Samsuddin Ahmed vs Abu Ahsan Iftikhar Uddin Ahmed Hazarika ...
2024 Latest Caselaw 5671 Gua

Gauhati High Court

Samsuddin Ahmed vs Abu Ahsan Iftikhar Uddin Ahmed Hazarika ... on 7 August, 2024

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GAHC010151052024




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

                                  Case No. : Intest.Cas./3/2024

            SAMSUDDIN AHMED
            S/O MD. TAIMUZ AHMED
            RESIDENT OF VILLAGE HAHSORA BORALI, PO AND PS SAMAGURI, DIST
            NAGAON, ASSAM



            VERSUS

            ABU AHSAN IFTIKHAR UDDIN AHMED HAZARIKA AND ANR
            S/O LATE SARIFUDDIN, AHMED
            RESIDENT OF VILLAGE HAHSORA BORALI, PO AND PS SAMAGURI, DIST
            NAGAON, ASSAM

            2:PARVIN AHMED
            W/O MOTIUR RAHMAN

            RESIDENT OF VILLAGE HAHSORA BORALI
            PO AND PS SAMAGURI
            DIST NAGAON
            ASSA

Advocate for the Petitioner   : MS. S B CHOUDHURY, MR. S K DAS,MR A N AHMED

Advocate for the Respondent : ,
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                      ORDER

Date : 07.08.2024 Heard Ms. S. B. Choudhury, learned counsel for the appellant.

This appeal under Section 276 of the Indian Succession Act, 1925 is directed against the judgment and decree dated 12.06.2024 and 28.06.2024 respectively passed by the learned additional district Judge Nagaon in Misc. Case (Probate) No. 12/2016.

It is to be noted here that vide impugned judgment and order dated 12.06.2024 the learned Additional District Judge Nagaon Assam, has dismissed the petition filed by the appellant seeking probate of the will.

Perused the memo of appeal underground mention therein and also perused the impugned judgment and decree dated 12.06.2024 and 28.06.2024.

Admit.

Issue notice to the respondents returnable in 4(four) weeks steps be taken by Registered Post with A/D as well as usual process within a week from today.

Registry shall call for the record from the learned trial Court.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant