Gauhati High Court

Jayanti Pator vs Biren Bora on 8 May, 2024

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                       Page No.# 1/2

GAHC010267972023




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

                             Case No. : RSA/12/2024

          JAYANTI PATOR
          W/O LATE BIRBAL PATOR,
          VILL.- MAJARBORI, MOUZA, P.O. AND P.O.- MIKIRBHETA, DIST.-
          MORIGAON, ASSAM, PIN- 782001.



          VERSUS

          BIREN BORA
          S/O LATE SHIVA RAM BORA,
          VILL.- TORABORI, MOUZA- MIKIRBHETA, DIST.- MORIGAON, ASSAM.
          AT PRESENT RESIDING AT DHING ATHGAON SUTIPAR, MOUZA- DHING,
          P.O. AND P.S.- DHING, DIST.- NAGAON, ASSAM, PIN- 782123.




Advocate for the appellant(s): Mr. DCC Phukan


Advocate for the respondent(s): X X


                                 BEFORE
               HON'BLE MR. JUSTICE DEVASHIS BARUAH
                                      ORDER

Page No.# 2/2

08.05.2024

Mr. DCC Phukan, the learned counsel appearing on behalf of the appellant submits that against the said judgment and decree which has been assailed in the instant proceeding, there is also another second appeal being RSA No.4/2024, which has been filed and the same has been admitted by formulating the substantial questions of law.

2. List this appeal along with the said RSA No.4/2024 on 10.06.2024.

3. In the meantime, the appellant shall also produce the photocopy of the Exhibits 'Ka' and 'Kha' before this Court on the next date fixed.

JUDGE

Comparing Assistant