Uco Bank And 3 Ors vs Nagendra Lal Choudhury
2025 Latest Caselaw 8510 Gua

Gauhati High Court

Uco Bank And 3 Ors vs Nagendra Lal Choudhury on 12 November, 2025

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

                              Case No. : I.A.(Civil)/3587/2025
                           In WA No.13921/2025 (Filing Number)

           1.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.

For the Applicant(s)   :   Mr. S. Chamaria, Advocate.
For the Respondent(s) :    ...........................................

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-B E F O R E -

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

12.11.2025 (Ashutosh Kumar, CJ)

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.

Let notice be issued to the sole respondent by both modes, i.e. by registered post with A/D as well as by usual process, on steps being taken by the applicants/UCO Bank within a period of 1 (one) week, returnable on 17.12.2025.

                       JUDGE                       CHIEF JUSTICE




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