Page No.# 1/2 vs Purabi Banerjee
2023 Latest Caselaw 2085 Gua

                                                                   Page No.# 1/2

GAHC010086672023




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

                                   Case No. : RFA/20/2023

            TAPOJYOTI SENGUPTA AND ANR.
            S/O ASHISH SENGUPTA,
            HOUSE NO. 10, KALYANI SREEMANTA BHAWAN, DANISH ROAD,
            PANBAZAR, GUWAHATI- 781001.

            2: DEBOPRIYA GANGULY
            W/O DEBRAJ GANGULY

            D/O LATE ASHISH SENGUPTA

            R/O HOUSE NO. 18
            BHOLANATH MANDIR PATH
            NEAR BOSCO REACHOUT
            ULUBARI
            GUWAHATI- 781007
            DIST.- KAMRUP (METROPOLITAN)
            ASSAM

            VERSUS

            PURABI BANERJEE
            W/O LATE DIPANKAR BANERJEE,
            DANISH ROAD,
            P.O. AND P.S.- PANBAZAR,
            GUWAHATI- 781001,
            DIST.- KAMRUP (METROPOLITAN), ASSAM.



Advocate for the Petitioner   : MR. P P BARUAH

Advocate for the Respondent : FOR CAVEATOR
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                                     BEFORE
                THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                 ORDER

19. 05. 2023

Heard learned counsel for the appellant.

This appeal is filed under Section 96 (1) of the Code of Civil Procedure, 1908 against the judgment dated 17.01.2023 and decree dated 30.01.2023 passed by the learned Civil Judge No. 3, Kamrup (M) at Guwahati in TS No. 71/2017.

The appeal is admitted for hearing.

Call for the records.

Issue notice, returnable after six weeks.

As Ms. D Devi, learned counsel accepts notice on behalf of respondent caveator, no formal notice needs to be issued. However, extra copy be served to her.

JUDGE

Comparing Assistant