Gopal Chandra Das vs The Assam Gramin Vikash Bank And Anr
2026 Latest Caselaw 3130 Gua

Gauhati High Court

Gopal Chandra Das vs The Assam Gramin Vikash Bank And Anr on 4 April, 2026

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GAHC010205542019




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

                                 Case No. : WP(C)/6307/2019

            GOPAL CHANDRA DAS
            S/O. LT. RAJEN CHANDRA DAS, R/O. HOUSE NO.16, CHANDRA
            CHOUDHURY PATH, BYE LANE RUDRAPUR, BHETAPARA, GUWAHATI, P.O.
            BELTOLA, DIST. KAMRUP (M), ASSAM, PIN-781028.



            VERSUS

            THE ASSAM GRAMIN VIKASH BANK AND ANR.
            HAVING ITS HEAD OFFICE AT BHANGAGARH, G.S. ROAD, GUWAHATI,
            DIST. KAMRUP (M), ASSAM, PIN-781005, REP. BY ITS CHAIRMAN.

            2:THE CHAIRMAN

             ASSAM GRAMIN VIKASH BANK
             SITUATED AT BHANGAGARH
             G.S. ROAD
             GUWAHATI
             DIST. KAMRUP (M)
             ASSAM
             PIN-781005

Advocate for the Petitioner   : MR. A SARMA, MR E SHITIRI,MR A DAS

Advocate for the Respondent : MR SISHIR DUTTA, MR. S DUTTA,MS M BORCHETIYA




                                          BEFORE
             HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

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04-04-2026

On the prayer of Mr. S Dutta, learned Senior counsel representing the respondent Bank, the matter stands adjourned and be listed on 02.05.2026.

JUDGE

Comparing Assistant