Orissa High Court
K. Raghunadham Subudhi vs ) State Bank Of India on 15 April, 2024
Bench: D.Dash, V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.8282 of 2024
K. Raghunadham Subudhi ..... Petitioner
Represented By Adv.
- Anish Ankur Mishra
-versus-
1) State Bank Of India, Aska Road ..... Opposite Parties
2) State Bank of India, SARB, BBSR. Represented By Adv.
3) M/s.Sweta Marketing,
-
4) K. Goutam Subudhi,
5) K. Soudamini,
6) K. Sivanarayan Subudhi
CORAM:
THE HON'BLE MR. JUSTICE D.DASH
AND
THE HON'BLE MR. JUSTICE V. NARASINGH
ORDER
15.04.2024 Order No.
01. 1. This matter is taken up through hybrid mode.
2. In course of hearing learned Counsel for the Petitioner prays for withdrawal of this writ petition seeking liberty for the Petitioner to file Securitization Application under section-17 of the SARFAESI Act before the learned DRT, Cuttack.
3. Granting the liberty as aforesaid, the writ petition stands disposed of as withdrawn.
Issue urgent certified copy as per rules.
(D. Dash), Judge.
(V. Narasingh) Signature Not Verified Judge. Narayan Digitally Signed Signed by: NARAYAN HO Reason: Authentication Location: OHC Date: 18-Apr-2024 10:30:21 Page 1 of 1.