Inul Ojah vs Nipul Ojah
2022 Latest Caselaw 2223 Gua

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GAHC010123642022




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

                                Case No. : Crl.Rev.P./317/2022

            INUL OJAH
            S/O. LT. MAJED OJAH, R/O. SIJUBARI MAJAR PATH, NOTBOMA, H/NO. 16,
            P.O. AND P.S. HATIGAON, DIST. KAMRUP (M), ASSAM, PIN-781038.



            VERSUS

            NIPUL OJAH
            S/O. LT. HASMAT OJAH, R/O. GANDHIBASTI, R/O. SILPUKHURI, P.S.
            CHANDMARI, DIST. KAMRUP (M), PIN-781003.



Advocate for the Petitioner   : MR. I CHOUDHURY

Advocate for the Respondent :




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 27.06.2022

Heard Mr. I. Choudhury, learned counsel for the petitioner. The petition is admitted for hearing.

Issues notice to the respondents. The petitioner shall take steps for service of notice upon the respondent by registered post with A/D as well Page No.# 2/2

as other usual process.

List after 6 (six) weeks. Till returnable date, the judgment dated 16.07.2019 passed by the learned SDJM, Sadar, No.1, Kamrup(M)

Guwahati in CR Case No.41c/2014 shall remain stayed.

JUDGE

Comparing Assistant