Ashok Sarkar vs Gautam Sarkar
2025 Latest Caselaw 4817 Gua

Gauhati High Court

Ashok Sarkar vs Gautam Sarkar on 22 August, 2025

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GAHC010231212024




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

                                 Case No. : Test.App./9/2025

            ASHOK SARKAR
            S/O LATE BINOYKRISHNA SARKAR, RESIDENT OF ANANDA NAGAR, BYE
            LANE NO. 2 PO PANDU. PS JALUKBARI, GUWAHATI 12, KAMRUP M ASSAM

            VERSUS

            GAUTAM SARKAR
            S/O LATE BINOY KRISHNA SARKAR, RESIDENT OF KAMAKHYA GAON,
            NEAR PITAMBAR SARMA PATH, MALIGAON CHARIALI, MALIGAON,
            GUWAHATI 781011, PS JALUKBARI, DIST KAMRUP M ASSAM



Advocate for the Petitioner   : MR. S BISWAS, MR C GOGOI,MR. D MAZUMDAR

Advocate for the Respondent : , MR. A CHOUDHURY,MS R. HAZARIKA




                                   BEFORE
                       HONOURABLE MR. JUSTICE BUDI HABUNG

                                          ORDER

Date : 22.08.2025 Heard Mr. S. Biswas, learned counsel for the appellant and Mr. Z. Dutta, learned counsel appearing on behalf of Mr. A. Choudhury, learned counsel of the respondent.

This is an appeal, filed under Section 299 of the Indian Succession Act, 1925 against the judgment dated 07.06.2024, passed by the learned Additional Page No.# 2/2

District Judge (FTC) No.3. Kamrup (M), Guwahati in Mis.Probate Case No. 46/2018.

Admit.

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

Since, Mr. Dutta, learned counsel appearing on behalf of the respondent accepted notice, no formal notice need to be issued to the said respondent.

Called for the trial Court records.

List this mater after 4 (four) weeks.

JUDGE

Comparing Assistant