Prabhudayal Agarwala @ Prabhudayal ... vs Sri Guru Singh Sabha (Sgss)
2024 Latest Caselaw 8478 Gua

Gauhati High Court

Prabhudayal Agarwala @ Prabhudayal ... vs Sri Guru Singh Sabha (Sgss) on 20 November, 2024

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GAHC010224302024




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

                                  Case No. : CRP/120/2024

            PRABHUDAYAL AGARWALA @ PRABHUDAYAL PATOWARI
            S/O LT. MADANLAL AGARWALA, R/O WARD NO. 9 OF NORTH LAKHIMPUR
            TOWN, P.O. AND P.S.-NORTH LAKHIMPUR, DIST- LAKHIMPUR, ASSAM,
            REPRESENTED BY ITS PRESIDENT/SECRETARY

            VERSUS

            SRI GURU SINGH SABHA (SGSS)
            R/O N.T. ROAD, WARD NO. 9 OF NORTH LAKHIMPUR TOWN, P.O. AND P.S.-
            NORTH LAKHIMPUR, DIST- LAKHIMPUR, ASSAM

Advocate for the Petitioner   : MR SISHIR DUTTA, MS K BORAH,MR. SIDHANT DUTTA

Advocate for the Respondent : ,


                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN
                                   ORDER

20.11.2024

Heard Mr. S. Dutta, learned counsel for the petitioners.

2. In this petition, under Sections 115/151 of the C.P.C., the petitioner has put to challenge the correctness or otherwise of the Judgment and Decree dated 29.09.2023, passed by the learned Munsiff No. 2, Lakhimpur, North Lakhimpur and also the Judgment and Decree dated 31.07.2024, passed by the learned Civil Judge (Senior Division), Lakhimpur, North Lakhimpur in Title Appeal No. 12/2023.

3. It is to be noted here that vide Judgment and Decree dated 31.07.2024, the Page No.# 2/2

learned Civil Judge (Senior Division), Lakhimpur, North Lakhimpur has upheld the Judgment and Decree dated 29.09.2023, passed by the learned Munsiff No. 2, Lakhimpur, North Lakhimpur.

4. Perused the petition as well as the documents placed on the record and also perused the impugned Judgment and Decree dated 31.07.2024, passed by the learned Civil Judge (Senior Division), Lakhimpur, North Lakhimpur and also perused the Judgment and Decree dated 29.09.2023, passed by the learned Munsiff No. 2, Lakhimpur, North Lakhimpur.

5. Let notice be issued to the respondent, within a week from today, returnable in 4 weeks, by registered post with A/D and also by usual process.

6. The Registry shall call for the record from the learned trial court as well as from the learned first appellate court.

7. List the matter after 4 (four) weeks.

8. The interim prayer of the petitioner will be considered on the next date.

JUDGE Comparing Assistant