Chandan Chakraborty vs Birhashgiri Basumatary
2024 Latest Caselaw 21 Gua

Gauhati High Court

Chandan Chakraborty vs Birhashgiri Basumatary on 3 January, 2024

Author: Kalyan Rai Surana

Bench: Kalyan Rai Surana

                                                                         Page No.# 1/2

GAHC010207292023




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

                                   Case No. : RFA/55/2023

            CHANDAN CHAKRABORTY
            S/O LATE TRIDIBENDRA CHAKRABORTY,
            RESIDENT OF AMGURI COLONY, WARD NO. 3, BIJNI TOWN, PO BIJNI, PS
            BIJNI, DIST CHIRANG, ASSAM, 783390



            VERSUS

            BIRHASHGIRI BASUMATARY
            S/O LATE BIRENDRAGIRI BASUMATARY,
            LECTURER, BIJNI COLLEGE, BIJNI TOWN, PO AND PS BIJNI, DIST
            CHIRANG, ASSAM 783390



Advocate for the Petitioner   : MR. P HAZARIKA

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

Date : 03.01.2024 Heard Mr. T.R. Sarma, learned counsel for the appellant.

2. By filing this appeal under Order XLI Rule 1 CCP, the appellant has assailed the judgment dated 17.06.2023 passed by the learned Civil Judge, Page No.# 2/2

Chirang in Money Suit No. 08/2020.

3. This appeal is admitted for hearing.

4. Call for the records.

5. Issue notice returnable on 19.02.2024.

6. The appellant shall take steps within 2 (two) days for service of notice on the respondent by registered post with A/D as well as by usual process.

7. Liberty is granted to the learned counsel for the appellant to collect the postal receipt number from the Registry and track service through the postal website and the track report may be filed before the Registry prior to the next date fixed.

8. List on 19.02.2024.

JUDGE

Comparing Assistant