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Johirul Islam vs The Chief Branch Manager And 2 Ors
2022 Latest Caselaw 125 Gua

Citation : 2022 Latest Caselaw 125 Gua
Judgement Date : 11 January, 2022

Gauhati High Court
Johirul Islam vs The Chief Branch Manager And 2 Ors on 11 January, 2022
                                                              Page No.# 1/2

GAHC010095492021




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

                        Case No. : I.A.(Civil)/78/2022



         JOHIRUL ISLAM
         S/O- LATE HAJI ROHIM ALI MOLLAH @ LATE RAHMAT ALI MOLLAH
          R/O- VILL.- PUB TAIMARI
          P.S. GAURIPUR
          DIST. DHUBRI
          ASSAM


          VERSUS

         THE CHIEF BRANCH MANAGER AND 2 ORS.
         STATE BANK OF INDIA
         DHUBRI BRANCH VIDE NO. 00069
         GOPINATH BARDOLOI PATH
         P.O.
         P.S. AND DIST.- DHUBRI
         ASSAM
         PIN- 783301.

         2:THE REGIONAL MANAGER
         STATE BANK OF INDIA
          BONGAIGAON
          LOCATED AT OPPOSITE MAYAPURI CHINEMA HALL
          P.O.
          P.S. AND DIST.- BONGAIGAON
         ASSAM.
          3:THE STATE BANK OF INDIA
         DHUBRI BRANCH
          P.O.
          P..S AND DIST.- DHUBRI
         ASSAM
          PIN- 783301.
          ------------
                                                                           Page No.# 2/2

              Advocate for : MR. A RAHMAN
              Advocate for : appearing for THE CHIEF BRANCH MANAGER AND 2 ORS.




                                    BEFORE
                   HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        ORDER

11.01.2022.

Heard Mr. A. Rahman, the learned Legal aid counsel appearing for the applicant.

In view of the order passed in the connected second appeal, the impunged judgment and decree passed in T.S. 12/2019 in the Court of Addl. Dist Judge, Dhubri shall remain stayed till the returnable date.

The I/A stands disposed of.

JUDGE

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