Gauhati High Court
Page No.# 1/5 vs Legal Heirs Of Nasitan Bibi on 29 September, 2022
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GAHC010018922021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : CRP/7/2021
OSMAN GONI AND 3 ORS
S/O LATE AYNAL HOQUE, R/O VILL. JHAGRARPAR PT-I, P.S. AND DIST.
DHUBRI, ASSAM.
2: ZAKIR HUSSAIN
S/O. LT. BABUR ALI
VILL. BANGALIPARA
P.S. BILASIPARA
DIST. DHUBRI
ASSAM.
3: MOSTAFIZUR RAHMAN
S/O. SHAHADAT HUSSAIN
VILL. SILBARI
P.O. JALABILA
P.S. BILASIPARA
DIST. DHUBRI
ASSAM.
4: MOIZA RAHMAN
S/O. LT. MOZIBAR RAHMAN
VILL. BANGALIPARA
P.O. AND P.S. BILASIPARA
DIST. DHUBRI
ASSAM
VERSUS
LEGAL HEIRS OF NASITAN BIBI, NASATULLAH SK AND 2 ORS (B)
DHUBRI, ASSAM.
1:b) vi) ROMICHA KHATUN
D/O. LT. NOIM UDDIN
R/O. VILL. KALIPARA
Page No.# 2/5
P.O. AND P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783348.
1:c) SAHERA BIBI
D/O. LT. LATE MONDOL SK
R/O. VILL. KALIPARA
P.O. AND P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783348.
1:b) ii) AMIN HUSSAIN
S/O. LT. NOIM UDDIN
R/O. VILL. KALIPARA
P.O. AND P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783348.
1:b) iii) ROFIKUL HUSSAIN
S/O. LT. NOIM UDDIN
R/O. VILL. KALIPARA
P.O. AND P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783348.
1:d) SOHIDA BIBI
D/O. LT. LATE MONDOL SK
R/O. VILL. KALIPARA
P.O. AND P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783348.
1:a) NASATULLAH SK
S/O. LT. MONDOL SK
R/O. VILL. KALIPARA
P.O. AND P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783348.
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1:b) iv) SOPIKUL HUSSAIN
S/O. LT. NOIM UDDIN
R/O. VILL. KALIPARA
P.O. AND P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783348.
1:b) LEGAL HEIRS OF LT. JAHURA BIBI
HEIRS
1:b) v) MOPIKUL HUSSAIN
S/O. LT. NOIM UDDIN
R/O. VILL. KALIPARA
P.O. AND P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783348.
1:b) i) ZAKIR HUSSAIN
S/O. LT. NOIM UDDIN
R/O. VILL. KALIPARA
P.O. AND P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783348.
1:b) vii) ROJINA BEGUM
D/O. LT. NOIM UDDIN
R/O. VILL. KALIPARA
P.O. AND P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783348.
2:KESHBHAN BIBI
W/O. MAHMEDULLA
VILL. FALIMARI
P.S. BILASIPARA
DIST. DHUBRI
ASSAM.
3:MUSST. SUROTBHAN BIBI @ ASIMON
W/O. NARU SK
VILL. AND P.O. KHOGRABARI
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P.S. BIJNI
DIST. BONGAIGAON
ASSAM
PIN-783380
Advocate for the Petitioner : MR. R ALI
Advocate for the Respondent : MR N N UPADHYAYA
BEFORE
HONOURABLE MR. JUSTICE DEVASHIS BARUAH
ORDER
Date : 29-09-2022
Heard Mr. M Z Shah, the learned counsel for the petitioner and Mr.
NN Upadhyaya, the learned counsel for the respondent.
The learned counsel for the petitioner submits that taking into
account that appeal lies under section 100 of the Code against the
judgment and decree dated 17.02.2020 passed in Misc. Appeal No.6/2019
and the said is a appellate decree against the order passed under Order
XXI Rule 103 of the Code, he would like to withdraw the instant revision
application.
He further submits that he may be granted the liberty to file second
appeal on substantial question of law as against the said judgment and
decree dated 17.02.2020.
Taking into consideration that the said order dated 13.03.2019 in
Misc (J) Case No.46/2018 is a decree in terms with Order XXI Rule 103 CPC
and the subsequent judgment and order dated 17.02.2020 is an appellate
decree, this Court while permitting the petitioner to withdraw the instant
petition grants liberty to prefer the second appeal if so advised under
Section 100 of the Code subject to substantial question of law arising in the
appeal.
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If in the event the appeal is preferred against the judgment and
decree dated 17.02.2020 passed in Misc Appeal No.6/2019, the period with
effect from 01.02.2021 till date shall be excluded while computing the
period of limitation. Further the registry shall on an application filed by the
petitioner return the certified copy of the judgment and decree dated
17.02.2020 passed in Misc Appeal No.6/2019 as well as the order dated
13.03.2019 passed in Misc (J) Case No.46/2018.
The instant petition stands dismissed as withdrawn.
JUDGE
Comparing Assistant
