Gauhati High Court
Sri Jatin Das vs The United Bank Of India Rep. By Its ... on 3 June, 2019
Author: Manish Choudhury
Bench: Manish Choudhury
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GAHC010117732019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil) 1806/2019
1:SRI JATIN DAS
S/O- LATE BHARAT DAS, R/O- BORDHADUM,
P.O. DANGARI, P.S. DOOMDOOMA, DIST.- TINSUKIA, ASSAM.
VERSUS
1:THE UNITED BANK OF INDIA REP. BY ITS CHAIRMAN, 11, HEMANTA
BASU SARANI, HEAD OFFICE- KOLKATA- 700001.
2:THE ASSISTANT GENERAL MANAGER
PERSONAL AND SERVICES AND DISCIPLINARY AUTHORITY
UNITED BANK OF INDIA 11 HEMANTA BASU SARANI
HEAD OFFICE- KOLKATA- 700001.
3:THE DEPUTY GENERAL MANAGER
(CBG) AND APPELLATE AUTHORITY UNITED BANK OF INDIA 11
HEMANTA BASU SARANI HEAD OFFICE- KOLKATA- 700001.
4:THE GENERAL MANAGER RECOVERY AND REVIEWING AUTHORITY
UNITED BANK OF INDIA 11 HEMANTA BASU SARANI HEAD OFFICE-
KOLKATA- 700001.
5:THE BRANCH MANAGER
UNITED BANK OF INDIA DOOMDOOMA BRANCH
P.O. AND P.S. DOOMDOOMA DIST.- TINSUKIA ASSAM
Advocate for the Petitioner : MR. T J MAHANTA
Advocate for the Respondent :
BEFORE
HON'BLE THE CHIEF JUSTICE (ACTING)
HON'BLE MR. JUSTICE MANISH CHOUDHURY
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ORDER
Date : 03-06-2019 [A.K. Goswami, CJ (Acting).] Heard Mr. T.J. Mahanta, learned senior counsel for the applicant. This is an application for condonation of delay of 11 days in preferring the connected appeal.
Issue notice to the respondents, returnable in 8(eight) weeks. Steps for service of notice on the respondents by registered post with A/D. Sd/- Sd/-
JUDGE CHIEF JUSTICE (ACTING) M. Sharma Comparing Assistant