Eman @ Emon Dutta vs Himangshu Dutta And Anr
2022 Latest Caselaw 320 Gua

                                                                     Page No.# 1/2

GAHC010229002021




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

                                Case No. : Review.Pet./2/2022

            EMAN @ EMON DUTTA
            D/O- SRI SUMAN DUTTA, R/O- S.C. GOSWAMI ROAD, PAN BAZAR, GHY-1,
            DIST.- KAMRUP, ASSAM



            VERSUS

            HIMANGSHU DUTTA AND ANR.
            S/O- LATE NABIN CH. DUTTA, R/O- S.C. GOSWAMI ROAD, PAN BAZAR,
            GHY-1, DIST.- KAMRUP, ASSAM

            2:SUMAN DUTTA
             S/O- LATE NABIN CH. DUTTA
             R/O- S.C. GOSWAMI ROAD
             PAN BAZAR
             GHY-1
             DIST.- KAMRUP
            ASSAM-781001

Advocate for the Petitioner   : MR. D MOZUMDER

Advocate for the Respondent :


                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

Date : 31.01.2022

Heard Mr. D. Mozumder, learned senior counsel assisted by Mr. P. Borah, Page No.# 2/2

learned counsel for the petitioner.

Pursuant to order dated 11.12.2021, passed in SLP(C) No.20040/2021, the present review petition has been filed by the petitioner against the judgment and order dated 13.03.2020 passed in CRP(I/O) 396/2017.

The learned senior counsel for the petitioner submits that the matter is fixed before the learned trial Court on 01.02.2022 for cross-examination of D.W.1.

Issue notice returnable on 25.02.2022.

The petitioner shall take steps within 2 (two) days for service of notice on the respondent and proforma respondent by registered post with A/D as well as through usual process.

Having regard to the nature of grievance raised in the present review petition, on a certified copy of the order being produced before the learned trial Court, the learned District Judge, Kamrup (Metropolitan), Guwahati shall adjourn the proceedings of Probate T.S. No.1/2015 and fix the matter after 25.02.2022, awaiting further orders of the Court.

List on 25.02.2022.

JUDGE

Comparing Assistant