Saturday, 09, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Page No.# 1/2 vs Girin Bhuyan
2025 Latest Caselaw 2688 Gua

Citation : 2025 Latest Caselaw 2688 Gua
Judgement Date : 11 August, 2025

Gauhati High Court

Page No.# 1/2 vs Girin Bhuyan on 11 August, 2025

                                                                          Page No.# 1/2

GAHC010235212024




                                                                   undefined

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

                                   Case No. : RFA/48/2025

             KESAB BHUYAN AND 2 ORS.
             S/O. LT. SURJYA BHUYAN

             2: GOPAL SARUP
              S/O. LT. SURJYA BHUYAN

             3: LUHIT BHUYAN
              S/O. LT. SURJYA BHUYAN
             ALL ARE R/O. GARBHANGA/ BOGPARA VILLAGE
              P/O. NITAIPUKHURI, P/S. DEMOW, DIST. SIVASAGAR
             ASSAM-785671

             VERSUS

             GIRIN BHUYAN
             S/O. LT. BAPURAM BHUYAN, R/O. DEOLIAKHAT PATHAR, SIVASAGAR,
             ASSAM

Advocate for the Petitioner   : MR B P BORAH, A KALITA,MISS. J GOGOI,MR. U S BORA,MR
P J DUTTA

Advocate for the Respondent : ,



                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

11.08.2025

Heard Mr. B.P. Borah, learned counsel for the appellants.

Page No.# 2/2

This appeal under Section 96 of the Code of Civil Procedure is directed against the judgment dated 20.08.2024 passed by the learned Executing Court in Misc. Case No.113/2018, arising out of Execution Case No.01/2017 corresponding to Title Suit No.37/2012 filed by the appellants/petitioners.

Perused the memo of appeal and the grounds mentioned therein and also perused the impugned judgment dated 20.08.2024.

Admit.

Issue notice to the respondent, returnable within 4(four) weeks.

Step be taken by registered post with A/D and also by usual process within a week from today.

Registry shall call for the record from the learned Court below.

List the matter after 4(four) weeks.

Sd/- Robin Phukan JUDGE

Comparing Assistant

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter