Page No.# 1/2 vs Shri Rojot Kumar Baruah And Ors
2025 Latest Caselaw 119 Gua

Gauhati High Court

Page No.# 1/2 vs Shri Rojot Kumar Baruah And Ors on 2 May, 2025

                                                                 Page No.# 1/2

GAHC010081622025




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



                         Case No. : WP(C)/2257/2025

         PUNJAB NATIONAL BANK AND ORS
         A BODY COPRORATE CONSTITUTED UNDER THE BANKING COMPANIS
         ACQUSITION AND TRANSFER OF UNDERTAKING ACT, 1970 HAVING ITS
         HEAD OFFICE AT PLOT NO 4 SECTOR 10 DWARKA NEW DELHI 110075
         CARRING ON BANKING BUSINESS AT DIFFERENT PLACES ALL OVER
         INIDA AND HAVING ITS ZONAL OFFICE AT PAN BAZAR GUWHATI 1

         2: THE CHIEF MANAGER
          STRESSED ASSETS TARGETED RESULUTION AND AUCTION JORHAT
         CENTRE PUNJAB NATIONAL BANK HAVING ITS SASTRA CENTRE JORHAT
         CIRCLE OFFICE BABUPATTY DISTY JORHAT ASSAM 785001

         3: THE BRANCH MANAGER
          JORHAT BRANCH PUNJAB NATIONAL BANK HAVING ITS OFFICE AT K B
         ROAD JORHAT DIST JORHAT ASSA 78500

         VERSUS

         SHRI ROJOT KUMAR BARUAH AND ORS
         S/O LT NALINI KUMAAR BARUAH R/O CLUB ROAD CHANDAN NAGARA
         BYE LANE 12 DIST JORHAT ASSAM 785001 AND PRESENTLY RESIDING AT
         STAFF QUARTER RANGAGORE TE ESTATE PO BADULIPUR PS
         KAMARGAON DIST GOLAGHAT ASSAM 785611

         2:PRIYANKA SHYAM
         W/O SRI PRASANNO TAMULI CLUB ROAD CHANDAN NAGAR BYE LANE
         13 DIST JORHAT ASSAM 785001

         3:RASHMI REKHA BARUAH
         W/O ROJOT KUMAR BARUAH R/O CLUB ROAD CHANDAN NAGAR BYE
         LANE 13 DIST JORHAT ASSAM 78500
                                                                            Page No.# 2/2

For petitioner/appellant(s) :       Mr. B. Ganguly, Advocate
For respondent(s)               :

- BEFORE -

HON'BLE THE CHIEF JUSTICE MR. VIJAY BISHNOI HON'BLE MR. JUSTICE N. UNNI KRISHNAN NAIR

02.05.2025 (Vijay Bishnoi, CJ)

Heard Mr. B. Ganguly, learned counsel appearing on behalf the writ petitioners.

Issue notice to the respondents through registered post with A/D.

Steps for service of notice be taken within a week from today.

Upon furnishing the requisites for service of notice, let notice be issued to the respondents, returnable in six weeks thereafter.

In the meantime, the effect and operation of the judgment and order dated 31.01.2024, passed by the Debts Recovery Tribunal (DRT), Guwahati Bench, in SA No. 59/2022 as well as the order dated 18.02.2025, passed by the Debts Recovery Appellate Tribunal (DRAT), Kolkata, in Appeal No. 25/2024 and Appeal No. 60/2024 shall remain stayed.

                                    JUDGE                      CHIEF JUSTICE




Comparing Assistant