Heema Barkakati vs Zonal Chief
2022 Latest Caselaw 4656 Gua

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GAHC010236732022




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

                            Case No. : RFA/40/2022

         HEEMA BARKAKATI
         EX OFFICER WORKER,
         SAHARA INDIA FINANCIAL CORPORATION LIMITED,
         OFFICE AT R.N.C PATH,
         PO AND PS AND DIST DIBRUGARH, ASSAM
         W/O SRI NIHAR CH. DAS,
         RESIDENT BANSHBARI, PO AND PS AND DIST DIBRUGARH, ASSAM 786003

         VERSUS

         ZONAL CHIEF, ZONAL OFFICE SAHARA INDIA FINANCIAL CORPORATION
         LTD. AND 5 ORS
         RAJGARH ROAD, BHANGAGARH, GUWAHATI 781005

         2:ZONAL OFFICE
          INDIA FINANCIAL CORPORATION
          RAJGARH ROAD
          BHANGAGARH
          GUWAHATI 781005

         3:REGIONAL MANAGER

          REGIONAL OFFICE

         SAHARA INDIA FINANCIAL CORPORATION LIMITED

         OFFICE AT R.N.C PATH

         PO AND PS AND DIST DIBRUGARH
         ASSAM 786001

         4:REGIONAL MANAGER
          REGIONAL OFFICE
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          SAHARA INDIA FINANCIAL CORPORATION LIMITED

          OFFICE AT R.N.C PATH

          PO AND PS AND DIST DIBRUGARH
          ASSAM 786001

          5:MANAGING DIRECTOR.
           SAHARA INDIA FINANCIAL CORPORATION LIMITED
           KAPURTHALA COMPLEX
          ALIGANJ LUCKNOW
           226024

          6:SAHARA INDIA FINANCIAL CORPORATION LIMITED

           KAPURTHALA COMPLEX
           ALIGANJ LUCKNOW
           22602

Advocate for the Petitioner : MR N N UPADHYAYA
Advocate for the Respondent :


                                  BEFORE
                    HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                     ORDER

23.11.2022

Heard Mr. D. Boruah, learned counsel for the appellant.

By this appeal under Section 96 read with Order 41 Rule 1 & 2 of the CPC, the petitioner has prayed for setting aside and quashing the judgment and decree dated 23.08.2022 passed by the learned Civil Judge, Dibrugarh in Title Suit No. 60/2022.

The appeal is admitted.

Issue notice to the respondents within seven days from today by registered with A/D post.

Call for the LCR.

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List the matter four weeks.

JUDGE

Comparing Assistant