Gauhati High Court
Dharmeshwar Das vs Union Bank Of India And 2 Ors on 7 December, 2018
Author: N. Kotiswar Singh
Bench: N. Kotiswar Singh
Page No.# 1/2
GAHC010037422017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil) 2940/2017
1:DHARMESHWAR DAS
VERSUS
1:UNION BANK OF INDIA and 2 ORS.
Advocate for the Petitioner : MR. S K MEDHI
Advocate for the Respondent : MR. L P SHARMA
Linked Case : WP(C) 6329/2016
1:DHARMESHWAR DAS
S/O SHRI JALTI RAM DAS
R/O AMBARIHATI
P.O. BARPETA
DIST- BARPETA
VERSUS
1:UNION BANK OF INDIA and 2 ORS.
A BANKING COMPANY CONSTITUTED UNDER THE BANKING COMPANIES
ACQUISTION AND TRANSFER OF UNDERTAKINGS ACT
1970 HAVING ITS HEAD OFFICE AT UNION BANK BHAWAN
8TH FLOOR
VIDHAN SABHA MARG
NARIMAN POINT
MUMBAI
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2:CHIEF MANAGER and DISCIPLINARY AUTHORITY
UNION BANK OF INDIA
NODAL REGIONAL OFFICE
G.N.B. ROAD
CHANDMARI
GHY-3
3:THE APPELLATE AUTHORITY
GENERAL MANAGER P
UNION BANK OF INDIA
UNION BANK BHAWAN
8TH FLOOR
VIDHAN SABHA MARG
NARIMAN POINT
MUMBAI
Advocate for the Petitioner : MR.J DAS
Advocate for the Respondent : MR.L P SHARMAR- 1-3
BEFORE
HONOURABLE MR. JUSTICE N. KOTISWAR SINGH
ORDER
Date : 07-12-2018 List the matter on 28.01.2019 on the prayer made by the learned counsel for the petitioner.
JUDGE Comparing Assistant