Orissa High Court
Laxmidhar Biswal vs Chief Manager Of State Bank Of on 21 January, 2025
Bench: Arindam Sinha, M.S. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
WA No.2294 of 2024
Laxmidhar Biswal .... Appellant
Represented By Adv. -
Mr. Sukanta Kumar Dalai, Advocate
-versus-
Chief Manager of State Bank of .... Respondents
India, Bhubaneswar and another
Represented By Adv. -
Mr. D.K. Mohapatra, Advocate
Mr. C.B. Mohapatra, Advocate
CORAM:
THE HON'BLE MR. JUSTICE ARINDAM SINHA,
ACTING CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE M.S. SAHOO
ORDER
21.01.2025 Order No.
05. 1. Mr. Dalai, learned advocate appears on behalf of appellant, whose writ petition was dismissed by impugned order dated 17 th May, 2024 of the learned single Judge. He submits, aggregate deposits in his client's saving account have been withheld by the bank.
2. Mr. Mohapatra, learned advocate appears on behalf of respondents-bank and submits, petitioner had defaulted on amount due in using kisan credit card. His client has exercised banker's lien.
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3. Affidavits had not been called for by the learned single Judge.
Respondents-bank will file affidavit regarding its authority to exercise lien over the deposits. Also, particulars are to be furnished regarding its claim against appellant. The affidavit will be accepted on adjourned date upon advance copy served. It is made clear, omission will invite interim measure being directed.
4. List on 4th February, 2025.
(Arindam Sinha) Acting Chief Justice (M.S. Sahoo) Judge Sks Signature Not Verified Digitally Signed Signed by: SISIR KUMAR SETHI Reason: Authentication Location: ORISSA HIGH COURT Date: 22-Jan-2025 10:15:27 Page 2 of 2