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Page No.# 1/2 vs Branch Manager
2022 Latest Caselaw 1079 Gua

Citation : 2022 Latest Caselaw 1079 Gua
Judgement Date : 25 March, 2022

Gauhati High Court
Page No.# 1/2 vs Branch Manager on 25 March, 2022
                                                                    Page No.# 1/2

GAHC010131062020




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


                                   Case No. : RFA/12/2022


            MANORANJAN DAS AND ANR.
            S/O LATE MADAN DAS,
            RESIDENT OF VILLAGE NO. 1 NATHKUCHI, PO NATHKUCHI, PS TIHU,
            MOUZA TIHU, DIST NALBARI, ASSAM, 781355


            2: SRI PABITRA DAS
             S/O SRI KUMUD CHANDRA DAS
            RESIDENT OF VILLAGE NO. 1 NATHKUCHI
             PO NATHKUCHI
             PS TIHU
             MOUZA TIHU
             DIST NALBARI
            ASSAM
             78135


            VERSUS


            BRANCH MANAGER
            CENTRAL BANK OF INDIA, NATHKUCHI BRANCH, 781355



Advocate for the Petitioner   : MR. N K KALITA


Advocate for the Respondent :
                                                                      Page No.# 2/2

                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                     ORDER

Date : 25-03-2022

The appellants are represented by Mr. NK Kalita, learned counsel.

This is an appeal under Section 96 read with Order XLI Rule 1 & 2 of the Code of Civil Procedure (CPC) against the judgment and decree dated 07.12.2019 passed by the learned Civil Judge, Nalbari in Money Suit No. 18/2017.

Perused the appeal memo and the impugned judgment. The appeal is admitted.

Issue notice upon the respondent.

Appellants to take steps for service of notice upon the respondent by registered post with A/D or under any other prescribed mode within seven days from today.

Call for the LCR.

List the matter immediately after service of notice upon the respondents after four weeks. However, for consideration of the connected I.A.(Civil) No.

894/2022, list this matter in between on 30th March, 2022.

JUDGE

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