On The Death Of Hari Prasad Dowerah ... vs Tata Tea Limited And 2 Ors
2022 Latest Caselaw 4532 Gua

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GAHC010207452022




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

                                 Case No. : CRP(IO)/270/2022

            ON THE DEATH OF HARI PRASAD DOWERAH HIS LEGAL HEIRS AMRIT
            DOWERAH
            S/O. LT. HARI PRASAD DOWERAH, R/O. LONGJONG GAON, P.O. AND P.S.
            NAHARKATIA, DIST. DIBRUGARH, ASSAM.



            VERSUS

            TATA TEA LIMITED AND 2 ORS
            HAVING ITS REGD. OFFICE AT BISPOP LOFRAY ROAD, KOLKATA.

            2:THE AMALGAMATED TEA COMPANY ESTATE COMPANY

            A LIMITED LIABILITY COMPANY INCORPORATED IN ENGLAND AND ITS
            PRINCIPAL OFFICE IN KOLKATA CARRYING ON BUSINESS OF TEA
            PLANTATION AND MANUFACTURE IN INDIA AND OWNING AMONGST
            OTHERS NAHARKATIA TEA ESTATE
            P.O. NAHARKATIA
            DIST. DIBRUGARH
            ASSAM.

            3:TATA FINALAY LTD.
            A COMPANY INCORPORATED IN INDIA AND HAVING ITS REGISTRAR
            OFFICE AT BOMBAY HOUSE
             34 MOMY REDY STREET
             FORT
             BOMBAY-400023 CARRYING ON TEA PLANTATION AND MANUFACTURE
            AND OWING AMONGST OTHERS NAHARKATIA TEA ESTATE
             P.O. NAHARKATIA
             DIST. DIBRUGARH

Advocate for the Petitioner   : MR. P J SAIKIA, SR. ADV
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Advocate for the Respondent :




                                  BEFORE
                  HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                      ORDER

Date : 16.11.2022

Heard Mr. P.J. Saikia, learned Senior Counsel, assisted by Mr. R.S. Mishra, learned counsel for the petitioner.

In page 38 of this revision petition, the learned Munsiff at Naharkatia in the impugned order dated 25.08.2022 has referred to the proceedings of TS 23/1975 and decree passed on 19.08.1994, dismissal of first appeal on 31.05.1995 and dismissal of second appeal on 31.10.2000. Accordingly, the petitioner shall produce a copy of the judgment and decree passed on 19.08.1994 in view of the order of the High Court in SA 128/1995.

List on 18.11.2022.

JUDGE

Comparing Assistant