PUNJAB NATIONAL BANK Vs. BHABEN CHANDRA BAISHYA

JUDGEMENT

(1.) In this Civil Revision Petition under Article 227 of the Constitution of India, the petitioner, Punjab National Bank, has put to challenge the order, dtd. 26/8/2019, passed by the learned Civil Judge No. 1, Kamrup (M), Guwahati, in Title Suit No. 323/2014. It is to be mentioned here that vide the impugned order, the learned Civil Judge No. 1, Kamrup (M), Guwahati, had rejected the petition No. 805/2015, filed by the petitioner under Order VII Rule 11(d) of the Code of Civil Procedure read with Sec. 34 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.

(2.) The factual background leading to filing of the present petition is briefly stated as under:-

(3.) I have heard learned Advocates of both sides.