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7: Ruli Begum vs Ram Nagina Gupta And Anr
2024 Latest Caselaw 6514 Gua

Citation : 2024 Latest Caselaw 6514 Gua
Judgement Date : 3 September, 2024

Gauhati High Court

7: Ruli Begum vs Ram Nagina Gupta And Anr on 3 September, 2024

                                                               Page No.# 1/3

GAHC010008412014




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

                          Case No. : RSA/116/2014

         ON THE DEATH OF ABDUL HAMID (GHARI MISTRY) HIS LEGAL HEIRS
         Represented By-

         1.1: ABDUL MATIN
          SO LATE ABDUL HAMID (GHARI MISTRY)
         VILLAGE FANCY ALI
          JORHAT TOWN
          P.S- JORHAT
          DISTRICT- JORHAT
         ASSAM

         1.2: ABDUL WAHEB
          SO LATE ABDUL HAMID (GHARI MISTRY)
         VILLAGE FANCY ALI
          JORHAT TOWN
          P.S- JORHAT
          DISTRICT- JORHAT
         ASSAM

         1.3: ABDUL RAUF
          SO LATE ABDUL HAMID (GHARI MISTRY)
         VILLAGE FANCY ALI
          JORHAT TOWN
          P.S- JORHAT
          DISTRICT- JORHAT
         ASSAM

         1.4: ABDUL RAFIK
          SO LATE ABDUL HAMID (GHARI MISTRY)
         VILLAGE FANCY ALI
          JORHAT TOWN
          P.S- JORHAT
          DISTRICT- JORHAT
         ASSAM
                                                                         Page No.# 2/3


            1.5: RUMENA BEGUM
             WO RAHEN ALI
            RO RUPNAGAR JORHAT
            P.S- JORHAT
             DISTRICT- JORHAT
            ASSAM

            1.6: RUKIA BEGUM
             WO MD ABDUL ALI
            RO RUPNAGAR JORHAT
            P.S- JORHAT
             DISTRICT- JORHAT
            ASSAM

            1.7: RULI BEGUM
             WO MD. AZAD AHMED
            VILLAGE RAJABARI
             PO JORHAT
            P.S- JORHAT
             DISTRICT- JORHAT
            ASSA

            VERSUS

            RAM NAGINA GUPTA and ANR.
            S/O LT. BUNDILAL GOPTA, R/O NEAR RAILWAY CROSSING, FANCY ALI,
            JORHAT TOWN, P.S. JORHAT, DIST.JORHAT, ASSAM.

            2:SRI KAMALA NATH SARMA @ KANAK NATH SARMA

             S/O LT. JAGANNATH SARMA
             RESIDING NEAR RAILWAY CROSSING
             FANCY ALI
             JORHAT TOWN
             P.S. JORHAT
             DIST. JORHAT
             ASSAM

Advocate for the Petitioner   : MR.S DAS, MS.S KALITA,MR.J AHMED,MS.D BORA,MR.M
ANSARI

Advocate for the Respondent : MR.N SARMAH, T. JAMIR,MASSAR BORAH,MS H AHMED,MR.
N I KHAN,MR.M AGARWALLA,MS.M BORDOLOI,MR.A DAS,MDK RAHMAN,FOR
CAVEATOR
                                                                       Page No.# 3/3


                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                      ORDER

03.09.2024

1. Heard Mr. J. Ahmed, learned counsel for the appellants. Also heard Mr. A. Das, learned counsel for the respondent No. 1.

2. The hearing is concluded.

3. The learned counsel for both the sides is requested to submit a written gist of their argument within a week from the date of this order.

4. The Judgment is reserved.

JUDGE

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