Citation : 2023 Latest Caselaw 1701 Gua
Judgement Date : 28 April, 2023
Page No.# 1/2
GAHC010070182023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/1894/2023
SMTI. JURI SAIKIA
W/O LATE JITENDRA DEKA, P/R/O TIHU TOWN, OPPOSITE S D COLLEGE,
P.O.-TIHU, P.S.-TIHU, DIST- NALBARI, ASSAM, PIN-781371, PRESENT ADD-
SMTI. JURI SAIKIA, ASSISTANT TEACHER, CHAHARIKATA HIGH SCHOOL,
DIBRUGARH, P.O.-DIBRUGARH, DIST- DIBRUGARH, ASSAM, PIN-786001
VERSUS
1: THE GENERAL MANAGER, HEAD OFFICE, CANARA BANK AND 3 ORS
112, J C ROAD, BANGALURU, KARNATAKA, PIN-560002
2:THE GENERAL MANAGER REGIONAL OFFICE
CANARA BANK 2ND FLOOR BLOCK-A MAY FAIR BUILDING
LOKHARA ROAD ODALBAKRA P.O.-LAL GANESH ASSAM PIN-781034
3:THE BRANCH MANAGER
CANARA BANK NALBARI BRANCH
PALLA ROAD P.O.-GOPAL BAZAR NALBARI PIN-81353
4:THE CHIEF GENERAL MANAGER BRANCH OFFICE BHANGAGARH
CENTRAL BANK BUILDING GUWAHATI-78100
For the Petitioner : Mrs. N.S. Thakuria, Advocate.
For the Respondents : Mr. M. Sarma, Advocate.
-B E F O R E -
HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE MITALI THAKURIA
28.04.2023
Ms. N.S. Thakuria, learned counsel for the petitioner frankly Page No.# 2/2
concedes that in view of the judgment rendered by Hon'ble Supreme Court in the case of M/s South Indian Bank Limited & Ors. -Vs- Naveen Mathew Philip & Anr. [Civil Appeal arising out of SLP (Civil) Nos.22021- 22022/2022], the appropriate remedy for the petitioner would be to either approach the Bank officials for settlement or to avail other suitable remedy as provided in law.
She craves liberty to withdraw the writ petition. Hence, the same is disposed of as withdrawn.
JUDGE CHIEF JUSTICE Comparing Assistant
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