Sri Chandra Mohan Jha vs Sri Alok Ghosh
2022 Latest Caselaw 3517 Gua

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GAHC010164372019




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

                                   Case No. : RFA/73/2019

            SRI CHANDRA MOHAN JHA
            S/O- SRI HARI DEV JHA, R/O- MODRINA MANSION, SHILLONG.



            VERSUS

            SRI ALOK GHOSH
            S/O- SRI KHETRAMOHAN GHOSH, R/O- SREENAGAR PATH, LALGANESH,
            GUWAHATI-34, ASSAM.



Advocate for the Petitioner   : MR. R KALITA

Advocate for the Respondent : MR A K RAI




                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                           ORDER

Date : 13.09.2022

Heard Mr. AP Singh, the learned counsel for the appellant.

This Court vide the order dated 21.08.2019 had admitted the instant appeal and had called for the record.

It appears from the office note that the LCR has not been received. This Court fixed the matter for final disposal on 15.11.2022.

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The Registry is directed to forthwith call for the records from the Court of the learned Civil Judge no.2, Guwahati. It infact surprises this Court as to why it has taken more than 3 years for the records to come from the court of the learned Civil Judge No.2, Guwahati.

The Registry shall make necessary enquiry in that regard and submit a report.

The learned counsel for the respondent submits that there is also another RFA directed against the same judgment and decree dated 12.06.2019 passed in Title Suit No.205/2014 which has been registered as RFA No.111/2019.

The said RFA be listed along with the instant appeal on 15.11.2022.

JUDGE

Comparing Assistant