DEBOBRATA PHUKAN Vs. PURNA HAZARIKA & ANR.

JUDGEMENT

(1.) Heard Mr. M. Sarma, the learned advocate for the petitioner and Mr. B. Chetri, the learned advocate for the respondent No.1. None appears on call for the respondent No.3 i.e. State Bank of India.

(2.) With the consent of the learned advocates for both appearing sides, the revision has been heard at the admission stage.

(3.) As the facts are similar in both these applications, CRP No.476/16 is taken up as lead case and the relevant facts are narrated from the said case.