Pranab Kr. Mazumdar vs State Bank Of India And 5 Ors
2022 Latest Caselaw 4682 Gua

                                                              Page No.# 1/3

GAHC010171782016




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

                         Case No. : WP(C)/3812/2016

         PRANAB KR. MAZUMDAR
         S/O LT. HABIRAM MAZUMDAR R/O MORIGAON ROAD, JAGIROAD-782410,
         ASSAM PRESENTLY RESIDING AT "ALPANA ENCLAVE", RUKMINI GAON,
         UNDER DISPUR POLICE STATION, GUWAHATI, DIST. KAMRUP, ASSAM.



         VERSUS

         STATE BANK OF INDIA and 5 ORS.
         A BODY CORPORATED CONSTITUTED UNDER THE STATE BANK OF INDIA
         ACT, 195 HAVING ITS CENTRAL OFFICE AT MADAM CAMAROAD,
         MUMBAI, AND HAVING ITS REGIONAL OFFICE AT DISPUR, GUWAHATI -
         781006

         2:STATE BANK OF INDIA

          NEW GUWAHATI BRANCH
          REP. BYITS CHIEF MANAGER
          STRESSED ASSETS RESOLUTION CENTRE SARC
          BHANGAGARH
          GUWAHATI- 781005
          ASSAM.

         3:MAGUS CONSTRICTIONS PVT. LTD.
         VINAYAK APARTMENT
          2-B SECOND 2ND FLOOR
          G.S. ROAD
          KHANAPARA
          GUWAHATI - 781022
         ASSAM
          REP. BY ITS DIRECTOR SRI ANUP KUMAR NATH.

         4:SRI ANUP KUMAR NATH
                                                                                   Page No.# 2/3

             DIRECTOR
             MAGUS CONSTRICTIONS PVT. LTD. VINAYAK APARTMENT
             2B
             SECOND 2ND FLOOR
             G.S. ROAD
             KHANAPARA
             GUWAHATI - 781022
             ASSAM.

            5:SMTI. MOON MOON NATH
            W/O SRI ANUP KR.NATH HOUSE NO. 40
             S.K. BARUAH ROAD
             RUKMINIGAON GUWAHATI- 781006
            ASSAM.

            6:ASSET RECONSTRUCTION COMPANY
             INDIA LTD. ARCIL
             563
             SOOD VILLA
             2ND FLOOR
             BEHIND ICICI BANK
             CHRISTAN BASTI
             G.S. ROAD
             GUWAHATI -5
            ASSAM
             REP. BY ITS MANAGER

Advocate for the Petitioner   : MR.T R SARMA

Advocate for the Respondent :




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM

                                           ORDER

28.11.2022 Mr. S. Chakraborty, learned counsel for the petitioner, submits that during

the pendency of this writ petition the suit filed by the petitioner has been

decreed on 15.11.2022 and therefore, he be granted three weeks time to bring

the judgment and decree on record by filing an affidavit.

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Mr. M. Sharma, learned counsel for the Bank is present on behalf of the

respondent No.6. None has appeared for the other respondents.

On the request of Mr. Chakraborty, let this matter be listed again after

three weeks so as to enable him to file the affidavit.

JUDGE

Comparing Assistant