Sunday, 10, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Smti Purabi Rajbongshi vs Bimal Gohain And 3 Ors
2023 Latest Caselaw 638 Gua

Citation : 2023 Latest Caselaw 638 Gua
Judgement Date : 20 February, 2023

Gauhati High Court
Smti Purabi Rajbongshi vs Bimal Gohain And 3 Ors on 20 February, 2023
                                                           Page No.# 1/4

GAHC010064362017




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

                         Case No. : I.A.(Civil)/368/2023

         SMTI PURABI RAJBONGSHI
         W/O LATE DHIREN RAJBONGSHI
         R/O PADUMANI
         MOUZA MURHADOI
         P.O HATINGA
         P.S. JAMUGURI
         DIST. SONITPUR
         ASSAM
         PIN 784182


          VERSUS

         BIMAL GOHAIN and 3 ORS
         S/O LATE RADHIKA GOHAIN
         R/O HATINGA
         RATNAPUR
         MOUZA-MURHADOL
         P.O. HATINGA
         P.S. JAMUGURI
         DIST. SONITPUR
         ASSAM
         PIN 784182

         2:SMTI TILIKA BORAH

         W/O SHANTIRAM BORAH
         R/O LUKHURA KHONIA
         P.O. KAZIRANGA MADHYAPARA
         DIST. GOLAGHAT
         ASSAM
         PIN 785609
         3:SMTI PANKAJA BORAH
                                                                 Page No.# 2/4

W/O LATE CHENIRAM BORAH
R/O PADUMANI
MOUZA MURHADOL
P.O. HATINGA
P.S. JAMUGURI
DIST. SONITPUR
ASSAM
PIN 784182
4:SMTI KRIANMAI BORAH
W/O SHANTIRAM BORAH
R/O LUKHURA KHONIA
P.O. KAZIRANGA MADHYAPARA
DIST. GOLAGHAT
ASSAM
PIN 785609
------------
Advocate for : MS. P SAHARIA
Advocate for : MR B PUSHILAL appearing for BIMAL GOHAIN and 3 ORS

 Link Case:
                              Test.App./2/2023

              SMTI PURABI RAJBONGSHI
              Address - W/O LATE DHIREN RAJBONGSHI, R/O PADUMANI,
              MOUZA MURHADOI, P.O HATINGA, P.S. JAMUGURI, DIST.
              SONITPUR, ASSAM, PIN 784182



              VERSUS

              SRI BIMAL GOHAIN and 3 ORS
              Address - S/O LATE RADHIKA GOHAIN, R/O HATINGA,
              RATNAPUR, MOUZA-MURHADOL, P.O. HATINGA, P.S.
              JAMUGURI, DIST. SONITPUR, ASSAM, PIN 784182

              2:SMTI TILIKA BORAH

              W/O SHANTIRAM BORAH
              R/O LUKHURA KHONIA
              P.O. KAZIRANGA MADHYAPARA
              DIST. GOLAGHAT
              ASSAM
              PIN 785609

              3:SMTI PANKAJA BORAH
                                                                   Page No.# 3/4

                       W/O LATE CHENIRAM BORAH
                       R/O PADUMANI
                       MOUZA MURHADOL
                       P.O. HATINGA
                       P.S. JAMUGURI
                       DIST. SONITPUR
                       ASSAM
                       PIN 784182

                      4:SMTI KRIANMAI BORAH
                      W/O SHANTIRAM BORAH
                       R/O LUKHURA KHONIA
                       P.O. KAZIRANGA MADHYAPARA
                       DIST. GOLAGHAT
                      ASSAM
                       PIN 78560

          Advocate for the Petitioner   : MS. P SAHARIA

          Advocate for the Respondent : MR B PUSHILAL


                                         BEFORE
               THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                ORDER

20. 02. 2023

Heard Mr. P Mahanta, learned counsel for the applicant.

This is an application for stay of execution/ operation of the impugned judgment and decree dated 30.01.2017 and 06.02.2017 respectively passed by the learned Additional District Judge No. 2, Sonitpur, Tezpur in TS (Probate) case No. 04/2014.

Issue notice, returnable on 29.03.2023.

As Mr. R Sarma, learned counsel accepts on behalf of the respondent No. 1, no formal notice needs to be issued. However, extra copy be furnished to him. Applicant to take steps for service of notice upon the rest of respondents by registered post with A/D as well as by usual process within a period of three Page No.# 4/4

days from today.

In the meantime, Mr. Sarma may file his objection.

As an interim measure, the further proceeding of impugned judgment and decree dated 30.01.2017 and 06.02.2017 respectively passed by the learned Additional District Judge No. 2, Sonitpur, Tezpur in TS (Probate) case No. 04.2014 is stayed.

JUDGE

Comparing Assistant

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter