Musst Raihana Begum vs Md. Abdul Jabbar
2023 Latest Caselaw 4699 Gua

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GAHC010259322023




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

                                   Case No. : CRP/180/2023

            MUSST RAIHANA BEGUM
            D/O- MD. ABDUL BAREK, R/O- BALITIKA GAON, MOUZA- NOWBOICHA,
            P.S. LALUK, DIST. LAKHIMPUR, ASSAM



            VERSUS

            MD. ABDUL JABBAR
            S/O- LATE CHUTI SHEIKH, R/O- BALITIKA GAON, MOUZA- NOWBOICHA,
            P.S. LALUK, DIST. LAKHIMPUR.



Advocate for the Petitioner   : MR. T J MAHANTA

Advocate for the Respondent :




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                           ORDER

Date : 20.11.2023

Heard Ms. P Bhattacharya, learned counsel for the petitioner.

By this petition under Section 115 of the Code of Civil Procedure, 1908 r/w Article 227 of the Constitution of India, the petitioner has prayed for setting aside and quashing of the impugned Judgment, dated 31.08.2023 and decree dated 13.09.2023 passed in title Suit Page No.# 2/2

No.08/2022 by the learned Munsiff No.1, North Lakhimpur.

Issue notice to the respondent. Steps be taken by registered post with A/D within 2 days.

List on 11.12.2023.

JUDGE

Comparing Assistant