Baby Roy Nandi vs Anukul Dutta And Anr
2021 Latest Caselaw 3486 Gua

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GAHC010023262020




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : CRP/12/2020

            BABY ROY NANDI
            W/O- SRI DHRITIMAN NANDI, R/O- DHEKIAJULI TOWN, WARD NO.8,
            MOUZA- DHEKIAJULI, P.O AND P.S- DHEKIAJULI, DIST- SONITPUR, ASSAM

            VERSUS

            ANUKUL DUTTA AND ANR
            S/O- LATE ABINASH DUTTA, R/O- DHEKIAJULI TOWN, WARD NO.8,
            MOUZA- DHEKIAJULI, P.O AND P.S- DHEKIAJULI, DIST- SONITPUR, ASSAM

            2:BABY DUTTA
            W/O- ANUKUL DUTTA
             R/O- DHEKIAJULI TOWN
            WARD NO.8
             MOUZA- DHEKIAJULI
             P.O AND P.S- DHEKIAJULI
             DIST- SONITPUR
            ASSA

Advocate for the Petitioner   : MR. S R BHATTACHARJEE

Advocate for the Respondent : MR B PUSHILAL (R1, R2)

BEFORE HON'BLE MR. JUSTICE DEVASHIS BARUAH

15-12-2021

The petitioner is not represented.

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On 15.11.2021 also, none had appeared on behalf of the petitioner.

Mr. B. Pushilal, learned counsel appears on behalf of Respondents.

It seems that the petitioner is not interested in respect to the instant proceeding.

Consequently, the instant petition stands dismissed for non- prosecution.

It is made clear that in view of the dismissal of this civil revision application, the Executing Court shall proceed with the execution proceeding in terms of the judgment and decree dated 30.10.2019, passed by the Court of learned Civil Judge, Tezpur, Sonitpur, in Title Suit No.1 of 2019.

JUDGE

Comparing Assistant