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Page No.# 1/4 vs Smti. Archana Rani Chanda And 4 Ors
2022 Latest Caselaw 1068 Gua

Citation : 2022 Latest Caselaw 1068 Gua
Judgement Date : 25 March, 2022

Gauhati High Court
Page No.# 1/4 vs Smti. Archana Rani Chanda And 4 Ors on 25 March, 2022
                                                                  Page No.# 1/4

GAHC010024022020




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

                            Case No. : RFA/8/2021

         ASSAM POWER DISTRIBUTION COMPANY LIMITED AND 5 ORS
         ASSAM POWER DISTRIBUTION COMPANY LIMITED AND 5 ORS
         Address - HAVING ITS REGD. OFFICE AT BIJULEE BHAWAN, PALTAN
         BAZAR, GUWAHATI- 781001.


         2: THE CHIEF GENERAL MANAGER
         ASSAM POWER DISTRIBUTION COMPANY LTD.
          BIJULEE BHAWAN
          PALTAN BAZAR
          GUWAHATI- 781001.


         3: THE SENIOR MANAGER
         ASSAM POWER DISTRIBUTION COMPANY LTD.
          NUTUNPARA
          HAILAKANDI TOWN
          P.O.
          P.S. AND DIST.- HAILAKANDI.


         4: THE DEPUTY MANAGER
         ASSAM POWER DISTRIBUTION COMPANY LTD.
          NUTUNPARA
          HAILAKANDI TOWN
          P.O.
          P.S. AND DIST.- HAILAKANDI.

         5: THE ASSTT. GENERAL MANAGER
         ASSAM POWER DISTRIBUTION COMPANY LIMITED
          HAILAKANDI ELECTRICAL DIVISION
          NUTUNPARA
          HAILAKANDI TOWN
          P.O.
                                                             Page No.# 2/4

P.S. AND DIST.- HAILAKANDI


6: THE ASSTT. GENERAL MANAGER (LAW)
ASSAM POWER DISTRIBUTION COMPANY LTD.
 BIJULEE BHAWAN
 PALTAN BAZAR
 GUWAHATI- 781001. ( ALL THE APPLICANTS REP. BY THE CHIEF GENERAL
MANAGER (HUMAN RESOURCES AND ADMINISTRATION (HRA)
ASSAM POWER DISTRIBUTION COMPANY LTD.
 (APDCL)
 BIJULEE BHAWAN
 PALTANBAZAR
 GUWAHATI- 781001.


VERSUS


SMTI. ARCHANA RANI CHANDA AND 4 ORS
SMTI. ARCHANA RANI CHANDA AND 4 ORS
Address - W/O- LATE BINAY CHANDA, R/O- MOHANPUR PT.-III, P.O.
MOHANPUR, P.S. ALGAPUR, DIST.- HAILAKANDI, ASSAM.


2:BISWAJIT CHANDA
 S/O- LATE BINAY CHANDA
 R/O- MOHANPUR PT.-III
 P.O. MOHANPUR
 P.S. ALGAPUR
 DIST.- HAILAKANDI
ASSAM.


3:BISHAL CHANDA
 S/O- LATE BINAY CHANDA
 R/O- MOHANPUR PT.-III
 P.O. MOHANPUR
 P.S. ALGAPUR
 DIST.- HAILAKANDI
ASSAM.


4:BIKRAMJIT CHANDA
 S/O- LATE BINAY CHANDA
 R/O- MOHANPUR PT.-III
 P.O. MOHANPUR
 P.S. ALGAPUR
                                                                      Page No.# 3/4

             DIST.- HAILAKANDI
             ASSAM.


            5:SMTI. CHAYA RANI CHANDA
             M/O- LATE BINAY CHANDA
             R/O- MOHANPUR PT.-III
             P.O. MOHANPUR
             P.S. ALGAPUR
             DIST.- HAILAKANDI
            ASSAM. (OPP. PARTIES NO. 2
             3 AND 4 BEING MINORS ARE REP. BY THEIR MOTHER/NATURAL
            GUARDIAN I.E. OPP. PARTY NO. 1)


Advocate for the Petitioner   : MR B DAS

Advocate for the Respondent :




                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                           ORDER

Date : 25-03-2022

The appellants are represented by the learned counsel.

This is an appeal under Section 96 of the Code of Civil Procedure against the judgment and order, dated 11.04.2018 and the decree dated 25.04.2018 passed by the learned Civil Judge, Hailakandi in the Money Suit No. 08/2016.

Perused the appeal memo and the impugned judgment. The appeal is admitted.

Issue notice upon the respondents. Appellants to take steps for service of notice upon the respondents by registered post with A/D or under any other prescribed mode within seven days from today.

Call for the LCR.

Page No.# 4/4

List the matter immediately after service of notice upon the respondents after four weeks.

JUDGE

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