Gauhati High Court
Central Bank Of India vs Md. Rafique Hussain And Anr on 23 September, 2020
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GAHC010269662019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RFA 132/2019
1:CENTRAL BANK OF INDIA
A BODY CORPORATE AND DULY CONSTITUTED UNDER THE BANKING
COMPANIES (ACQUISITION AND TRANSFER OF UNDERTAKING) ACT, 1970
HAVING ITS CENTRAL OFFICE AT CHANDERMUKHI, NARIMAN POINT,
MUMBAI AND DOING THE BUSINESS OF BANKING AT DIVERSE PLACES
ALL OVER INDIA AND IN PARTICULAR AT ULUBARI BRANCH, ULUBARI,
NEAR APSARA CINEMA HALL, G.S. ROAD, GUWAHATI- 781007, ASSAM.
VERSUS
1:MD. RAFIQUE HUSSAIN AND ANR
PROPRIETOR OF M/S TECHNO GRAPHIC, S/O- MD. RAHMAN ALI,
OPPOSITE ASTC VOLVO COUNTER, G.S. ROAD, ULUBARI, GUWAHATI,
PIN- 781007, ASSAM.
2:MRS. ZAYADA KHATUN
D/O- NIZAMUL HUSSAIN
H/NO. 22
H/O PADUM CHANDRA
BORTHAKUR
BORRANCHAL
NEAR ARYA APARTMENT
BAMUNIMAIDAN
GUWAHATI- 781021
Advocate for the Petitioner : Mukesh Sharma
Advocate for the Respondent :
BEFORE
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THE HON'BLE MR JUSTICE PRASANTA KUMAR DEKA
ORDER
23.09.2020 Matter stands adjourned on the submission of the learned counsel for the petitioner that the conducting counsel is under bereavement.
List after two weeks on a date to be fixed by the Registry.
JUDGE Comparing Assistant