G. Nara Sa Reddy vs Union Bank Of India on 9 September, 2010

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Calcutta High Court (Appellete Side)

G. Nara Sa Reddy vs Union Bank Of India on 9 September, 2010

Bench: Debasish Kar Gupta

                                              1


196   9.9.10                    W.P.3460(W)of 2000
sn
                             G. Nara Sa Reddy VS. UNION BANK OF INDIA
               & ORS.

                             Mr. Bhudeb Bhattacharya
                                   ..for the petitioner

                             None appears on behalf of the respondents even at the

time of second call of this matter. No accommodation is prayed for.

The subject matter of challenge involved in this writ petition is a notice from the office of the respondent bank lying and situated at Nariman Point, Mumbai. Therefore, this Court has no territorial jurisdiction to take up this matter.

In view of the above, this writ petition stands dismissed.

There will be, however, no order as to costs. Urgent Photostat certified copy of this order, if applied for, be given to the parties on priority basis.

(Debasish Kar Gupta,J) 2 3

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Calcutta High Court (Appellete Side)