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Judgment
Arindam Sinha, J
Mr. Routray, learned senior advocate appears on behalf of petitioner-Trust. He submits, his client seeks relief of being able to operate four current accounts mentioned in prayer (v). He refers to the plaint in O.S. no.13 of 2016 (Sri Sudhakar Pati and others v. Sri Damodar Pati and others) filed in Court of District Judge, Khurda and submits, a sum of Rs.3,00,10,000/- stood transferred to one of the accounts on 3rd June, 2016. He refers to letter dated 18th January, 2022 issued by Utkal University to Director of the college, run by the Trust and submits, the accounts need to be operated by the Trust for purpose of the college.
Mr. Kar, learned advocate appears on behalf of opposite party bank and submits, reason was stated by his client in impugned letter dated 27th December, 2021. The suit, though dismissed for default on 3rd December, 2021, but the Court issued notice, inter alia, to his client to appear in the restoration application. Hence, there is no question of allowing operation of the accounts, till before the suit is finally disposed of. He submits, his client will file counter. Mr. Routray responds, short dates be given.
Bank will file counter by 14th March, 2022. Petitioner may file rejoinder by 21st March, 2022.
List on 23rd March, 2022.
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