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Page No.# 1/2 vs Prabin Baruah
2022 Latest Caselaw 3615 Gua

Citation : 2022 Latest Caselaw 3615 Gua
Judgement Date : 16 September, 2022

Gauhati High Court
Page No.# 1/2 vs Prabin Baruah on 16 September, 2022
                                                                  Page No.# 1/2

GAHC010178582022




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

                                  Case No. : RSA/142/2022

            THE SARVODAYA TRUST AND ANR .
            REPRESENTED BY ITS SECRETARY KASTURBA ASHRAM, SARANIA, PO
            ULUBARI, PS PALTAN BAZAR, GUWAHATI, DIST KAMRUP M ASSAM,
            781007

            2: MISS NAYAN BHANDARI SHARMA

             D/O B.K BHANDARI

            SECRETARY
            THE SARVODAYA TRUST
            KASTURBA ASHRAM
            SARANIA
            PO ULUBARI
            PS PALTAN BAZAR
            GUWAHATI
            DIST KAMRUP M ASSAM
            78100

            VERSUS

            PRABIN BARUAH
            S/O LATE HARAKANTA BARUAH
            RESIDENT OF SOUTH SARANIA ROAD, OPP. KASTURABA ASHRAM,
            PS PALTAN BAZAR, GUWAHATI, KAMRUP M ASSAM, ASSAM, 781007



Advocate for the Petitioner   : MR. D K BAGCHI

Advocate for the Respondent :
                                                                       Page No.# 2/2

                                    BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                      ORDER

Date : 16/09/2022

Heard Mr. D.K. Bagchi, learned counsel for the appellant.

This appeal is preferred under Section 100 read with Section 151 of the CPC against the judgment and order dated 09.06.2022 passed in Title Appeal No.01/2018 by the learned Civil Judge No.1, Kamrup (M) and the judgment and decree dated 22.11.2017 passed by the Munsiff No.1 Kamrup(M) Guwahati in T.S. No.452/2013.

Issue notice to the respondents. The appellant shall take steps for service of notice upon the respondents by registered post with A/D as well as usual process, returnable in 4 (four) weeks.

Steps be taken within seven days.

Call for the LCR.

List this matter after 4 (four) weeks.

JUDGE

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