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Page No.# 1/4 vs Deputy Registrar (Finance) And Anr (B)
2024 Latest Caselaw 424 Gua

Citation : 2024 Latest Caselaw 424 Gua
Judgement Date : 25 January, 2024

Gauhati High Court

Page No.# 1/4 vs Deputy Registrar (Finance) And Anr (B) on 25 January, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                         Page No.# 1/4

GAHC010275012023




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

                              Case No. : CRP/195/2023

         NIBHA TALUKDAR AND 4 ORS
         RESIDENT OF SOUTH SARANIA,
         1ST BYE LANE (RIGHT),
         OPP. KASTURBA ASHRAM,
         P.S.- PALTAN BAZAR,
         DIST.- KAMRUP METRO,
         GUWAHATI- 781007, ASSAM.

         2: BIBHA RANI TALUKDAR
          RESIDENT OF SOUTH SARANIA

         1ST BYE LANE (RIGHT)

         OPP. KASTURBA ASHRAM

         P.S.- PALTAN BAZAR

         DIST.- KAMRUP METRO

         GUWAHATI- 781007
         ASSAM.

         3: ARATI TALUKDAR
          RESIDENT OF SOUTH SARANIA

         1ST BYE LANE (RIGHT)

         OPP. KASTURBA ASHRAM

         P.S.- PALTAN BAZAR

         DIST.- KAMRUP METRO

         GUWAHATI- 781007
                                          Page No.# 2/4

ASSAM.

4: HIRA MONI TALUKDAR
 RESIDENT OF SOUTH SARANIA

1ST BYE LANE (RIGHT)

OPP. KASTURBA ASHRAM

P.S.- PALTAN BAZAR

DIST.- KAMRUP METRO

GUWAHATI- 781007
ASSAM.

5: KASHYAP MEDHI
 RESIDENT OF SOUTH SARANIA

1ST BYE LANE (RIGHT)

OPP. KASTURBA ASHRAM

P.S.- PALTAN BAZAR

DIST.- KAMRUP METRO

GUWAHATI- 781007
ASSAM

VERSUS

DEPUTY REGISTRAR (FINANCE) AND ANR (B)
OLD BUILDING GAUHATI HIGH COURT,
KACHARI GHAT, GHY-1,
DIST.- KAMRUP(M), ASSAM.

2:BIJOY TALUKDAR
 RESIDENT OF WEST BORGAON

GAKHIR CHOWK

SHANTI NAGAR PATH

P.S.- GARCHUK

DIST- KAMRUP METRO
                                                                        Page No.# 3/4

            GUWAHATI- 781035

Advocate for the Petitioner   : MRS. HIRAMONI TALUKDAR ROYCHOUDHURY

Advocate for the Respondent : SC, GHC




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

Date : 25.01. 2024 Heard Ms. H. Talukdar, learned counsel for the petitioners and Mr. G. Baishya, learned counsel for the respondent No. 1.

This revision petition has been filed by the petitioners under Section 115 of the CPC against the impugned judgment and order dated 13.10.2023, passed by the learned Civil Judge (Senior Division), No. 3, Kamrup (Metro), Guwahati in Misc. Appeal No. 12/2023 and judgment and order dated 09.03.2023, passed by the learned Munsiff No. 3, Kamrup (Metro), Guwahati in Misc. (J.) Case No. 455 of 2022.

Issue notice to the respondent No. 2.

The petitioners shall take steps for service of notice upon the respondent No. 2 by registered post with A/D as well as usual process, returnable within 4 weeks.

Steps be taken within 7 days.

No formal notice is required to be issued to the respondent No. 1 as Mr. G. Bhaishya, learned counsel has entered appearance and accepted notice on behalf of the said respondent.

Call for the scanned copy of the LCRs of Misc. (J.) Case No. 455 of 2022 Page No.# 4/4

and Misc. Appeal No. 12/2023 from the concerned respective courts.

List the matter after 4 weeks.

JUDGE

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