M/S Transparent Creations Pvt. ... vs Gulam Jeelani Khan And Anr
2023 Latest Caselaw 468 Gua

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GAHC010262822022




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

                                   Case No. : RFA/6/2023

            M/S TRANSPARENT CREATIONS PVT. LTD.
            A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956 HAVING IRS
            REGISTERED OFFICE AT AMELYA BHAVAN, HOUSE NO. 3, P.B. ROAD,
            REHABARI,
            P.S.- PALTAN BAZAR, GUWAHATI-781008, DIST.- KAMRUP (M), ASSAM.
            REP. BY ITS AUTHORIZED SIGNATORY DUL KUMAR DUTTA,
            S/O LATE HEM NATH DUTTTA, R/O ALAKNANDA APARTMENT, BYE LANE-
            1, TARUN NAGAR, ABC, P.S.- BHANGAGARH, GUWAHATI- 781005, DIST.-
            KAMRUP (M), ASSAM.

            VERSUS

            GULAM JEELANI KHAN AND ANR.
            S/O KESAR KHAN,
            R/O MARGHERITA BAZAR,
            P.S.- MARGHERITA, PIN- 786181, DIST.- TINSUKIA, ASSAM.

            2:DILIP CHANDRA BARUAH
             S/O LATE DR. BALLAV CH. BARUAH
             R/O HOUSE NO. 14
             H.R. PATH
             ZOO ROAD TINIALI
             GUWAHATI- 781024
             DIST.- KAMRUP (M)
            ASSAM

Advocate for the Petitioner   : MR. G MISHRA

Advocate for the Respondent :
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                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                       ORDER

Date : 08.02.2023

Heard Mr. M. K. Sharma, learned counsel for the appellant.

By this appeal under Order 41 read with Section 96 of the CPC, the appellant has prayed for setting aside and quashing of the impugned judgment and decree, dated 18.08.2022, passed by the learned Civil Judge No. 1, Kamrup (M) at Guwahati, in T.S. No. 302/2015.

Admit this appeal.

Call for the records of T.S. Case No. 302/2015 from the Court of learned Civil Judge No. 1, Kamrup (M) at Guwahati.

Issue notice.

Steps be taken by registered A/D post as well as by usual process within five days.

List this matter after 3 (three) weeks.

JUDGE

Comparing Assistant