Dhulibar Das vs Milan Ch. Nath
2023 Latest Caselaw 4594 Gua

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GAHC010228162023




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

                                  Case No. : RSA/188/2023

            DHULIBAR DAS
            S/O LT. LAKHUPATI DAS,
            VILL.- AHATGURI, P.O.- NATUAGAON, MOUZA AND P.S. MORIGAON
            (ASSAM).



            VERSUS

            MILAN CH. NATH
            S/O LT. DULAL CH. NATH,
            VILL.- NATUAGAON (NALBARI), P.O.- NATUAGAON, MOUZA AND P.S.
            MORIGAON, DIST.- MORIGAON (ASSAM), PIN- 782105.



Advocate for the Petitioner   : MS. R CHOUDHURY

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         ORDER

10-11-2023 Heard Ms. R. Choudhury, learned counsel appearing for the appellant.

The appeal is admitted for hearing upon the following two substantial question of law.

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1. Whether the appellate for judgment is bad for non compliance of the provisions of law as laid down in Order XLI, Rule 31 of the Code of Civil Procedure'1908.

2. Whether the Judgment and decree passed by the Courts below are accordance with Order-XX Rule 5 of Code of Civil Procedure, 908?

Issue notice to the sole respondent.

The appellant shall take steps for service of notice upon the sole respondent by registered post with A/D.

Call for the LCR.

List this matter after 4 (four) weeks.

JUDGE

Comparing Assistant