Pulin Teron vs The State Bank Of India And 7 Ors
2023 Latest Caselaw 91 Gua

                                                                Page No.# 1/3

GAHC010019652014




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

                         Case No. : WP(C)/6613/2014

         PULIN TERON
         S/O LT. MOHENDRA TERON, R/O DIPHU TOWN, W/NO.7, NEAR BASIC
         TRAINING CENTRE RUKSEN, P.S. DIPHU, DIST- KARBI ANGLONG, ASSAM



         VERSUS

         THE STATE BANK OF INDIA and 7 ORS.
         REP. BY THE CHIEF GENERAL MANAGER, NORTH EASTERN CIRCLE,
         LOCAL HEAD OFFICE, G.S. ROAD, ASSAM, DISPUR, GHY-6

         2:THE DISCIPLINARY AUTHORITY and DY. GENERAL MANAGER OandC
          NETWORK- I
          SBI
          LOCAL HEAD OFFICE
          G.S. ROAD
         ASSAM
          DISPUR
          GHY-6

         3:THE INQUIRING AUTHORITY
          BISWA MOHAN GOSWAMI
          SMGS-IV
          POSTED AS CM INQUIRY
          SBI
          LOCAL HEAD OFFICE
          G.S. ROAD
          DISPUR
          GHY-6

         4:THE ASSTT. GENERAL MANAGER
         ADMIN
          SBI
                                                              Page No.# 2/3

             ADMINISTRATIVE OFFICE
             M.G. ROAD
             JORHAT-01
             ASSAM

            5:THE BRANCH MANAGER
             SEPPA BRANCH
             EAST KAMENG DIST.
            A.P.
             PIN-790102

            6:M/S SONAM LHAMU AGENCIES
             REP. BY ITS SOLE PROPRIETOR SMTI. SONAM LHAMU
             D/O LT. DHONDOP
             C/O FEM DODUM BAZARLINE
             SEPPA
             P.O. and P.S. SEPPA
             EAST KAMENG
            A.P.

            7:NORBU SONAM
             S/O SRI RANGNO SONAM
            VILL. LAPUNG
             BAMENG
             P.O.- DIST- EAST KAMENG
            A.P.

            8:GOAPUR MAKCHA
             S/O TATA MAKCHA
            VILL. MITE VILLAGE
             DAGONJO
             DIST- UPPER SUBANGIRI
            A

Advocate for the Petitioner   : MR.M SARANIA

Advocate for the Respondent : MR.K SAXENAR-6and7
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                                BEFORE
           HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                    ORDER

Date : 05.01.2023

Adjourned on the prayer of Mr. S. Sarania, learned counsel for the petitioner to enable the learned counsel to produce the relevant judgments on the question of disproportionate punishment. List again.

JUDGE

Comparing Assistant