Joy Chandra Bhuyan vs On Thd Death Of Kumud Ranjan Medhi His ...
2023 Latest Caselaw 4874 Gua

Gauhati High Court

Joy Chandra Bhuyan vs On Thd Death Of Kumud Ranjan Medhi His ... on 4 December, 2023

Author: Kalyan Rai Surana

Bench: Kalyan Rai Surana

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GAHC010239942023




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

                                   Case No. : RFA/50/2023

            JOY CHANDRA BHUYAN
            S/O LATE SARUKAN BHUYAN,
            R/O HATIGAON CHARIALI, KARBI PATH, GITANAGAR, GUWAHATI- 24,
            DIST.- KAMRUP (M), ASSAM.



            VERSUS

            ON THD DEATH OF KUMUD RANJAN MEDHI HIS LEGAL HEIR DIPTI
            MEDHI
            W/O LATE KUMUD RANJAN MEDHI,
            R/O PANJABARI,
            P.O. AND P.S.- DISPUR, GUWAHATI- 37, DIST.- KAMRUP (M), ASSAM.



Advocate for the Petitioner   : MR P K KALITA

Advocate for the Respondent : FOR CAVEATOR




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

Date : 04.12.2023 Heard Mr. P.K. Kalita, learned senior counsel, assisted by Ms. N. Dutta, learned counsel for the appellant. Also heard Mr. P.K. Basu, learned counsel for the respondent.

Page No.# 2/2

By filing this appeal under Section 96 CPC, the appellant has assailed the judgment and decree dated 25.08.2023, passed by the learned Civil Judge (Senior Division) No.1, Kamrup (M), Guwahati in T.S. No. 410/2015, by which the suit for specific performance of contract was dismissed with cost.

The appeal is admitted for hearing.

Call for the records.

Let a formal notice be issued on the respondent no.1 without requiring the appellant to take fresh steps as the respondent has already appeared by filing caveat.

List after 4 (four) weeks, awaiting receipt of LCR.

JUDGE

Comparing Assistant