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Page No.# 1/2 vs Tileswar Bhuyan
2022 Latest Caselaw 4455 Gua

Citation : 2022 Latest Caselaw 4455 Gua
Judgement Date : 14 November, 2022

Gauhati High Court
Page No.# 1/2 vs Tileswar Bhuyan on 14 November, 2022
                                                              Page No.# 1/2

GAHC010190192022




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

                            Case No. : RFA/38/2022

         RINA BHATTACHARYYA AND 2 ORS.
         W/O LATE PRABIN BHATTACHARYYA,
         REP. BY POWER OF ATTORNEY HOLDER,
         R/O WARD NO. 4, BIHPURIA, DIST.- LAKHIMPUR, ASSAM.

         2: PABITRA PRAN BHATTACHARYYA @ PRAN BHATTACHARYYA
          S/O LATE PRABIN BHATTACHARYYA

         REP. BY POWER OF ATTORNEY HOLDER

         R/O WARD NO. 4
         BIHPURIA
         DIST.- LAKHIMPUR
         ASSAM.

         3: SUNIL BHATTACHARYYA
          S/O LATE PREMANANDA BHATTACHARYYA

         R/O WARD NO. 14
         KHELMATI
         MOUZA- LAKHIMPUR
         P.S.- NORTH LAKHIMPUR
         DIST.- LAKHIMPUR
         ASSAM.
         APPELLANT NO. 3 IS THE POWER OF ATTORNEY HOLDER OF
         APPELLANTS NO. 1 AND 2

         VERSUS

         TILESWAR BHUYAN
         S/O LATE BONGSHI BHUYAN,
         R/O NIZ-SINATOLI,
         MOUZA- NAKARI,
         P.O.- KHELMATI,
                                                                       Page No.# 2/2

            P.S.- NORTH LAKHIMPUR,
            DIST.- LAKHIMPUR, ASSAM.



Advocate for the Petitioner   : MS N HASAN

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                        ORDER

Date : 14.11.2022

Heard Mr. M.A. Sheikh, learned counsel for the appellants.

This appeal under section 96 CPC is preferred against the judgment and decree dated 20.07.2022, passed by the learned Civil Judge, Lakhimpur, North Lakhimpur in T.S. No. 15/2017.

The appeal is admitted for hearing.

Call for the records.

Issue notice returnable on 14.12.2022.

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

List on 14.12.2022.

JUDGE

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