Gauhati High Court

Lata Khandelwal vs Gopal Baruah on 6 May, 2024

Author: Devashis Baruah

Bench: Devashis Baruah

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GAHC010222672021




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

                                   Case No. : RFA/15/2024

             LATA KHANDELWAL
             W/O- SHRI PRADEEP KHANDELWAL, R/O- DWARKADISH BUILDING, A.T.
             ROAD, NEAR RAILWAY GATE NO. 5, P.O. GUWAHATI-781001, ASSAM

             VERSUS

             GOPAL BARUAH
             S/O- LATE RADHA KANTA BARUAH, R/O- H/NO. 238, CHANDMARI
             COLONY, NIZARAPAR, P.O. SILPUKHURI, GUWAHATI-781003, ASSAM

Advocate for the Petitioner   : MS. M GAUR

Advocate for the Respondent : MS. M ROY




                                          BEFORE
                   HON'BLE MR. JUSTICE DEVASHIS BARUAH
                                          ORDER

06.05.2024 Heard Mr J C Gaur, learned counsel appearing on behalf of the appellant and Mr A Ganguly, learned counsel appearing on behalf of the respondent.

The instant appeal is directed against the Judgment and Decree dated 22.03.2018, passed by the learned Civil Judge, Kamrup, at Amingaon, in Title Suit No. 53 of 2016.

The appeal is admitted.

Call for the records.

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Taking into account that the respondent is duly represented, there is no necessity of issuing any fresh notice. However, an extra copy of the memo of appeal be served upon the learned counsel for the respondent.

List the matter after receipt of the LCR.

JUDGE

Comparing Assistant