ASSAM GRAMIN VIKASH BANK Vs. PRAKASH BORAH

JUDGEMENT

(1.) Heard Mr. P Das, learned counsel for the petitioner and Mr. KK Nandi, learned counsel for the caveator who is the respondent No.1.

(2.) This is an application under Article 227 of the Constitution challenging the order dtd. 10/7/2019, the order dtd. 2/11/2021 as well as the order dtd. 17/6/2022, passed in Title Suit No.465/2018.

(3.) Taking into consideration the question involved in the instant proceedings, the instant petition is taken up for disposal at the motion stage.