Debendra Nath Phukan vs Birendra Nath Phukan
2022 Latest Caselaw 445 Gua

                                                                     Page No.# 1/2

GAHC010012342022




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

                                 Case No. : Test.App./2/2022

             DEBENDRA NATH PHUKAN
             S/O LATE MOHINI NATH PHUKAN,
             RESIDENT OF 19 MORTELLO COURT, PORANARAOCTE, DUBLIN, IRELAND
             AND ALSO HAVING RESIDENT AT MC BARUAH PATH BARUWARI
             GUWAHATI, KAMRUP M ASSAM 781003



             VERSUS

             BIRENDRA NATH PHUKAN
             S/O LATE MOHINI NATH PHUKAN
             RESIDENT OF MC BARUAH PATH, BARUWARI GUWAHATI 781003,
             KAMRUP M ASSAM



Advocate for the Petitioner   : MR B D DAS

Advocate for the Respondent :




                                      BEFORE
                     HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 09.02.2022.

Heard Mr. B.D. Das, the learned Senior appearing for the applicant. Issue notice returnable within 6(six) weeks.

Page No.# 2/2

The applicant shall take steps for service of notice upon the respondent by registered posts with AD as well as by other usual process. Call for the LCR.

It is hereby directed that till returnable date, the judgment and order dated 30.03.2021 passed by the Addl. District Judge No.2, Kamrup(M), in P.T.S. No. 10/2012 arising out of P. Misc. Case No. 162/2012 shall remain stayed till disposal of the appeal.

JUDGE

Comparing Assistant