Smti Urmila Das vs Surjya Boro And 2 Ors
2022 Latest Caselaw 297 Gua

Citation : 2022 Latest Caselaw 297 Gua
Judgement Date : 28 January, 2022

Gauhati High Court

Smti Urmila Das vs Surjya Boro And 2 Ors on 28 January, 2022

                                                                       Page No.# 1/2

GAHC010015152020




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

                                 Case No. : Test.App./1/2022

            SMTI URMILA DAS
            W/O- SRI SAILEN DAS, R/O- KACHARI BASTI, GENESHGURI, P.S. DISPUR,
            GUWAHATI-05.



            VERSUS

            SURJYA BORO AND 2 ORS
            S/O- LATE ABHOY BORO, R/O- KACHARI BASTI, GANESHGURI, P.S.
            DISPUR, DIST.- KAMRUP(M), GUWAHATI-05.

            2:URJYA BORO
             S/O- LATE ABHOY BORO
             R/O- KACHARI BASTI
             GANESHGURI
             P.S. DISPUR
             DIST.- KAMRUP(M)
             GUWAHATI-05.

            3:NIRAN BORO
             S/O- LATE ABHOY BORO
             R/O- KACHARI BASTI
             GANESHGURI
             P.S. DISPUR
             DIST.- KAMRUP(M)
             GUWAHATI-05

Advocate for the Petitioner   : MR. A BHATTACHARJEE

Advocate for the Respondent :
                                                                                          Page No.# 2/2

                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                                ORDER

Date : 28.01.2022 Heard Mr. A. Bhattacharjee, learned legal aid counsel for the appellant.

The appeal is admitted for hearing.

Call for the records.

Issue notice upon the respondents, returnable by 6 weeks.

The appellant shall take steps for service of notice upon the respondents by registered post with A/D as well as in usual process.

Steps shall be taken within three days.

It is also directed that the impugned judgment and order dated 25.10.2019, passed by the learned Addl. District & Sessions Judge, No. 1, Kamrup (M), Guwahati in Probate Title Suit No. 02/2004 shall remain stayed till the disposal of the appeal.

Let the matter be listed after 6 weeks.

JUDGE

Comparing Assistant