Tara Devi vs Mohan Prasad Gupta
2022 Latest Caselaw 4657 Gua

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GAHC010235152022




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

                                   Case No. : RFA/39/2022

            TARA DEVI
            W/O DIPAK KHARKA,
            VILL.- SIPARIA BATABARI,
            MOUZA- BORGAON,
            P.S.- THELAMARA,
            DIST.- SONITPUR, PIN- 784110, ASSAM.



            VERSUS

            MOHAN PRASAD GUPTA
            PROPRIETOR OF M/S SAMBHUNATH RICE AND OIL MILL,
            R/O WARD NO. 5, DHEKIAJULI TOWN,
            P.O. AND P.S.- DHEKIAJULI,
            MOUZA- DHEKIAJULI,
            DIST.- SONITPUR, PIN- 784110, ASSAM.



Advocate for the Petitioner   : MR. R BARUAH

Advocate for the Respondent :




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

23.11.2022

Heard Mr. A. Ikbal, learned counsel for the appellant.

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By this appeal under Section 96 of the CPC, the petitioner has prayed for setting aside and quashing the judgment and decree dated 17.08.2022 passed by the learned Civil Judge, Sonitpur at Tezpur in Money Suit No. 14/2016.

The appeal is admitted.

Issue to the respondent within seven days from today by registered with A/D post.

Call for the record of Money Suit No.14/2016 from the court of learned Civil Judge, Sonitpur, Tezpur.

List the matter four weeks.

JUDGE

Comparing Assistant