Bolin Borah vs Marami Roy
2024 Latest Caselaw 253 Gua

Gauhati High Court

Bolin Borah vs Marami Roy on 12 January, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

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GAHC010276732023




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

                                  Case No. : CRP/194/2023

            BOLIN BORAH
            S/O- SIDHU RAM BORAH,
            R/O- VILLAGE AMTOLA GAON 2,
            P.O AND P.S- PANIGAON, NORTH LAKHIMPUR, ASSAM,

            PRESENTLY RESIDING AT-
            ABHAYAPURI (NEAR PWD WORKSHOP),
            WARD NO-3,
            P.O AND P.S-ABHAYAPURI,
            DIST- BONGAIGAON, ASSAM, PIN-783384



            VERSUS

            MARAMI ROY
            W/O- LATE TILAK RAM DAS ,
            R/O- VILLAGE BAMUNGAON PART I,
            P.O AND P.S- ABHAYAPURI,
            DIST- BONGAIGAON, ASSAM, PIN-783384



Advocate for the Petitioner   : MR. B J MUKHERJEE

Advocate for the Respondent :
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                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

12.01.2024 Heard Mr. B J Mukherjee, learned counsel for the petitioner.

Issue notice to the sole respondent.

Petitioner shall take steps for service of notice on the respondent by registered post with A/D and other usual process.

List after four weeks.

Till returnable date, the Judgment and Decree dated 02.09.2023 passed by the learned Civil Judge, Bongaigaon in T.A. No. 18/2019 shall remain stayed.

JUDGE

Comparing Assistant