Gauhati High Court

Page No.# 1/2 vs Dipak Kr Roy And 2 Ors on 8 May, 2024

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                  Page No.# 1/2

GAHC010256922022




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

                            Case No. : CRP(IO)/306/2022

         M/S SUMIT HARDWARE AND ANR
         A PROPRIETORSHIP FIRM BEING REP. BY ITS SOLE PROPRIETOR SRI
         LALIT NARAYAN JHA, HAVING ITS PRINCIPAL PLACE OF BUSINESS AT
         ADABARI TINIALI, A.T. ROAD, NEAR NILGIRI APARTMENT PANDU, P.O.
         PANDU, P.S. JALUKBARI, GUWAHATI-781012, PRESENT ADDRESS AT
         ADABARI TINIALI, NEAR UCO BANK, AMINGAON BRANCH, ADABARI,
         GUWAHATI-781012.

         2: LALIT NARAYAN JHA
          S/O. LT. INDRA NARAYAN JHA
          R/O. FLAT NO.F4
          3RD FLOOR
         ABHIJEET HOUSING COMPLEX
          PANDAV NAGAR
          BORIPARA
          DIST. KAMRUP (M)
          GUWAHATI-781012
         ASSAM

         VERSUS
         DIPAK KR ROY AND 2 ORS
         S/O. LT. GOBARDHANLAL ROY,

         2:PRADIP KR. ROY

          S/O. LT. GOBARDHANLAL ROY
          BOTH ARE R/O. HOUSE NO. 3
          PRANABANANDA SARANI
          PANDU PORT ROAD
          ADABARI TINALI
          P.O. PANDU
          P.S. JALUKBARI
          DIST. KAMRUP (M)
          GUWAHATI-781012.
                                                                      Page No.# 2/2


            3:MANIK KR. ROY

            S/O. LT. GOBARDHANLAL ROY
            R/O. C/O. UNIQUE TRADERS
            NEAR PANTALOONS MALL
            ADABARI TINALI
            P.O. PANDU
            P.S. JALUKBARI
            DIST. KAMRUP (M)
            GUWAHATI-781012
            ASSAM

For the Petitioner(s)         : Mr. R. Hussain, Advocate

For the Respondent(s)         : Mr. D. Nandi, Advocate

                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                      ORDER

Date : 08.05.2024

1. Mr. R. Hussain, the learned counsel appearing on behalf of the Petitioners submitted that the Petitioners would be better advised to file an appeal against the judgment and decree dated 01.11.2019 passed in Title Suit No.354/2014 and as such, he would like to withdraw the instant petition. He however submitted that the withdrawal of the instant petition should not prejudice the Petitioners to avail such other remedies as available under law.

2. Taking into account the above, the instant petition stands closed on withdrawal. The withdrawal of the instant petition shall not preclude the Petitioners to avail such other remedies as available under law.

JUDGE

Comparing Assistant