Gauhati High Court
Viki Deep Das vs The State Of Assam And 6 Ors on 11 January, 2021
Author: Suman Shyam
Bench: Suman Shyam
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GAHC010190472020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/14/2021
VIKI DEEP DAS
S/O- SRI PRADIP KUMAR DAS, R/O- VILL- BORJHAR, GUWAHATI AIRPORT,
SOS ROAD, P.O. VIP AIRPORT, P.S. AZARA, DIST.- KAMRUP (M), ASSAM
VERSUS
THE STATE OF ASSAM AND 6 ORS
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, ASSAM
GRAMIN VIKASH BANK FOR AGRICULTURAL AND RURAL
DEVELOPMENT
2:THE BOARD OF DIRECTOR OF ASSAM GRAMIN VIKASH BANK
GUWAHATI
3:THE CHAIRMAN
ASSAM GRAMIN VIKASH BANK HEAD OFFICE
GUWAHATI BHANGAGARH
ASSAM
REP. BY UPENDRA SABAR
4:THE GENERAL MANAGERS
AGVB HEAD OFFICE
BHANGAGARH
GUWAHATI
5:THE CHIEF MANAGER (PERSONNEL AND VIGILANCE)
ASSAM GRAMIN VIKASH BANK HEAD OFFICE
GUWAHATI
6:THE REGIONAL MANAGER
A.G.V.B. GOLAGHAT REGIONAL OFFICE
GOLAGHAT
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7:THE BRANCH MANAGER
ASSAM GRAMIN VIKASH BANK RAJAGAON BRANC
Advocate for the Petitioner : MS. R KALITA
Advocate for the Respondent : SC, A G V B
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
11.01.2021 Heard Ms. R. Kalita, learned counsel appearing for the petitioner. Issue notice of motion returnable in six weeks. Mr. D. Banerjee learned Standing Counsel, Assam Gramin Vikash Bank, has entered appearance and accepted notice on behalf of all the respondents. As such, no formal notice is required to be sent in this case. However, extra copies of the writ petition, requisite in numbers, be furnished to the learned departmental counsel, within a week from today, so as to enable him to obtain instruction and place the same on record on or before the returnable date.
JUDGE Comparing Assistant