Citation : 2023 Latest Caselaw 117 Gua
Judgement Date : 6 January, 2023
Page No.# 1/2
GAHC010259322022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RFA/1/2023
KAMALJIT CHOUDHURY
S/O AKSHOY KR CHOUDHURY,
VILL.- BAMAKHATA,
P.O.- BAMAKHATA,
P.S.- PATACHARKUCHI, IN THE DIST. OF BARPETA, ASSAM.
VERSUS
KHAGENDRA NATH CHOUDHURY
S/O LATE DHARMAKANTA CHOUDHURY,
VILL.- BARBANG(JANPAR),
P.O.- BARBANG,
P.S.- PATACHARKUCHI, IN THE DIST. OF BARPETA, ASSAM.
Advocate for the Petitioner : MR. R K BHUYAN
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
06.01.2023 Heard Mr. R.K. Bhuyan, learned counsel for the appellant.
This appeal under Order 41 read with Section 96 of the CPC has been Page No.# 2/2
preferred against the impugned Judgment and Decree, dated 17.08.2022, passed by the learned Civil Judge, Barpeta in Money Suit No. 16/2019.
The appeal is admitted.
Issue notice. Steps be taken by registered post with A/D as well as by usual process within 5(five) days.
Call for the records.
List in the 2nd week of March, 2023.
JUDGE
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