Page No.# 1/3 vs Prantosh Bhowmik
2023 Latest Caselaw 4824 Gua

Gauhati High Court

Page No.# 1/3 vs Prantosh Bhowmik on 1 December, 2023

Author: Kalyan Rai Surana

Bench: Kalyan Rai Surana

                                                             Page No.# 1/3

GAHC010256252023




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

                           Case No. : RFA/48/2023

         ASHIMANANDACHAKRABORTY AND 3 ORS.
         S/O LATE ANANGA CHAKRABORTY, RESIDENT OF PUBLIC SCHOOL
         ROAD, SILCHAR TOWN, PS SILCHAR, DIST CACHAR, ASSAM

         2: SMTI. JAYASHREE BHATTACHARJEE
         W/O NIRMALENDU BHATTACHARJEE

         RESIDENT OF PUBLIC SCHOOL ROAD
         SILCHAR TOWN
         PS SILCHAR
         DIST CACHAR
         ASSAM

         3: SMTI. SHYAMASHREE BHATTACHARJE
         W/O SRI ASHIM BHATTACHARJEE

         RESIDENT OF PUBLIC SCHOOL ROAD
         SILCHAR TOWN
         PS SILCHAR
         DIST CACHAR
         ASSAM

         4: SRI KANAKAVA CHAKRABORTY
          S/O DR. KALI PANKAJ CHAKRABORTY
          PROPRIETOR OF ARTECH CONSULTANCY HOSPITAL ROAD
          SILCHAR TOWN
          PO AND PS SILCHAR
          DIST. CACHAR
         ASSAM
         ATTORNEY OF PET. 1 TO

         VERSUS

         PRANTOSH BHOWMIK
                                                                         Page No.# 2/3

           S/O LATE NIHAR BHOWMIK, RESIDENT OF SHIB COLONY, RANGIRKHARI,
           SILCHAR,788005, PS SILCHAR, DIST CACHAR, ASSAM



Advocate for the Petitioner : MR. D CHAKRABARTY
Advocate for the Respondent :




                                  BEFORE
                  HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                       ORDER

01.12.2023

Heard Mr. D. Chakrabarty, learned counsel for the appellant.

2. This Regular Appeal under Order XLI Rule 1 read with Section 96 of the CPC, is directed against the judgment and decree dated 30.03.2022 passed by the learned Civil Judge No.1, Cachar, Silchar in Title Suit No. 61/2015.

3. As per the endorsement made by the Stamp Reporter appended to the appeal that the memo of appeal which was filed before the learned Additional District Judge (FTC), Cachar, Silchar was returned on 07.09.2023.

4. Accordingly, appeal is admitted for hearing.

5. Call for records.

6. Issue notice returnable in 4(four) weeks.

7. The appellant shall take steps within two days for service of notice on the respondent by registered post with A/D as well as usual process.

8. Liberty is granted to the appellant to collect postal receipt number from the Registry so as to track service through the postal website of Indian post and to Page No.# 3/3

submit the track report before the Registry prior to the next date fixed.

9. List the matter after 4(four) weeks.

JUDGE

Comparing Assistant