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Orissa High Court

M/S Bls (Jv) Budharaja Mining vs Axis Bank Ltd. Ahemedabad & .... ... on 2 November, 2023

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No.35802 of 2023

        M/s BLS (JV) Budharaja Mining         ....           Petitioner
        and Construction Ltd., Cuttack
                                             Mr. S. P. Mishra, Sr. Adv
                                                           Along with
                                                  Mr. Avijit Pal, Adv.
                              -versus-
        Axis Bank Ltd. Ahemedabad & ....              Opposite Parties
        Ors.



                 CORAM:
                 DR. JUSTICE S.K. PANIGRAHI

                                 ORDER
Order                           02.11.2023
No.

W.P.(C) No.35802 of 2023 & I.A. No.17318 of 2023

1. 1. This matter is taken up through hybrid arrangement.

2. Heard learned counsel for the Petitioner.

3. In this writ petition, the Petitioner has challenged the illegal action of the Opposite Party No.2 in halting the operations of the Joint Venture Current Account used for the purpose of execution and performance of the work, issued by the Eastern Coalfields Limited at Jharkhand. Page 1 of 2

// 2 //

4. Learned counsel for the Petitioner submits that the Bank has unilaterally frozen the account of the present Petitioner, which is affecting the livelihood of so many people, who are dependent upon the present Petitioner. Moreover, the Opposite Party/Bank has acted upon receipt of a letter from one of the partners without the knowledge of the present Petitioner.

5. In such view of the matter, let notice be issued to the Opposite Party No.2 by Regd. Post with A.D./Speed Post making it returnable by 7th November, 2023. Requisites shall be filed within two working days from today.

6. List this matter on 7th November, 2023.

7. As an interim measure, it is directed that the letter/order dated 31.10.2023 issued by the Opposite Party No.2 to the Petitioner shall be stayed till the next date of listing of matter.

(Dr. S.K. Panigrahi) Signature Not Verified Judge Sumitra Digitally Signed Signed by: SUMITRA NAYAK Designation: Jr. Stenographer Reason: Authentication Location: Orissa High Court, Cuttack Date: 02-Nov-2023 16:40:48 Page 2 of 2