Sri Nuruttam Suklabadya vs Sri Sahab Uddin Barbhuiya @ Sahab ...
2021 Latest Caselaw 1716 Gua

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GAHC010013722016




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

                                  Case No. : RSA/111/2016

            SRI NURUTTAM SUKLABADYA
            S/O LATE NARENDRA SUKLABADYA, VILL. VATIRKUPA PT-1, P.O.
            CHANDPUR PART-IV, P.S. ALGAPUR, DIST. HAILAKANDI, ASSAM.



            VERSUS

            SRI SAHAB UDDIN BARBHUIYA @ SAHAB UDDIN @ SAHAB UDDIN
            BARBHUIYA
            VILL. LT. KALA RAJA, VILL. VATIRKUPA PT-1, P.O. CHANDPUR PART-IV, P.S.
            ALGAPUR, DIST. HAILAKANDI, ASSAM.



Advocate for the Petitioner   : MS.S B CHOUDHURY

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

27.07.2021

Heard Ms. S. B. Choudhury, learned counsel appearing for the appellant.

Seen the office note pertaining to issue of notice on the sole respondent.

The appellant is directed to take fresh steps for service of notice upon the sole Page No.# 2/2

respondent by registered post with A/D and other usual process.

List after 4 (four) weeks.

The order dated 18.04.2016 pertaining to stay of the impugned judgment and decree shall continue till then.

JUDGE

Comparing Assistant