Page No.# 1/3 vs Raja Gopal Dhar
2025 Latest Caselaw 8149 Gua

Gauhati High Court

Page No.# 1/3 vs Raja Gopal Dhar on 29 October, 2025

                                                                   Page No.# 1/3

GAHC010257552024




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

                        Case No. : I.A.(Civil)/1701/2025

         THE STATE BANK OF INDIA AND 3 ORS
         REP. BY ITS CHIEF GENERAL MANAGER, SBI, LOCAL HEAD OFFICE,
         GUWAHATI, ASSAM, PIN-781006.

         2: THE DEPUTY GENERAL MANAGER (B AND O)
          SBI
          JORHAT ZONE
          M.G. ROAD
          JORHAT-785001
         ASSAM.

         3: THE GENERAL MANAGER (NW-II)
          SBI
          LOCAL HEAD OFFICE
          GUWAHATI
         ASSAM
          PIN-781006

         4: THE REGIONAL MANAGER
          REGION-I
          SBI
          JORHAT ZONE
          M.G. ROAD
          JORHAT
         ASSAM
          PIN-785001

         VERSUS

         RAJA GOPAL DHAR
         S/O. SHRI BIMAL BHUSHAN DHAR, R/O. FOREST TILLA COLONY,
         LIMDING, ASSAM, PIN-782447.
                                                                          Page No.# 2/3



     For the applicants    :    Mr. A.K. Sahewalla, Advocate
                                Mr. S.K. Chakraborty, Advocate
     For the respondent :       Mr. D. Kalita, Advocate

-BEFORE-

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

27-10-2025

(Ashutosh Kumar, C.J.) This Interlocutory Application has been filed by the applicants/appellants seeking condonation of delay of 4 days in preferring the connected appeal against the judgment dated 22.08.2024 passed by a learned Single Judge of this Court in WP(C) No.1844/2015.

We have heard Mr. A.K. Sahewalla, learned Advocate for the applicants/appellants and Mr. D. Kalita, 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 4 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 21.01.2026 under the appropriate heading.

                      JUDGE                CHIEF JUSTICE




Comparing Assistant