Kamal Dey vs Mira Dey @ Das
2024 Latest Caselaw 5860 Gua

Gauhati High Court

Kamal Dey vs Mira Dey @ Das on 13 August, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                          Page No.# 1/2

GAHC010014472024




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

                             Case No. : Crl.Rev.P./41/2024

           KAMAL DEY
           S/O LATE NITYANAND DEY @ NANDLAL DEY
           R/O T.R. PHUKAN ROAD,
           NEAR KANISKA HOTEL,
           BONGAIGAON,
           P.O., P.S. AND DIST. BONGAIGAON, ASSAM
           PIN-783380



           VERSUS

           MIRA DEY @ DAS
           D/O LATE SISARAN BISWAS,
           R/O OLD COLONY, WARD NO. 9, P.O., P.S. AND DIST. BONGAIGAON,
           ASSAM, PIN-783380



Advocate for the Petitioner : MR. M U MAHMUD, MRS. M SAIKIA,MR S H MAHMUD,MS. D
BORA,MS. B CHETIA,MR. S. SUR,MR S ISLAM

Advocate for the Respondent : MR. M A SHEIKH, MS F INTAZ,MR. W A SHEIKH
                                                                       Page No.# 2/2




                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

Date : 13.08.2024

Heard Mr. MU Mahmud, learned counsel for the petitioner and Mr. MA Sheikh, learned counsel for the respondent.

Learned counsel for the petitioner during the course of hearing, furnished two citations i.e 2005 (4) GLT 77 and 1989 GLR 446, to which Mr. MA Sheikh, learned counsel for the respondent submits that he may be provided with the copy of the judgments so that he can go through the same.

Prayer is allowed.

Petitioner is directed to furnish copy of the judgments as referred above to the learned counsel for the respondent within 2 days.

Case be listed after 02(two) weeks.

JUDGE

Comparing Assistant