AKSHYA KUMAR SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. S.K. Padhi, learned Senior counsel for the petitioner, Mr. B.K. Dash, learned counsel for opposite party No.5, Mr. J.P. Pattnaik, learned Additional Government Advocate, for the State and Mr. S.D.Das, learned Senior counsel for the intervenor-Secretary, Angul United Central Co-operative Bank.

(2.) In pursuance of this Court's order dated 31.7.2012, the petitioner- Akshaya Kumar Sahu. P.O.5- Pradeep Kumar Mishra and Sri N. Das, intervenor-Secretary, Angul United Central Co-operative Bank, being identified by their respective counsel appear before this Court.

(3.) As the property in question was sought to be sold to O.P.5 at Rs.22.20 Lakhs, this Court thought it proper to make a bid in the Court, to which all the parties agreed. On 31.7.2012 in this Court the petitioner offered a sum of Rs.60.00 lakhs whereas the intervenor offered a sum of Rs.56.00 lakhs. But as O.P.5 was not present, his counsel, Mr. B.K.Dash, sought for time and prayed to give an opportunity to O.P.5 to participate in the bid, for which this matter was adjourned to today.