Page No.# 1/3 vs Mohit Chandra Lahkar
2023 Latest Caselaw 460 Gua

                                                         Page No.# 1/3

GAHC010017772023




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

                            Case No. : CRP/14/2023

         RENUSHREE LAHKAR AND 3 ORS.
         WIFE OF LATE MUNINDRA SINGHA LAKHAR,
         PERMANENT RESIDENT OF HOSPITAL ROAD,
         WARD NO. 3, KIRTTI BHAWAN,
         FIRST FLOOR, NEAR BSNL OFFICE,
         781354, RANGIA, KAMRUP(R),
         ASSAM.

         2: SMT. PALLAVI LAHKAR
          DAUGHTER OF LATE MUNINDRA SINGHA LAKHAR

         PERMANENT RESIDENT OF HOSPITAL ROAD

         WARD NO. 3
         KIRTTI BHAWAN

         FIRST FLOOR
         NEAR BSNL OFFICE

         781354
          RANGIA
          KAMRUP(R)

         ASSAM.

         3: DIPANKAR SINGHA LAHKAR
          SON OF LATE MUNINDRA SINGHA LAKHAR

         PERMANENT RESIDENT OF HOSPITAL ROAD

         WARD NO. 3
         KIRTTI BHAWAN

         FIRST FLOOR
                                                                     Page No.# 2/3

             NEAR BSNL OFFICE

            781354
             RANGIA
             KAMRUP(R)

            ASSAM.

            4: SMT. KABERI LAHKAR
             DAUGHTER OF LATE MUNINDRA SINGHA LAKHAR

            PERMANENT RESIDENT OF HOSPITAL ROAD

            WARD NO. 3
            KIRTTI BHAWAN

            FIRST FLOOR
            NEAR BSNL OFFICE

            781354
             RANGIA
             KAMRUP(R)

            ASSAM

            VERSUS

            MOHIT CHANDRA LAHKAR
            S/O- LATE KESHAB CHANDRA LAHKAR,
            R/O- RANGIA TOWN, WARD NO. 3,
            KIRRTI BHAWAN, NEAR BSNL OFFICE- 781354,
            RANGIA, KAMRUP(R), ASSAM.



Advocate for the Petitioner   : MR. S P ROY

Advocate for the Respondent :


                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

08.02.2023 Heard Mr. S.P. Roy, learned counsel for the petitioners.

Page No.# 3/3

By this petition under Section 115 read with Section 151 of the CPC the petitioner has prayed for setting aside the impugned Judgment and Order, dated 29.11.2022, passed in Misc. Appeal No.5/2021 by the learned Addl. District Judge, Kamrup, Amingaon.

Issue notice. Steps be taken by registered post with A/D as well as by usual process within 7(seven) days.

List after 2(two) weeks.

JUDGE

Comparing Assistant