Page No.# 1/3 vs Nagendra Lal Choudhury
2025 Latest Caselaw 9657 Gua

Gauhati High Court

Page No.# 1/3 vs Nagendra Lal Choudhury on 17 December, 2025

                                                                   Page No.# 1/3

GAHC010242462025




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

                         Case No. : I.A.(Civil)/3587/2025

         UCO BANK AND 3 ORS
         A BODY INCORPORATE CONSTITUTED UNDER THE BANKING
         COMPANIES (ACQUISITION AND TRANSFER OF UNDERTAKING) ACT, 1970
         HAVING ITS HEAD OFFICE AT 10, BTM SARANI, BRABOURNE, KOLKATA 1,
         INDIA.

         2: THE GENERAL MANAGER
          (PERSONNEL CUM APPELLATE AUTHORITY) UCO BANK
         ADDRESS UCO BANK
          HEAD OFFICE 10
          BTM SARANI BRBOURNE
          KOLKATA 1 INDIA.

         3: THE DEPUTY GENERAL MANAGER (PERSONNEL) UCO BANK

          ADDESS UCO BANK
          HEAD OFFICE
          10
          BTM SARANI
          BRABOURNE
          KOLKATA 1 INDIA.

         4: THE ASSTT. GENERAL MANAGER
          (DICIPLINARY AUTHORITY) UCO BANK
         ADDRESS UCO BANK
          REGIONAL OFFICE
          GUWAHATI 78100

         VERSUS

         NAGENDRA LAL CHOUDHURY
         S/O LATE DR. JOGENDRA MOHAN CHOUDHURY,
         R/O HOUSE NO. 5, RAJGARH ROAD,
         GUWAHATI, PIN 781003, DIST. KAMRUP (M), ASSAM.
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For the applicants   :   Mr. S. Chamaria, Advocate
For the respondent :     Mr. T.K. Misra, Advocate

-BEFORE-

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

17-12-2025

(Ashutosh Kumar, C.J.) This Interlocutory Application has been filed by the applicants/UCO Bank seeking condonation of delay of 119 days in preferring the connected appeal against the judgment dated 03.06.2025 passed by a learned Single Judge of this Court in WP(C) No.6360/2016.

We have heard Mr. S. Chamaria, learned Advocate for the applicants/UCO Bank and Mr. T.K. Misra, learned Advocate for the respondent.

After going through the averments made in the application, we are satisfied that good grounds have been assigned by the applicants/appellants for condoning the delay of 119 days in preferring the connected appeal.

We, therefore, condone the delay.

The Interlocutory Application stands disposed off.

Page No.# 3/3

The Registry to process the appeal and list the same on 27.01.2026 under the appropriate heading.

                      JUDGE                     CHIEF JUSTICE



Comparing Assistant