Robita Barman@Robita Barman Kalita vs Manju Kalita And 4 Ors
2024 Latest Caselaw 66 Gua

Gauhati High Court

Robita Barman@Robita Barman Kalita vs Manju Kalita And 4 Ors on 5 January, 2024

Author: Kalyan Rai Surana

Bench: Kalyan Rai Surana

                                                                    Page No.# 1/2

GAHC010002582023




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

                                 Case No. : CRP(IO)/12/2023

            ROBITA BARMAN@ROBITA BARMAN KALITA
            W/O LT. GAURI SHANKAR KALITA R/O HOUSE NO. 15 PUB SARANIA P.S.
            CHANDMARI GUWAHATI-3 DIST. KAMRUP (M) ASSAM



            VERSUS

            MANJU KALITA AND 4 ORS
            W/O JOY CHARAN DEKA R/O AMAR PATH HOUSE NO. 3 GEETANAGAR
            M.T. ROAD GUWAHATI-24 DIST. KAMRUP (M) ASSAM

            2:KANIKA DAS @ KANIKA KALITA DAS
            W/O AJOY DAS R/O COLLEGE ROAD KUNDIL NAGAR HOUSE ON. 12
            BELTOLA GUWAHATI-29 DIST. KAMRUP (M) ASSAM

            3:NIYOTI DAS @ NIYOTI KALITA DAS
            W/O DEBEN CHANDRA DAS D.B. ROAD MELACHAKRA TINIALI
            SIBASAGAR PIN-785640

            4:DEBAJANI KALITA @ DEBEJANI KALITA DUTTA
            W/O DIPENJYOTI DUTTA R/O HOUSE NO. 15 OPPOSITE GENESH MANDIR
            PUB SARANIA HILL SIDE ROAD CHANDMARI SILPUKHURI GUWAHATI-3
            DIST. KAMRUP (M) ASSAM

            5:JYOTSNA KALITA @ JYOTSNA KALITA CHOUDHURY
            W/O NABARUP CHOUDHURY R/O HOUSE NO. 5 BASISTHAPUR II
            HATIGAON GUWAHATI-24 DIST. KAMRUP (M) ASSA

Advocate for the Petitioner   : MR. M A SHEIKH

Advocate for the Respondent : MS. P R MAHANTA
                                                                          Page No.# 2/2


                                 BEFORE
                 HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                      ORDER

Date : 05.01.2024 At the outset, Mr. S.R. Gogoi, learned counsel for the respondent has produced a copy of print out from the website of the learned Trial Court the order dated 04.01.2023 of the judgment on admission being pronounced by the learned Trial Court, but it is stated that the order is not available in the records. Let a copy thereof be kept on record.

2. Let a copy of the print-out be provided to Mr. M. Hussain, learned counsel for the petitioner to enable him to obtain instruction.

3. The Registry shall call for the LCR immediately for which let a copy of this order be sent to the learned Registrar (Judicial).

4. Interim order passed earlier stands extended till the next date of listing.

5. List on 22.01.2024.

6. Later on, the LCR is received. Let it be tagged in the record.

JUDGE

Comparing Assistant