for Opposite Parties 1 & 2 and accepts notice on their behalf. A copy of the brief may be served on him within a week.

3. Notice on Opposite Parties 3 & 4 is dispensed with for the time being.

4. Mr. Niamati, learned counsel for Opposite Parties 1 & 2 seeks time to take instructions regarding the overdue and outstanding amount pending on the Petitioner in respect of the vehicles before next date.

5. List this matter on 7th May 2026.

( B.P. Routray) Judge S.Das