The Uco Bank And 2 Ors vs Kandarpa Kumar Kalita
2025 Latest Caselaw 9596 Gua

Gauhati High Court

The Uco Bank And 2 Ors vs Kandarpa Kumar Kalita on 16 December, 2025

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GAHC010276122025




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

                                  Case No. : I.A.(Civil)/4082/2025

            THE UCO BANK AND 2 ORS
            HAVING ITS HEAD OFFICE AT 10 B.T.M. SARANI, KOLKATA, WEST
            BENGAL 700001



            VERSUS

            KANDARPA KUMAR KALITA
            S/O LATE GIRISH CHANDRA KALITA, R/O HOUSE NO.41, FATASIL,
            GANESHPARA, BATHOU MANDIRPATH, P.O DHIRENPARA, P.S FATASIL
            AMBARI,KAMRUP M, GUWAHATI, ASSAM -781025.

            2:THE GENERAL MANAGER AND APPELLATE AUTHORITY PERSONNEL
            SERVICES DEPTT.
             UCO BANK
             10 B.T.M. SARANI
             KOLKATA
            WEST BENGAL 700001

            3:THE ZONAL MANAGER AND DISCIPLINARY AUTHORITY

             UCO BANK
             ZONAL OFFICE
             M.D. ROAD
             SILPUKHURI
             GUWAHATI
             ASSAM 78100

Advocate for the Petitioner   : MR. M SHARMA, MS. S YASMIN,MR H K SARMA

Advocate for the Respondent : ,
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            Linked Case : CRP/0/0

            THE UCO BANK
            ASSAM


            VERSUS

            KANDARPA KUMAR KALITA
            ASSAM


            ------------

For the appellant/petitioner(s) : Mr. Mukesh Sharma, Advocate

For the Respondent(s) :

-B E F O R E -

HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY

16.12.2025 (Ashutosh Kumar, CJ)

This Interlocutory Application has been filed by the applicants/UCO Bank of India seeking condonation of the delay of 230 days in preferring the connected writ appeal against the judgment dated 24.09.2024, passed by a learned Single Judge of this Court in WP(C) No. 5574/2018.

We have heard Mr. Mukesh Sharma, learned counsel for the applicant/appellant.

Issue notice to the respondent on the requisite steps being taken by the applicant/appellant within a period of one week from today, by Page No.# 3/3

registered post as well as by usual process, returnable on 11.03.2026.

As prayed for, service of notice by dasti mode is also permitted.

                      JUDGE             CHIEF JUSTICE

Comparing Assistant