Must. Zebin Rahman vs On The Death Of Dharmeswar Deka
2023 Latest Caselaw 1697 Gua

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GAHC010152852022




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

                            Case No. : CRP/119/2022

         MUST. ZEBIN RAHMAN
         W/O - LATE KAZIMUDDIN AHMED,
         R/O - MILANPUR, WARD NO. - 3,
         P.S - MORIGAON, P.O - MORIGAON,
         DIST - MORIGAON, ASSAM
         PIN - 782105



         VERSUS

         ON THE DEATH OF DHARMESWAR DEKA, HIS LEGAL HEIRS SMT DIPALI
         DEKA
         W/O - LATE DHARMESWAR DEKA

         2:BIPUL DEKA
          S/O - LATE DHARMESWAR DEKA

         3:BIJU DEKA
          S/O - LATE DHARMESWAR DEKA

         4:BINA DEKA
          D/O - LATE DHARMESWAR DEKA

         5:RAJU DEKA
          S/O - LATE DHARMESWAR DEKA

         6:PALLABI DEKA
          D/O - LATE DHARMESWAR DEKA

         ALL ARE
         R/O - MORI PACHATIA
         P.S - MORIGAON
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            P.O - MORIGAON
             DIST - MORIGAON

            ASSAM
            PIN - 78210

Advocate for the Petitioner   : MR. D C C PHUKAN

Advocate for the Respondent : MR G J SAIKIA




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

28.04.2023 Heard Mr. D. C. C. Phukan, learned counsel representing the petitioner as well as Mr. B. D. Deka, learned counsel for the respondent.

Issue Notice.

No formal notice need be issued as Mr. Deka has accepted notice on behalf of the respondent.

List after three weeks for Admission Hearing.

Till returnable date, the Judgment dated 17.03.2022 and Decree dated 22.03.2022 passed by the learned Civil Judge, Morigaon in Title Appeal No. 01/2020 shall remain stayed.

JUDGE

Comparing Assistant