Orissa High Court
Prahallad Samantaray vs Union Of India & Others .... Opposite ... on 12 April, 2021
Author: B. P. Routray
Bench: B. P. Routray
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.20826 of 2014
Prahallad Samantaray .... Petitioner
Mr.A.Swain, Advocate
-versus-
Union of India & Others .... Opposite Parties
Mr.C.N.Murty, Advocate
for O.P.Nos.4 & 5
CORAM:
THE CHIEF JUSTICE
JUSTICE B. P. ROUTRAY
ORDER
12.04.2021 Order No.
5. 1. This matter is taken up by video conferencing mode.
2. The Petitioner should file an appropriate application for relief before the Debts Recovery Tribunal (DRT) on or before 10th May, 2021, till which time, the interim order granted by this Court on 20th November, 2014 will continue.
3. If no such application is filed, the said interim order will come to end on that date. If it is filed as directed, the interim order would be subject to any further orders that may be passed thereafter by the DRT.
4. The writ petition is disposed of.
5. As the restrictions due to the COVID-19 situation are continuing, learned counsel for the parties may utilize a soft copy of this order available in the High Court's website or print out Page 1 of 2 thereof at par with certified copy in the manner prescribed, vide Court's Notice No.4587, dated 25th March, 2020.
(Dr. S. Muralidhar) Chief Justice ( B.P. Routray) Judge C.R. Biswal