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Page No.# 1/3 vs Kashem Ali And 7 Ors
2022 Latest Caselaw 2089 Gua

Citation : 2022 Latest Caselaw 2089 Gua
Judgement Date : 10 June, 2022

Gauhati High Court
Page No.# 1/3 vs Kashem Ali And 7 Ors on 10 June, 2022
                                                         Page No.# 1/3

GAHC010132842021




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

                             Case No. : RSA/156/2010


         OSMAN ALI and 2 ORS
         S/O LT. MOHAR ULLAH SHEIKH


         2: BASER ALI
         S/O MAHER ULLAH SHEIKH HIS HEIRS-

          3: BADLOT ZAMAL

         S/O LT. BASER ALI

          4: ABDUL KAYUM

         S/O -DO-

         5: ASER ALI
         S/O LT. MOHARULLAH SHEIKH
         HIS HEIRS

          6: SHAHAR ALI @ SHAHER ALI

         S/O LT. ASER ALI

          7: SHAMSER ALI

         S/O -DO-


          8: ABDUL AZIZ

         LT. ASER ALI
         HIS HEIRS-
                                                     Page No.# 2/3


9: SONOWAR ALI @ SANOWAR ISLAM

S/O LT. ABDU AZIZ
ALL ARE RESIDENTS OF VILL. SUTARPARA
P.S. MATIA
DIST. GOALPARA
ASSAM.

VERSUS

KASHEM ALI and 7 ORS
S/O LT. AKKAS ALI.


2:KAYUM ALI

S/O -DO-
3:AHAD ALI

S/O -DO-
4:GOBINA SK.
S/O -DO-
5:TAIYUM ALI

S/O -DO-

6:SABAN ALI

S/O LT. KHATAM ALI.
7:AZIMUDDIN SK.
S/O AZIM UDDIN SK.
ALL ARE RESIDENTS OF VILL. POKALAGI
MAZERGAON
SUTARPARA
P.S. MATIA
DIST. GOALPARA
ASSAM.
------------
Advocate for : MR. M A SHEIKH
Advocate for : appearing for KASHEM ALI and 7 ORS
                                                                         Page No.# 3/3


                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                     ORDER

Date : 10.06.2022

In view of the dismissal of the applications for condonation of delay in filing the application for setting aside the abatement insofar as the Appellant Nos.1, 2(a) and 3(a) and the judgment and decree passed by the Courts below being indivisible, the instant appeal accordingly stands dismissed.

The Registry is directed to return the LCR if not already sent.

JUDGE

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