Gauhati High Court
Binu Dutta vs The State Bank Of India And 4 Ors on 9 January, 2020
Author: Suman Shyam
Bench: Suman Shyam, Hitesh Kumar Sarma
Page No.# 1/2
GAHC010286302019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 8773/2019
1:BINU DUTTA
W/O- LATE KALYAN DUTTA, FLAT NO. G-2, 2ND FLOOR, HOUSE NO. 20,
RAJAT KAMAL PATH, RGB ROAD, GUWAHATI-24.
VERSUS
1:THE STATE BANK OF INDIA AND 4 ORS.
REP. BY THE GENERAL MANAGER, RETAIL ASSETS CENTRAL
PROCESSING CENTER.
2:THE STATE BANK OF INDIA
REP. BY ASSISTANT GENERAL MANAGER
RACPC
GUWAHATI.
3:THE STATE BANK OF INDIA
REP. BY CHIEF MANAGER
RACPC
GUWAHATI
4:STATE BANK OF INDIA
NEW GUWAHATI BRANCH
REP. BY ITS BRANCH MANAGER RETAIL ASSETS CENTRAL PROCESSING
CENTRE (RACPC)
SWAGOTA SQUARE
4TH FLOOR
ABC POINT
GUWAHATI-5.
5:THE RECOVERY OFFICER
DEBT RECOVERY TRIBUNAL
GUWAHAT
Advocate for the Petitioner : MR. P K GOSWAMI
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Advocate for the Respondent : MR. K K NANDI
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
HONOURABLE MR. JUSTICE HITESH KUMAR SARMA
ORDER
Date : 09-01-2020 Suman Shyam, J Heard Mr. R.S. Ronghang, learned counsel appearing for the writ petitioner. We have also heard Ms. S. Dey, learned counsel who has entered appearance on behalf of respondent Nos. 1 to 4 by filing vakalatnama yesterday and has prayed for 02 weeks time to obtain instruction.
Respondent No. 5 is the Recovery Officer of the Debt Recovery Tribunal. Therefore, the presence of the said respondent would not be necessary at this stage.
On the request of Ms. Dey, Registry to list this case again after 02 weeks, by reflecting the name of learned counsel for both parties in the cause list.
JUDGE JUDGE GS Comparing Assistant