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Page No.# 1/2 vs Smt. Jyoti Neog And Anr
2023 Latest Caselaw 3791 Gua

Citation : 2023 Latest Caselaw 3791 Gua
Judgement Date : 18 September, 2023

Gauhati High Court
Page No.# 1/2 vs Smt. Jyoti Neog And Anr on 18 September, 2023
                                                                     Page No.# 1/2

GAHC010203072023




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

                                  Case No. : CRP/147/2023

            PARAMA SARMA AND ANR
            S/O LATE JNANANDRA SARMA, R/O CHOLADHARA, P.O., P.S. AND DIST-
            JORHAT, PIN-785001

            2: SHYAMANTAN THAKUR
             S/O SRI BRINDABAN THAKUR
             C/O SRI PARAMA SARMA
             R/O CHOLADHARA
             P.O.
             P.S. AND DIST-JORHAT
             PIN-78500

            VERSUS

            SMT. JYOTI NEOG AND ANR
            W/O SRI DHARMESWAR GOGOI, C/O EMPLOYEE, D.C. OFFICE, JORHAT,
            R/O LICHUBARI BORBHETA GAON, P.O.-LICHUBARI, DIST AND P.S.-
            JORHAT, PIN-785008

            2:JORHAT MUNICIPALITY BOARD
             REPRESENTED BY ITS CHAIRMAN
             JORHAT MUNICIPALITY BOARD
             P.O.
             P.S. AND DIST-JORHAT
             PIN-78500

Advocate for the Petitioner   : MR. K R BORA

Advocate for the Respondent :
                                                                          Page No.# 2/2



                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

18-09-2023 Heard Shri K. R. Bora, learned counsel for the petitioners, who have filed this petition under Section 115 of the Code of Civil Procedure challenging a judgment and order dated 09.08.2023 passed by the learned Civil Judge, Senior Division, Jorhat in Title Appeal No. 3/2018 whereby the judgment and decree dated 20.12.2017 in TS No. 5/2015 has been upheld and the appeal has been dismissed. The suit was instituted by the plaintiff landlord for ejectment.

The learned counsel has submitted that both the judgments suffer from error of law and material facts were not taken into consideration.

Issue notice, returnable on 16.10.2023. Let steps be taken for service of notice upon the respondents by registered post with A/D.

Steps by tomorrow.

JUDGE

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