Page No.# 1/3 vs Syndicate Bank And Anr
2022 Latest Caselaw 532 Gua

                                                                   Page No.# 1/3

GAHC010190832020




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : I.A.(Civil)/183/2021

            KHURSHED GUL KHAN AND ANR
            S/O. KHASTA GUL KHAN, FLAT NO.A/16-NO.204 2ND FLOOR GAMES
            VILLAGE, BELTOLA, GUWAHATI, KAMRUP 9M), ASSAM.

            2: M/S EAST INDIA BREWS AND BREWAGES
             1ST FLOOR MEZANINE APARTMENT
             BELTOLA
            TINIALI
             GUWAHATI-781001
             KAMRUP (M)
            ASSAM

            VERSUS

            SYNDICATE BANK AND ANR
            BELTOLA BRANCH, GUWAHATI, BELTOLA.

            2:MUSHFIQUL HUSSAIN
             S/O. LT. ZEHIRUL HUSSAIN
             BELTOLA TINIALI
             GUWAHATI-28
             DIST. KAMRUP (M)
            ASSAM

Advocate for the Petitioner   : MR. Z KHALID

Advocate for the Respondent :




             Linked Case :
                                                                        Page No.# 2/3

          KHURSHED GUL KHAN AND ANR



           VERSUS

          SYNDICATE BANK AND ANR (A)



          ------------
          Advocate for : MR. Z KHALID
          Advocate for : appearing for SYNDICATE BANK AND ANR (A)




                                    BEFORE
           THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                            ORDER

15.02.2022 This is an application under Section 5 of the Limitation Act for condonation of delay in filing the connected revision petition. The connected revision petition is filed assailing the judgment dated 15.05.2019 passed by the Debt Recovery Tribunal, North Eastern Region, Guwahati in OA No. 20/2015 whereby a recovery certificate in favour of the respondent Bank for a sum of Rs. 44,03,648.32/- against the present petitioner was issued.

The learned counsel for the petitioner submits that an appeal lies to the Debt Recovery Appellate Tribunal under the provision of Section 20 of the Recovery of the Debts Due to the Banks and Financial Institutions Act, 1993. Accordingly, the learned counsel for the petitioner prays to withdraw this petition with a liberty to approach the appropriate forum. Prayer is allowed.

This petition is dismissed on withdrawal.

Page No.# 3/3

The connected CRP/10320/2020 (Filing Number) is also closed.

JUDGE

Comparing Assistant