Banambar Panda vs United Bank Of India & Others
2026 Latest Caselaw 1630 Ori

Orissa High Court

Banambar Panda vs United Bank Of India & Others on 20 February, 2026

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CMAPL No. 348 of 2025

            Banambar Panda                              ....             Appellant
                                                      Represented by Adv.-
                                          Mr. Subash Ch. Acharya, Advocate
                                      -Versus-
            United Bank of India & Others         ....          Respondents
                                                             Represented by Adv._

                               CORAM:
             HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                          AND
                  HON'BLE MR. JUSTICE SIBO SANKAR MISHRA

                                           ORDER

Order No.                                 20.02.2026
                                        (Hybrid mode)
  01.        1.      Heard Mr. S.C. Acharya, learned counsel appearing for the
             applicant/appellant.

2. It is noted that the appellant had earlier preferred Writ Appeal No.43 of 2015, which came to be dismissed on account of non-prosecution.

3. Aggrieved thereby, the applicant/appellant has filed the present application on 8th December, 2025 under Chapter VIII Rule 30 of the Orissa High Court Rules, 1948 seeking restoration of W.A. No.43 of 2015. It is further noted that the appellant preferred the writ appeal in time.

4. Considering the interest of the respective parties, the order dated 19th November, 2025 passed in W.A. No.43 of 2015 is

hereby set aside. Consequently, the writ appeal stands restored to file, subject to the applicant/appellant paying costs of Rs.10,000/- (Rupees Ten Thousand only) on or before 5th March, 2026, in favour of the respondents-Bank.

5. The appellant is directed to intimate about the present order upon the learned counsel, Mr. Subrat Satpathy, who usually appears for the respondents-Bank, within a week and furnish the receipt intimation given by him to the Bank. The Registry shall fix the date of hearing. List the W.A. No.43 of 2015 for hearing.

6. Accordingly, the CMAPL is disposed of.

(Manash Ranjan Pathak) Judge

(Sibo Sankar Mishra) Judge

Narayan