Page No.# 1/3 vs Tea Brokers (Guwahati) Pvt. Ltd. ...
2022 Latest Caselaw 4533 Gua

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GAHC010140122019




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

                                   Case No. : CRP/87/2019

            NANDINI BARUVA AND ANR.
            W/O LT. BHARAVI RAM BARUVA, R/O HOUSE NO. 5, UNB ROAD,
            SILPUKHURI, GUWAHATI-781003, KAMRUP, ASSAM

            2: PADMINEE CHALIHA
            W/O NAYAN CHALIHA
             R/O USHA COURT
             RG BARUA ROAD
             GUWAHATI-781021
             KAMRUP
            ASSA

            VERSUS

            TEA BROKERS (GUWAHATI) PVT. LTD. AND ANR.
            A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956 HAVING ITS
            REGISTERED OFFICE AT GS ROAD, ULUBARI, GUWAHATI-781007, REP. BY
            ITS DIRECTOR, DIPANKAR BARUA

            2:SANTANU PRASAD BARUVA
             S/O LT. BHARAVI RAM BARUVA
             ONE STONE MEDIA
             91 WIMPOLE STREET MARYLEBONE
             LONDON
            W1G0E

Advocate for the Petitioner   : MR. S. DUTTA

Advocate for the Respondent : MR M CHETIA
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                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                            ORDER

Date : 16.11.2022 Heard Mr. S Dutta, learned Senior Counsel appearing for the revision petitioners/ judgment debtors No. 1 and 2. Also heard Mr. N Deka, learned counsel for respondent No.1 / respondent/ decree holder.

The office note, dated 05.08.2019 and its subsequent office notes shows that proper steps for service of notice on the pro-forma respondent/ judgment debtor No. 3 has not been taken. Further, RFA No. 81/2016 is reported to be analogous.

Therefore, this Court is of the opinion that for an effective disposal of the instant revision petition, service of notice on the aforementioned pro-forma respondent No. 3 is necessary.

Petitioner to take proper steps for service of notice by registered A/D post and by usual process.

Also the Registry shall place the records of RFA No.81/2016 along with the instant revision petition.

List after 3(three) weeks.

Interim order passed earlier to continue.

JUDGE Page No.# 3/3

Comparing Assistant