Gauhati High Court
Binu Dutta vs The State Bank Of India And 4 Ors on 15 June, 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
15.06.2020 Suman Shyam, J.
Mr. B. P. Borah, learned counsel for the writ petitioner, seeks adjournment in this case for six weeks on the ground that the learned senior counsel Mr. P. K. Goswami appearing in this matter is unavailable due to personal reasons.
Mr. K. K. Nandi, learned counsel for the respondent Nos.1 to 4, submits that he has no objection if the prayer for adjournment is allowed by this Court.
In view of above and on the request of the petitioner's counsel, this writ petition stands adjourned for six weeks.
List accordingly.
JUDGE JUDGE Comparing Assistant