Orissa High Court
WP(C)/13506/2017 on 30 July, 2018
Author: S.N.Prasad
Bench: S.N.Prasad
W.P.(C) No.13506 of 2017
5. 30.7.2018 Reference may be made to the order dated 23.7.2018 by
which the following order has been passed:
" Mr.M.K.Mohanty, learned counsel for the petitioner submits
that in spite of service of notice upon the opposite parties no.3
and 4, none appears to represent them although the name of
the counsel is reflected in the daily cause list.
The matter pertains to taking loan from the bank
in question, but no one appears on behalf of the opposite party
no.4, who is the matter of concerned.
As prayed for by Mr.M.K.Mohanty, learned counsel
for the petitioner, list this case on 30.7.2018.
On the next date, learned counsel for the petitioner
is directed to come out with the entire loan disbursement
statement pertains to Cash Credit Loan Account
No.003013000059 of the husband of the petitioner taken from
the Kendrapara Urban Cooperative Bank Limited, Kendrapara.
Let a copy of this order be communicated to the
opposite party no.4-The Chief Executive Officer, Kendrapara,
Urban Cooperative Bank Limited, Kendrapara."
On the aforesaid date, learned counsel for the petitioner has argued
out the case at length and the aforesaid order was passed.
None appeared on behalf of the opposite party no.4 on
23.7.2018 even though name of the learned counsel was reflected
in the daily cause list dated 23.7.2018.
Today also none appeared on behalf of the opposite
parties 3 and 4.
It is evident that when none represented on behalf of the
opposite parties 3 and 4, hence this Court has made a specific
stipulation in the order dated 23.7.2018 to communicate the order
to the Chief Executive Officer, Kendrapara
Learned counsel for the petitioner submits that the
learned counsel who has put appearance on behalf of the opposite
parties 3 and 4 has been requested by him today, even then
nobody has appeared on behalf of the opposite parties 3 and 4.
2
Since nobody has appeared today, as such the Court is
constrained to pass an order for personal appearance of the Chief
Executive Officer, Kendrapara on the next date.
Let a copy of this order be furnished to Mrs.Sanjeevani
Mishra, learned Additional Standing Counsel for onward
communication of the same through the Superintendent of Police,
Kendrapara for personal appearance of the Chief Executive Officer,
Kendrapara.
List the case on 23.8.2018.
.......................
S.N.Prasad,J.
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