Page No.# 1/2 vs Sailendra Nath Kakati
2025 Latest Caselaw 8241 Gua

Gauhati High Court

Page No.# 1/2 vs Sailendra Nath Kakati on 31 October, 2025

                                                                  Page No.# 1/2

GAHC010230752025




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

                        Case No. : I.A.(Civil)/3402/2025

         UCO BANK AND 2 ORS
         A BODY CORPORATE 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) UCO BANK
          UCO BANK
          HEAD OFFICE
          10
          BTM SARANI
          BRABOURNE
          KOLKATA-1
          INDIA.

         3: THE ZONAL OFFICER UCO BANK
          UCO BANK
          ZONAL OFFICE
          JORHAT
         T.N. SARMAH PATH
          NEHRU PARK
          JORHAT
          PIN-785001
         ASSAM

         VERSUS

         SAILENDRA NATH KAKATI
         SON OF LATE LOKNATH KAKATI, RESIDENT OF HARICHARAN DAS PATH,
         VILLAGE-BETKUCHI, NOONMATI, P.O-SAWKUCHI, GUWAHATI, PIN-
         781034, DISTRICT-KAMRUP (M), ASSAM.
                                                                      Page No.# 2/2



For the applicants    :   Mr. S. Chamaria, Advocate


                                  -BEFORE-
              HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR
                 HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY
31-10-2025
(Ashutosh Kumar, C.J.)
      This    Interlocutory   Application    has      been   filed    by     the
applicants/appellants seeking condonation of delay of 136 days in
preferring the connected appeal against the judgment dated 01.05.2025
passed by a learned Single Judge of this Court in WP(C) No.5939/2014.

      Let notice be issued to the respondent, on steps being taken by the

applicants within a period of two days, by both modes, i.e. registered post with A/D as well as usual process, returnable on 17.12.2025.

Let dasti notice also be served upon the respondent, for which necessary requisites will have to be filed by the applicants, whereafter the applicants would be handed over the forms of notice to be served dasti.

The applicants shall furnish a copy of the compliance report in the Registry forthwith.

                  JUDGE                       CHIEF JUSTICE


Comparing Assistant