Orissa High Court
M/S. Arss Damoh Haripur Tolls vs Republic Of India (Cbi) & Others .... ... on 13 March, 2024
Author: A.K. Mohapatra
Bench: A.K. Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No.2091 of 2022
M/s. ARSS Damoh Haripur Tolls .... Petitioners
Pvt. Ltd. and others
Mr. T.K. Mishra, Advocate
-versus-
Republic of India (CBI) & others .... Opposite Parties
Mr. A.P. Das, ASC
Mr. S. Nayak, Advocate for CBI
Ms. Pratyusha Naidu, Advocate for OP-3
CORAM:
JUSTICE A.K. MOHAPATRA
ORDER
Order No. 13.03.2024
07. 1. This matter is taken up through Hybrid Arrangement (Virtual
/Physical Mode).
2. Heard learned counsel for the Petitioner as well as learned counsel for the CBI and learned counsel for the Opposite Party No.3- Central Bank of India.
3. In course of hearing learned counsel appearing for the Bank, submitted that apart from non-payment of loan dues of the Bank. The Petitioner is also guilty of having a conspiracy with some of the offices of the Bank. As a result of which the complaint was lodged before the CBI with a prayer for investigation. Although, she did not dispute the fact that the loan account has already been settled by following the OTS Scheme and the entire amount has been paid and // 2 // the proceeding which was pending, has been withdrawn. However, the complaint filed against the Petitioner cannot be quashed as some of the bank officers have been arrayed as co-accused on this case and they are conducted it needs to be investigated by the CBI. On a question approached by this Court with regard to any disciplinary proceeding/departmental action against those officers of the Bank.
4. Learned counsel for Bank submitted that, she shall obtain instruction and file an affidavit clarifying the status of such employees within two weeks.
5. List this matter on 10.04.2024.
( A.K. Mohapatra ) Judge S.K. Rout Signature Not Verified Digitally Signed Signed by: SANTANU KUMAR ROUT Reason: Authentication Location: High Court of Orissa, Cuttack Date: 17-Mar-2024 17:17:20