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Page No.# 1/2 vs M/S Aadhar
2024 Latest Caselaw 8042 Gua

Citation : 2024 Latest Caselaw 8042 Gua
Judgement Date : 4 November, 2024

Gauhati High Court

Page No.# 1/2 vs M/S Aadhar on 4 November, 2024

                                                               Page No.# 1/2

GAHC010105632024




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

                        Case No. : I.A.(Civil)/2500/2024

         AJIT DEB AND anr
         S/O LATE KAMADA RANJAN DEB
         RESIDENT OF HOUSE NO. C-31
         2ND FLOOR
         ANAND CO OPERATIVE HOUSING SOCIETY
         RUDALI PATH
         ODALBAKRA
         LALGANESH NEAR HAYAT HOSPITAL
         GUWAHATI
         ASSAM 781034

         2: SMTI RITA PYNE
         W/O SRI AJIT DEB
         RESIDENT OF HOUSE NO. C-31
          2ND FLOOR
         ANAND CO OPERATIVE HOUSING SOCIETY
          RUDALI PATH
          ODALBAKRA
          LALGANESH NEAR HAYAT HOSPITAL
          GUWAHATI
         ASSAM 781034
         VERSUS

         M/S AADHAR
         A PARTNERSHIP FIRM
         HAVING ITS REGISTERED OFFICE SITUATED AT PIYALI PHUKAN ROAD
         NAWRAM KAKATI PATH
         REHABARI
         GUWAHATI
         PO REHABARI
         PS PALTANBAZAR
         DIST KAMRUP M ASSAM 781008 HEREIN REP. BY ITS PARTNER SMTI
         PURNASHREE DAS W/O SRI JYOTI PRAKASH DAS
         AGED ABOUT 40 YEARS
                                                                        Page No.# 2/2

            RESIDENT OR REHABARI
            GUWAHATI
            PO REHABARI
            PS PALTANBAZAR
            DIST. KAMRUP M ASASM 781009


           ------------
           Advocate for : MR. B D DEKA
           Advocate for : appearing for M/S AADHAR



                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                        ORDER

Date : 04.11.2024

In view of the judgment and order passed today, i.e. 04.11.2024 in RFA No. 33/2024, no order is required to be passed in this interlocutory application. Accordingly, this I.A. stands closed.

JUDGE

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