STAPATI INTERIORS (P) LTD Vs. ODISHA GRAMYA BANK

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Learned counsel for the petitioner seeks permission to implead the Presiding Officer, Debts Recovery Tribunal, Cuttack Bench, Cuttack as opposite party no.6 in Court today.

(3.) Heard Mr. S.S. Das, learned counsel for the petitioner and Mr. Tuna Sahu, learned counsel for the opposite parties-Bank.