Antaryami Debata & Ors vs Rajesh Pravakar Patil
2026 Latest Caselaw 2843 Ori

Orissa High Court

Antaryami Debata & Ors vs Rajesh Pravakar Patil on 24 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                    CONTC No.6233 of 2025

                                   Antaryami Debata & Ors.            ....           Petitioner(s)

                                                                             Mr. K.K. Rout, Adv.
                                                                  -versus-
                                   Rajesh Pravakar Patil,
                                   Commissioner-cum-
                                   Secretary to Govt.
                                   Department of
                                   Cooperation,                                 Contemnor(s)/
                                   Bhubaneswar & Ors.                 ....      Opposite Party(s)

                                                                      Ms. Sarita Moharana, ASC
                                               Mr. Bikram Pratap Das, Adv. (for Cooperative Bank)

                                          CORAM:
                                          HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                                                           ORDER

Order No. 24.03.2026

1. This matter is taken up through hybrid arrangement.

2. Heard.

3. Mr. Bikram Pratap Das, learned counsel appearing for

the Cooperative Bank submits that the deposits made by

the depositors have been renewed with their consent.

However, there is not a single document on record in the

present contempt petition to substantiate the claim that

such consent was ever given. This absence of evidence

Designation: Senior Stenographer prima facie renders the submission of the learned counsel Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 24-Mar-2026 17:04:45

for the Bank doubtful.

4. Learned counsel for the Petitioners, on the other hand,

submits that the aforesaid claim regarding renewal of the

deposit amounts in the form of Fixed Deposits (F.Ds) is

wholly incorrect and without any factual basis in the

present case.

5. In view of the above submissions and on considerations

of the materials available on record, the Bank authorities

are directed to refund the deposited amounts to the

Petitioners, along with all accrued and applicable interest,

strictly in accordance with the terms and provisions of the

concerned deposit scheme(s), to the Petitioners within a

period of six weeks from the date of this order.

6. The Bank shall issue appropriate notices to the concerned

depositors and upon due verification, take all necessary

steps to ensure payment of the Fixed Deposit amounts in

accordance with law.

7. List this matter on 5th May, 2026.

8. Learned counsel for both parties shall apprise this Court

of the developments made in the meantime, particularly

with regard to compliance with the directions issued

herein.

(Dr. Sanjeeb K Panigrahi) Judge Sipun