Supreme Court - Daily Orders
Aska Co-Operative Central Bank Ltd vs State Of Odisha on 8 December, 2025
Author: Rajesh Bindal
Bench: Rajesh Bindal
ITEM NO.16 COURT NO.13 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 49818/2025
[Arising out of impugned final judgment and order dated 27-05-2025
in OJC No. 16617/2001 passed by the High Court of Orissa at
Cuttack]
ASKA CO-OPERATIVE CENTRAL BANK LTD., Petitioner(s)
VERSUS
STATE OF ODISHA & ORS. Respondent(s)
(IA No. 296818/2025 - CONDONATION OF DELAY IN FILING
IA No. 296819/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS)
Date : 08-12-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RAJESH BINDAL
HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s) :
Mr. Pradeep Kumar Kar, Adv.
Ms. M.Vidhya, Adv.
Ms. Aswathi M.K., AOR
For Respondent(s) :
Mr. Anshuman Siddharth Nayak, AOR
Mr. Raja Panda, Adv.
Mr. Rahul Kulhare, Adv.
Mr. Divya Prakash Arya, Adv.
UPON hearing the counsel the Court made the following
O R D E R
On the request of the learned counsel for the petitioner, adjourned to 23rd March, 2026.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2025.12.10(ANITA MALHOTRA) (AKSHAY KUMAR BHORIA) 19:00:48 IST Reason: AR-CUM-PS COURT MASTER