Vikrant Baruah vs Md. Safikul Islam
2024 Latest Caselaw 5937 Gua

Gauhati High Court

Vikrant Baruah vs Md. Safikul Islam on 14 August, 2024

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GAHC010152602024




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

                                  Case No. : CRP/82/2024

            VIKRANT BARUAH
            S/O- LATE ARKENDU BARUAH, R/O- JOURNALIST COLONY, JANAKPUR,
            KAHILIPARA, GUWAHATI, DIST. KAMRUP(M), ASSAM, PIN- 781019.



            VERSUS

            MD. SAFIKUL ISLAM
            S/O- ALHAZ NURUL ALAM, R/O- JOURNALIST COLONY, JANAKPUR,
            KAHILIPARA, GUWAHATI, DIST. KAMRUP(M), ASSAM, PIN- 781019.



Advocate for the Petitioner   : MR M CHETIA, MR. P KONWAR

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

Date : 14.08.2024

Heard Mr. M. Chetia, learned counsel for the petitioner.

2. In this petition, under Section 115 of the Code of Civil Procedure, the petitioner, namely, Vikrant Baruah has put to challenge the correctness or otherwise of the order dated 06.07.2024, passed by the learned Civil Judge Page No.# 2/2

(Junior Division) No. 4, Kamrup(M), in Misc. (J) Case No. 561/2022, in Title Suit No. 160/2022.

3. It is to be noted here that vide impugned order dated 06.07.2024, the learned Civil Judge (Junior Division) No. 4, Kamrup(M), has dismissed the Petition No. 1102/2022, filed by the petitioner/defendant to pass a judgment and decree on admission as per Order 12 Rule 6 of the Code of Civil Procedure.

4. Perused the petition and the documents placed on record and also perused the impugned order dated 06.07.2024.

5. Let notice be issued to the respondent returnable in four weeks.

6. Steps be taken upon the respondent by way of registered post with A/D as well as by usual process within a week from today.

7. Registry shall call for the scanned copy of the record from the Court of learned Civil Judge (Junior Division) No. 4, Kamrup(M).

8. Interim prayer of the petitioner will be considered on the next date.

9. List the matter after four weeks.

JUDGE

Comparing Assistant