Page No.# 1/2 vs Md Sultan Mohammad
2022 Latest Caselaw 3762 Gua

                                                                           Page No.# 1/2

GAHC010127172018




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

                                Case No. : I.A.(Civil)/2139/2018

            ON THE DEATH OF RASIK CH. DAS HIS LEGAL HEIRS SMTI GAURI DAS
            D/O LATE RASIK CH. DAS RESIDENT OF NAZIRA TOWN, WARD NO-B AT
            PRESENT WARD NO 3 PO AND PS NAZIRA DIST SIVASAGAR, ASSAM

            2: SMTI SATI DAS
             D/O LATE RASIK CH. DAS RESIDENT OF NAZIRA TOWN
            WARD NO-B AT PRESENT WARD NO 3 PO AND PS NAZIRA DIST
            SIVASAGAR
            ASSA

            VERSUS

            MD SULTAN MOHAMMAD
            SON OF LATE MD. HANIF RESIDENT OF NAZIRA TOWN WARD NO D, AT
            PRESENT WARD NO 8, NAZIRA TOWN PO AND PS NAZIRA DIST
            SIVASAGAR, ASSAM



Advocate for the Petitioner   : MR. P J SAIKIA

Advocate for the Respondent : MR. K M HALOI


                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                           ORDER

Date : 23-09-2022

Heard Ms. D Dutta, the learned counsel for the applicant as well as Mr. K.M. Haloi, the learned counsel for the respondent.

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The learned counsel for the applicant submits that the decree so passed by the learned court below have already been satisfied and as such, she does not want to press the instant application.

The learned counsel for the respondent have also filed affidavit in opposition on 07.03.2022 wherein it has been mentioned that the judgment and decree dated 05.03.2013 passed by the learned Munsiff No.1, Sivasagar in Title Suit No.55/1984 have already been satisfied.

Taking into account the said submission made by the learned counsel for the parties and the statement made by the learned counsel for the applicant that she does not want to press the instant application, the instant application stands dismissed.

JUDGE

Comparing Assistant