Page No.# 1/2 vs Cherrie Khound (Bindra) And Anr
2022 Latest Caselaw 4535 Gua

                                                                   Page No.# 1/2

GAHC010127842022




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

                                   Case No. : RFA/26/2022

            HERITAGE HOME AND REALITY DEVELOPERS PVT. LTD. AND ANR.
            HAVING ITS REGISTERED OFFICE AT J. N ROAD, BELTOLA. KAMRUP M
            GUWAHATI ASSAM 781008
            REPRESENTED BY ITS MANAGING DIRECTOR SRI PRADEEP GOGOI

            2: SRI PRADEEP GOGOI
             MANAGING DIRECTOR OF HERITAGE HOME AND REALITY DEVELOPERS
            PVT. LTD. J. N ROAD
             BELTOLA. KAMRUP M GUWAHATI ASSAM 78100

            VERSUS

            CHERRIE KHOUND (BINDRA) AND ANR.
            W/O I. SINGH BINDRA
            RESIDENT OF 8, KUMAR PLAZA, GROUND FLOOR, M.G ROAD, PUNE
            411001

            2:MRS. BARBIE KHOUND (BORA)
            W/O DEBASHISH BORA
            RESIDENT OF PRAGJYOTISH APARTMENT
             SEC. 10
             PLOT NO. 7
             7TH FLOOR
             FLAT NO. B706
             DWARKA DELHI 11007

Advocate for the Petitioner   : MR. R ALI

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

                                         ORDER

Date : 16.11.2022

Heard the learned counsel for the parties.

By this appeal under Order XLI Rule 1 r/w Section 96 of the CPC, the appellant has prayed for setting aside the Judgment and Order dated 11.04.2022 passed by the learned Civil Judge No.1, Kamrup (M) at Guwahati in Title Suit No.436/2011.

Appeal is admitted.

Call for the records.

Issue notice on the respondent. Steps by registered post with A/D within 7 days.

List after 4(four) weeks.

JUDGE

Comparing Assistant