Page No.# 1/3 vs Smti. Bani Malakar @ Bani Mallick And 2 ...
2025 Latest Caselaw 1969 Gua

Gauhati High Court

Page No.# 1/3 vs Smti. Bani Malakar @ Bani Mallick And 2 ... on 4 August, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                  Page No.# 1/3

GAHC010106772025




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

                        Case No. : I.A.(Civil)/1726/2025

         ON THE DEATH OF NAKUL CH MALLICK HIS LEGAL HEIRS SMTI
         PURNIMA MALLICK AND 4 ORS
         D/O LATE NAKUL CH. MALLICK,

         2: CHANDAN KR. MALLICK

          S/O LATE NAKUL CH. MALLICK.

         3: SMTI SUKLA MALLICK

          D/O LAE NAKUL CH. MALLICK


         4: PRAMILA MALLICK

          W/O LATE NAKUL CH. MALLICK


         5: SMTI KRISHNA MALLICK

          D/O LATE NAKUL CH. MALLICK

         ALL ARE R/O C/O SRI R.R. BASUMATARY
         HOUSE NO 6
         BIRKUCHI SONALI PATH
         P.O. NARENGI
         P.S. NOONMATI
         DIST. KAMRUP (M)
         ASSAM
         PIN 78102

         VERSUS

         SMTI. BANI MALAKAR @ BANI MALLICK AND 2 ORS
                                                                       Page No.# 2/3

             W/O LATE NAKUL CH. MALLICK,

             2:GOBINDA MALAKAR

             S/O RABINDRA MALAKAR
             BOTH ARE R/O PANIKHAITI
             NEW RAILWAY STATION
             P.O. PANIKHAITI
             P.S. PANIKHAITI OUTPOST
             DIST. KAMRUP (M)
             ASSAM
             PIN 781026

             3:MR. KALPANA BARMAN

             W/O SRI PURNO BARMAN
             R/O SWASAN BASTI
             NARENGI
             P.O. NARENGI
             P.S. NOONMATI
             DIST. KAMRUP(M)
             ASSAM
             PIN 78102

Advocate for the Petitioner   : MR. S CHAUHAN, B CHOWHAN,R DEB,MR. P MAZUMDER

Advocate for the Respondent : ,

                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                  HONOURABLE MR. JUSTICE ANJAN MONI KALITA

                                        ORDER

04.08.2025 (M. Zothankhuma, J)

Heard Ms. R. Deb, learned counsel for the applicants, who submits that there is a delay of 30 days in preferring the connected appeal against the judgment and decree dated 21.12.2024 passed by the learned Principal Judge, Family Court No.3, Kamrup(M), Guwahati in F.C.(C) Case No.336/2015.

Issue Notice returnable in 4 (four) weeks.

Page No.# 3/3

The applicants to take steps for service of notice upon the respondents by registered post with A/D within 3 (three) days.

List the matter after four weeks.

                       JUDGE                      JUDGE




Comparing Assistant