Case No. : Rfa/35/2023 vs Madhab Karki
2023 Latest Caselaw 3161 Gua

                                                                            Page No.# 1/2

GAHC010177712023




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

                               Case No. : RFA/35/2023
           SUBHASH CHANDRA BRAHMA
           S/O LATE SEGANDRA BRAHMA,
           VILL.- DANGAIGAON, P.O.- KAJALGAON,
           P.S.- DHALIGAON, PIN- 783385, DIST.- CHIRANG, BTAD, ASSAM.


           VERSUS

           MADHAB KARKI
           S/O PADAM BAHADUR KARKI,
           VILL. AND P.O.- PATGAON, P.S.- SARFANGURI, PIN- 783370, DIST.-
           KOKRAJHAR, BTAD, ASSAM.



Advocate for the Petitioner : MR. S C BISWAS
Advocate for the Respondent :




                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                       ORDER

16-08-2023 Heard Shri A. Ikbal, learned counsel for the appellant, who is aggrieved by a judgment and order dated 29.05.2023 passed by the learned Civil Judge, Chirang in TS No. 47/2019. The appellant was the defendant in the suit filed for specific performance for contract which has been decreed.

Admit. Call for the records.

Let steps for service of notice upon the respondent be taken by usual process as Page No.# 2/2

well as by registered post with A/D.

Steps within 2 (two) days.

List after 6 (six) weeks alongwith service report as well as report on LCR.

JUDGE

Comparing Assistant