Gauhati High Court
Page No.# 1/4 vs Syndicate Bank And Ors on 27 August, 2025
Page No.# 1/4
GAHC010188362025
2025:GAU-AS:11407
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/2761/2025
SRIMATI NILIMA JAIN
W/O SRI HANSRAJ JAIN 2ND BYE LANE, J.P. AGARWALA ROAD,
BHARALUMUKH GUWAHATI- 781009.CURRENTLY RESIDING AT LOKNATH
BHAWAN, 11/6, JHEEL ROAD, NEW LAND EXTENSION, PO DHAKURIA,
KOLKATA 700031
VERSUS
SYNDICATE BANK AND ORS
REP. BY THE REGIONAL MANAGER, REGIONAL OFFICE, GUWAHATI.
2:THE CHIEF MANAGER
SYNDICATE BANK
REGIONAL OFFICE
GUWAHATI.
3:THE REGIONAL OFFICE OF THE SYNDICATE
BANK
RECOVERY CELL 2ND FLOOR
D and H TOWER
MRD ROAD BAMUNIMAIDAM
GUWAHATI- 781021.
4:THE CHIEF MANAGER
SYNDICATE BANK
SHILLONG BRANCH
MUDA COMPLEX
POLICE BAZAR
SHILLONG- 793001
MEGHALAYA.
Page No.# 2/4
5:THE BRANCH MANAGER
SYNDICATE BANK SHILLONG BRANCH
MUDA COMPLEX
POLICE BAZAR
SHILLONG- 793001
MEGHALAYA.
6:THE RESERVE BANK OF INDIA
REP. BY THE CHIEF GENERAL MANAGER
STATION ROAD
GUWAHATI- 781001
Advocate for the Petitioner : MR. D DAS SR. ADV, ,,,,MS S SHARMA
Advocate for the Respondent : MR. A PARVEZ, MR.M K DAS(r-1to5),MR.D GOGOI(r-1to5),,,SC,
PNB
Linked Case : WP(C)/5801/2014
SRIMATI NILIMA JAIN
W/O SRI HANSRAJ JAIN 2ND BYE LANE
J.P. AGARWALA ROAD
BHARALUMUKH GUWAHATI- 781009.
VERSUS
THE SYNDICATE BANK and 5 ORS
REP. BY THE REGIONAL MANAGER
REGIONAL OFFICE
GUWAHATI.
2:THE CHIEF MANAGER
SYNDICATE BANK
REGIONAL OFFICE
GUWAHATI.
3:THE REGIONAL OFFICE OF THE SYNDICATE
BANK
RECOVERY CELL 2ND FLOOR
D and H TOWER
Page No.# 3/4
MRD ROAD BAMUNIMAIDAM
GUWAHATI- 781021.
4:THE CHIEF MANAGER
SYNDICATE BANK
SHILLONG BRANCH
MUDA COMPLEX
POLICE BAZAR
SHILLONG- 793001
MEGHALAYA.
5:THE BRANCH MANAGER
SYNDICATE BANK SHILLONG BRANCH
MUDA COMPLEX
POLICE BAZAR
SHILLONG- 793001
MEGHALAYA.
6:THE RESERVE BANK OF INDIA
REP. BY THE CHIEF GENERAL MANAGER
STATION ROAD
GUWAHATI- 781001.
------------
Advocate for : MR.R SINGHA
Advocate for : MR.A PARVEZR-1to5 appearing for THE SYNDICATE BANK and 5
ORS
BEFORE
THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
ORDER
27.08.2025
Heard Ms. S Sarma, learned counsel for the applicant. Also heard Mr. D
Gogoi, learned standing counsel for the Syndicate Bank.
The present application is filed for correction of a typographical error
occurred in the judgment dated 08.08.2025 passed in WP(C) 5801/2014 in
recording the date of the impugned communication, which was set aside under
Page No.# 4/4
the judgment. The date of the impugned communication is recorded at
paragraph 30(I) as 06.11.2012, however, the date of the impugned
communication should be 07.10.2014.
This court has perused the judgment and is of the opinion that there is a
mistake in recording the date of the impugned communication.
Accordingly, it is provided that the impugned communication dated
06.11.2012 recorded in the paragraph 30(I) of the judgment dated 08.08.2025
passed in WP(C) 5801/2014 be read as the "impugned communication dated
07.10.2014".
IA stands disposed of.
The order passed today in IA be also kept in the record of the writ petition
(since disposed of).
JUDGE
Comparing Assistant
