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Bhaben Chandra Baishya vs Punjab National Bank And 4 Ors
2022 Latest Caselaw 1683 Gua

Citation : 2022 Latest Caselaw 1683 Gua
Judgement Date : 18 May, 2022

Gauhati High Court
Bhaben Chandra Baishya vs Punjab National Bank And 4 Ors on 18 May, 2022
                                                                 Page No.# 1/4

GAHC010051132022




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

                        Case No. : Review.Pet./58/2022

         BHABEN CHANDRA BAISHYA
         S/O LATE RAMA KANTA BAISHYA, R/O HOUSE NO 8, SEUJI PATH NEAR
         DISNEY LAND SCHOOL, JANAPATH, KHANAPARA



         VERSUS

         PUNJAB NATIONAL BANK AND 4 ORS.
         CIRCLE SASTRA CENTRE GUWAHATI CIRCLE OFFICE 1ST FLOOR, NILGIRI
         MANSION, SRIMANTA SANKARDEV PATH, BHANGAGARH, GUWAHATI-
         781005, DIST-KAMRUP(M), ASSAM

         2:PARTHA PRATIM DAS
          S/O DHANIRAM DAS
          R/O KHANAPARA
          NEAR DISNEY LAND SCHOOL
          MOUZA-BELTOLA
          P.S.-DISPUR
          GUWAHATI-22
          DIST-KAMRUP(M)
         ASSAM

         3:THE BRANCH MANAGER/BRANCH HEAD UCO BANK DOWN TOWN
         BRANCH
          RUKMINI GAON
          GS ROAD
          SAHARIA COMPLEX
          GUWAHATI-22
          DIST-KAMRUP(M)
         ASSAM

         4:THE BRANCH MANAGER
          H.D.F.C. LTD
                                                 Page No.# 2/4

             KHANAPARA
             GUWAHATI 22 DIST-KAMRUP(M)
             ASSAM

            5:UPENDRA MOHAN DEKA
             S/O LATE BALIRAM DEKA
             R/O NEW SARANIA HOUSE NO 11
             GANDHIBASTI GUWAHATI
             P.O.-SHILPUKHURI
             DIST-KAMRUP(M)
            ASSA

Advocate for the Petitioner   : MRS S GOSWAMI

Advocate for the Respondent :




             Linked Case : CRP(IO)/393/2019

            PUNJAB NATIONAL BANK
            CIRCLE SASTRA CENTRE
            GUWAHATI CIRCLE OFFICE
            1ST FLOOR
            NILGIRI MANSION
            SRIMANTA SANKARDEV PATH
            BHANGAGARH
            GUWAHATI-781005
            DISTRICT-KAMRUP (M)
            ASSAM.


             VERSUS

            BHABEN CHANDRA BAISHYA AND 4 ORS.
            S/O- LATE RAMA KANTA BAISHYA
            R/O- VILL.- SANKARGOG
            P.O. AND P.S. KHETRI
            KAMRUP(M)
            PRESENTLY RESIDING AT HOUSE NO. 8
            SEUJI PATH (BYE LANE)
            NEAR DISNEY LAND SCHOOL
            JANAPATH
            KHANAPARA
            GHY-22
                                                           Page No.# 3/4

DIST.- KAMRUP(M)
ASSAM.

2:SRI PARTHA PRATIM DAS
S/O- DHANIRAM DAS
 R/O- KHANAPARA
 NEAR DISNEY LAND SCHOOL
 MOUZA- BELTOLA
 P.S. DISPUR
 GHY-22
 DIST.- KAMRUP(M)
ASSAM.
 3:THE BRANCH MANAGER/BRANCH HEAD
UCO BANK
 DOWN TOWN BRANCH
 RUKMINI GAON
 G.S. ROAD
 SAHARIA COMPLEX
 GHY-22
 DIST.- KAMRUP(M)
ASSAM
 4:THE BRANCH MANAGER
H.D.F.C LTD.
 KHANAPARA
 GHY-22
 DIST.- KAMRUP(M)
ASSAM.
 5:SRI UPENDRA MOHAN DEKA
S/O LATE BALIRAM DEKA
 R/O- NEW SARANIA
 H/NO. 11
 GANESHGURI
 GUWAHATI
 P.O.- SHILPUKHURI
 DIST.- KAMRUP(M)
ASSAM.
 ------------
Advocate for : MR. A PARVEZ
Advocate for : SC UCO BANK appearing for BHABEN CHANDRA BAISHYA AND
4 ORS.
                                                                        Page No.# 4/4

                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                      ORDER

Date : --

This application under Order XLVII of Rule 1 read with Section 114 and Section 151 of CPC, is preferred by the petitioner, Punjab National Bank for review of the judgment dated 02.03.2022, passed in CRP(I/O) 393/2019.

Heard Mrs. S. Goswami, learned counsel for the petitioner and also heard Mr. N. Sharma, learned counsel for former respondent no.4.

Also perused the petition and the grounds mentioned therein.

Let notice be issued to the respondent, returnable in 4(four) weeks.

Steps to be taken by registered post with A/D as well as by usual process within a week from today.

List the matter after 4(four) weeks.

JUDGE

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