M/S Sankha Press (P) Ltd vs Assam Financial Corporation F
2022 Latest Caselaw 176 Gua

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GAHC010005982022




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

                                   Case No. : RFA/1/2022

              M/S SANKHA PRESS (P) LTD.
              A COMPANY HAVING ITS REGISTERED OFFICE AT BAIDYANATH SARANI,
              RONGPUR, P.O. AND P.S. SILCHAR, CACHAR, ASSAM, PIN- 788009, ASSAM,
              REP. BY ITS DIRECTOR NAMELY SRI PRADIP KALITA, AGED ABOUT 47
              YEARS, S/O- LATE ASWINI KALITA, BAIDYANATH SARANI, RONGPUR, P.O.
              AND P.S. SILCHAR, CACHAR, ASSAM



              VERSUS

              ASSAM FINANCIAL CORPORATION F
              HEAD OFFICE- R.G. BARUAH ROAD, RONGPUR, P.O. GUWAHATI-781005,
              ASSAM, BRANCH OFFICE- SATSANG ASHRAM ROAD, P.O. SILCHAR-
              788007, CACHAR, ASSAM



Advocate for the Petitioner   : MR. J I BORBHUIYA

Advocate for the Respondent :




                                    BEFORE
                   HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         ORDER

19.01.2022.

Heard Mr. J.I. Borbhuiya, the learned counsel appearing for the Page No.# 2/2

applicant.

The appeal is admitted for hearing.

Issue notice returnable within 6(six) weeks.

The applicant shall take steps for service of notice upon the respondent by registered posts with AD as well as by other usual process.

This court is hereby directed that judgment and decree dated 15.02.2021 passed by learned Civil Judge No.1, Cachar, Silchar in Title Suit No. 33/2007 shall remain stayed till disposal of the case.

List after 6(six) weeks.

JUDGE

Comparing Assistant