Sri Viishnu Khargharia vs Dr. Chiranjib Kumar Baruah
2024 Latest Caselaw 3344 Gua

Gauhati High Court

Sri Viishnu Khargharia vs Dr. Chiranjib Kumar Baruah on 15 May, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                             Page No.# 1/2

GAHC010080122024




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

                           I.A.(Civil)/1291/2024

         SRI VIISHNU KHARGHARIA
         S/O LATE PRAKASH CH. KHARGHARIA
         PROPRIETOR OF M/S BEE KAY MECHANISED FABRICATIONS
         RESIDENT OF JATIA
         DISPUR
         KAHILIPARA ROAD
         PO ASSAM SACHIVALAYA
         PS DISPUR
         GUWAHATI 781006
         DIST KAMRUP M ASSAM


          VERSUS

         DR. CHIRANJIB KUMAR BARUAH
         S/O LATE UPENDRA NATH SARMA BARUAH
         RESIDENT OF ZOO NARENGI ROAD
         PO BAMUNIMAIDAM
         PS GEETANAGAR
         GUWAHATI 781021
         DIST KAMRUP M ASSAM

         2:MRS. CHANDANA SHARMA
         W/O SRI DEVAJIT SHARMA
          RESIDENT OF 68
          DR. B.BARUAH ROAD
          ULUBARI
          GUWAHATI 781007
          DIST KAMRUP M ASSAM
          3:MRS. SANGITA GOSWAMI
         W/O DR. AMAR NATH GOSWAMI
          RESIDENT OF UZANBAZAR
          GUWAHATI 781001
          DIST KAMRUP M ASSAM
                                                                                 Page No.# 2/2

           4:SRI SRIJIB KUMAR BARUAH
           S/O LATE UPENDRANATH SARMA BARUAH

           RESIDENT OF ZOO NARENGI ROAD
           PO BAMUNIMAIDAM
           PS GEETANAGAR
           GUWAHATI 781021
           DIST KAMRUP M ASSAM
           ------------
           Advocate for : MR. P SARMA
           Advocate for : appearing for DR. CHIRANJIB KUMAR BARUAH



                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

15.05.2024 Heard Mr. O P Bhati, learned counsel for the applicant.

Issue Notice to the respondent.

Applicant shall take steps for service of notice on the respondent by registered post with A/D and other usual process.

List after four weeks.

Till returnable date, the Judgment dated 15.03.2024 passed in Misc. (Arb) Case No. 30/2018 by the learned Additional District Judge No. 2, Kamrup (M), Guwahati shall remain stayed.

JUDGE

Comparing Assistant