Kiranmoyee Choudhury @ Dutta vs Rita Baishya Talukdar And Anr
2021 Latest Caselaw 554 Gua

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GAHC010015922021




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

                                    Case No. : CRP/10/2021

            KIRANMOYEE CHOUDHURY @ DUTTA
            D/O. KARUNA NARAYAN CHOUDHURY, R/O. VILL. BIDYAPUR, NALBARI
            TOWN, DIST. NALBARI, ASSAM, PIN-781335.



            VERSUS

            RITA BAISHYA TALUKDAR AND ANR
            W/O. SHRI NARASH TALUKDAR, VILL. BIDYAPUR, NALBARI TOWN, DIST.
            NALBARI, ASSAM, PIN-782335.

            2:MD. OII ALI @ OLIUR RAHMAN

             W/O. RAUSAN ALI
             VILL. ISLAM CHUPA
             NALBARI TOWN
             DIST. NALBARI
             ASSAM
             PIN-782335

Advocate for the Petitioner   : MR. R J BORDOLOI

Advocate for the Respondent :




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM

                                            ORDER

17.02.2021 Heard Mr. R. Ali, learned counsel for the petitioner.

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Aggrieved by the judgment and order dated 07.12.2020 passed by the

learned District Judge, Nalbari in Misc. Appeal No.5/2018, the present revision

petition has been filed.

I have perused the grounds taken in the petition.

Issue notice returnable in four weeks.

Petitioner to take steps for service of notice upon the respondents by

registered post with A/D as well as by usual process within three days from

today.

On the request of Mr. Ali, Registry is directed to list this revision petition

along with CRP No.65/2020, which is stated to be connected with the present

proceeding.

JUDGE

Comparing Assistant