Kamal Barat vs Pulak Chandra Roy
2022 Latest Caselaw 1078 Gua

                                                                      Page No.# 1/2

GAHC010048142022




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

                                   Case No. : FAO/16/2022

            KAMAL BARAT
            S/O LATE AGHOR BARAT, RESIDENT OF TEMPLE ROAD, SIVASAGAR,
            ASSAM


            VERSUS

            PULAK CHANDRA ROY
            S/O LATE ALOK CHANDRA ROY, RESIDENT OF SHOP NO. 1, ANURADHA
            COMPLEX, PO BAMUNIMAIDAM, PS CHANDMARI, DIST KAMRUP M
            ASSAM 781021
            AT PRESENT RESIDING AT
            HOUSE NO. 35, MANDIR PATH, BYE LANE NO. 1, MOTHER TERESA ROAD,
            PO GEETANAGAR, DIST KAMRUP M ASSAM 781024



Advocate for the Petitioner   : MR. U DUTTA

Advocate for the Respondent :




                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                          ORDER

Date : 25-03-2022

The appellant is represented by Mr. U Dutta, learned counsel. This is an appeal under Order XLIII Rule 1(r) of the Code of Civil Procedure, 1908 against the Order dated 02.03.2022 passed by the learned Civil Judge Page No.# 2/2

No. 1, Kamrup (Metro), Guwahati in Misc.(J) Case No. 148/2022 arising out of Title Suit No. 118/2022.

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

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

Call for the scanned copy/photo copy of the records. List the matter immediately after service of notice upon the respondent on

5th April, 2022.

JUDGE

Comparing Assistant