Gauhati High Court
Anupam Kanti Chakraborty vs Union Bank Of India And 3 Ors on 2 March, 2021
Author: Michael Zothankhuma
Bench: Michael Zothankhuma
Page No.# 1/2
GAHC010114812016
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4102/2016
ANUPAM KANTI CHAKRABORTY
S/O SHRI ARUN KANTI CHAKRABORTY, R/O W/NO.17, KATHAL ROAD,
SILCHAR-5, ASSAM
VERSUS
UNION BANK OF INDIA and 3 ORS
REP. BY ITS CHAIRMAN, HAVING ITS OFFICE AT UNION BANK BHAVAN,
239, VIDHAN BHAVAN MARG, NARIMAN POINT, MUMBAI-21
2:GENERAL MANAGER P
UNION BANK OF INDIA
HRM DEPTT.
UNION BANK BHAVAN
239
VIDHAN BHAWAN MARG
NARIMAN POINT
MUMBAI-21
3:ASSTT. GENERAL MANAGER
HRM DEPTT.
UNION BANK OF INDIA
REGIONAL OFFICE
G.N.B. ROAD
CHANDMARI
GHY-3
4:CHIEF MANAGER
UNION BANK OF INDIA
GUWAHATI MAIN BRANCH
FANCY BAZAR
GHY-
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Advocate for the Petitioner : MS.S ROY
Advocate for the Respondent : MR.R THAKURIA R- 1-4
BEFORE
HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
ORDER
Date : 02.03.2021 Ms. I. Das, learned counsel appears for the petitioner. Due to paucity of time, the matter is adjourned for 3 (three) weeks.
JUDGE Comparing Assistant