Manindra Das vs Rajib Guha
2021 Latest Caselaw 1220 Gua

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GAHC010043412021




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

                                    Case No. : CRP/31/2021

            MANINDRA DAS
            S/O LATE NALINI DAS, R/O KALIBARI ROAD, P.O. AND P.S.-SILCHAR, DIST-
            CACHAR, ASSAM



            VERSUS

            RAJIB GUHA
            S/O LATE JIBESH CHANDRA GUHA, R/O LAKSHMIMIDAR LANE,
            TARAPUR, P.O.-TARAPUR, P.S.-SILCHAR, DIST- CACHAR, ASSAM-788003



Advocate for the Petitioner   : MR. N DHAR

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                            ORDER

Date : --26.03.2021

Heard the learned counsel Mr. N. Dhar appearing for the petitioner.

The revision petition is admitted for hearing.

Issue Notice to the respondent.

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The petitioner shall take steps for service of notice upon the respondent by registered post with A/D and other usual process.

List the matter after 6 (six) weeks.

Till the returnable date the operation of the judgment and decree dated 28.01.2019 passed by the Munsiff No. 1, Cachar at Silchar in Title Suit No. 22 of 2009 shall remain stayed.

JUDGE

Comparing Assistant