Gauhati High Court
State Bank Of India vs Md Dilshad Ali And 4 Ors on 27 February, 2019
Author: Prasanta Kumar Deka
Bench: Prasanta Kumar Deka
Page No.# 1/2
GAHC010231682018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RFA 7/2019
1:STATE BANK OF INDIA
A BODY CORPORATE CONSTITUTED UNDER THE STATE BANK OF INDIA
ACT. 1955 HAVING ITS CENTRAL OFFICE AT MADAM CAMA ROAD,
MUMBAI 400021, ONE OF THE LOCAL HEAD OFFICE AT DISPUR,
GUWAHATI AND ONE OF THE BRANCHES AT SILPUKHURI, GUWAHATI
781003, ASSAM, KNOWN AS SILPUKHURI EVENING BRANCH,
REPRESENTED BY ITS BRANCH MANAGER, SILPUKHURI BRANCH
VERSUS
1:MD DILSHAD ALI AND 4 ORS
S/O LATE MEHMOOD ALI
RESIDENT OF LIVIN APARTMENT 2ND FLOOR, BORTHAKUR MILL ROAD,
JANPATH LANE, ULUBARI, GUWAHATI 78107 DIST KAMRUP M ASSAM
2:ATABUL RAHMAN
S/O LATE MOHD
TASLIM
RESIDENT OF LIVIN APARTMENT 2ND FLOOR
BORTHAKUR MILL ROAD
JANPATH LANE
ULUBARI
GUWAHATI 78107 DIST KAMRUP M ASSAM
3:SRI BRAJA KANTA NEOG
RETD. BANK OFFICER.
S/O LATE MILAN CHANDRA NEOG
R/O HOUSE NO 7
DHARAMPUR
BELTOLA TINALI
BAZAAR GUWAHATI 28
DIST KAMRUP ASSAM
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4:SRI PRASANTA KUMAR SARMA
S/O HEMANTA KUMAR SARMA
DESIGNATION DEPUTY MANAGER
SBI SILPUKHURI EVENING BRANCH
SILPUKHURI GUWAHATI 3 ASSAM
5:STATE OF ASSAM
REPRESENTED BY ITS CHIEF SECRETARY
DISPUR
GUWAHATI
Advocate for the Petitioner : MR. A PARVEZ
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE PRASANTA KUMAR DEKA
ORDER
Date : 27-02-2019 Heard Mr. A. Parvez learned counsel for the appellant .
This appeal u/s 96 of CPC against the judgment and decree dated 30.6.2018 passed by the learned Civil Judge, No. 3 Kamrup(M) at Guwahati in Title Suit No.139/2013.
Appeal is admitted.
Call for the LCR.
Appellant shall take steps on the respondents both by way of registered post with A/D and usual process within a period of three days from today returnable on 8.4.2019.
JUDGE Comparing Assistant