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Page No.# 1/3 vs Surajit Barman And Ors
2022 Latest Caselaw 2398 Gua

Citation : 2022 Latest Caselaw 2398 Gua
Judgement Date : 20 July, 2022

Gauhati High Court
Page No.# 1/3 vs Surajit Barman And Ors on 20 July, 2022
                                                                 Page No.# 1/3

GAHC010092022022




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

                           Case No. : WA/229/2022

         PUNJAB NATIONAL BANK AND 2 ORS.
         A BODY CORPORATE CONSTITUTED UNDER THE BANKING COMPANIES
         (ACQUISITION AND THE TRANSFER OF UNDERTAKINGS) ACT 1970,
         HAVING ITS PRINCIPAL REGD AND HEAD OFFICE AT PLOT NO. 4, SECTOR
         10, DWARKA, NEW DELHI- 110075

         2: THE AUTHORISED OFFICER
          PUNJAB NATIONAL BANK
          CIRCLE OFFICE
          1ST FLOOR
          NILGIRI MANSION
          G S ROAD
          BHANGAGARH
          GUWAHATI- 781005

         3: THE CHIEF MANAGER
          PUNJAB NATIONAL BANK
          CIRCLE OFFICE
          1ST FLOOR
          NILIGIRI MANSION
          G S ROAD
          BHANGAGARH
          GUWAHATI- 78100

         VERSUS

         SURAJIT BARMAN AND ORS.
         S/O- DHARMESWAR BARMAN, R/O- H NO. 211, R G BARUAH, NEAR AIDC,
         GUWAHATI, KAMRUP(M), ASSAM, PIN- 781024

         2:DEEPIKA DEKA
         W/O- DILIP KUMAR KALITA
          R/O- FLAT NO. 5B
          SUBHAM CLASSIC
                                                                Page No.# 2/3

             AMBIKAGIRI NAGAR
             P.O- ZOO ROAD
             GUWAHATI
             KAMRUP(M)
             PIN- 781024
             ASSAM

            3:BHABATOSH KR ROY
             S/O- NISHI KANTA ROY
             R/O- AMAR PATH
             GITANAGAR
             H NO. 16
             GUWAHATI
             KAMRUP(M)
            ASSAM- 781024

            4:DOUBLE DEE CONSTRUCTION PVT LTD
            A COMPANY IN LIQUIDATION
            THROUGH THE OFFICIAL LIQUIDATOR MORELOW BUILDING
             GROUND FLOOR
             KACHARY ROAD
             NEAR SHILLONG GPO
             SHILLONG MEGHALAYA

            5:JITU GOSWAMI
             S/O- JUGAL PRASAD GOSWAMI
             R/O- H NO. 20
            ADARSHAPUR
             BYE LANE NO.1
             NEAR DPI
             KAHILIPARA
             GUWAHATI- 78101

Advocate for the Petitioner   : MR SISHIR DUTTA

Advocate for the Respondent :




                                BEFORE
               HON'BLE THE CHIEF JUSTICE MR. R.M. CHHAYA
          HON'BLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA


                                        ORDER

Page No.# 3/3

20.07.2022 (R.M. Chhaya, CJ)

Heard Mr. S Dutta, learned senior counsel, assisted by Ms. S Mochahari, learned counsel for the appellant.

Issue notice only for the limited purpose of considering 18% interest provided in the impugned judgment and order.

Notice be made returnable on 23.08.2022. Appellant to take steps for service of notice upon the respondents through registered post with A/D within a week.

Mr. S Dutta, learned senior counsel appearing for the appellant states that the principal amount of Rs.1,80,10,000/- i.e. (Rupees One Crore, Eighty Lacs and Ten Thousand Only) shall be refunded as per the impugned judgment and order forthwith.

                                     JUDGE                    CHIEF JUSTICE




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