Page No.# 1/3 vs Niranjan Deori
2025 Latest Caselaw 9191 Gua

Gauhati High Court

Page No.# 1/3 vs Niranjan Deori on 10 December, 2025

                                                                          Page No.# 1/3

GAHC010136232025




                                                                   2025:GAU-AS:17189

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

                               Case No. : I.A.(Civil)/2056/2025

            MARU TARO
            SON OF MARU TAKIA, RESIDENT OF BACKSIDE AKASHDEEP, P/S.
            ITANAGAR, DIST. PAPUMPARE, ARUNACHAL PRADESH, PIN-791111



            VERSUS

            NIRANJAN DEORI
            FATHER OF LATE BIJU DEORI

            2:JUNBAI DEORI
             MOTHER OF LATE BIJU DEORI

            3:DEVABRAT SAIKIA
             BROTHER OF LATE BIJU DEORI

            ALL ARE RESIDENTS OF GAI DEORI GAON
            P/S. SILAPATHAR
            DIST. DHEMAJI
            ASSAM
            PIN-787057.

            4:MON BAHADUR DORJEE
             SON OF HORKA BAHADUR DORJEE
             RESIDENT OF VILLAGE BEDATI
             P/S. BEHALI
             DIST. BISWANATH CHARIALI
            ASSAM
             PIN-784176

Advocate for the Petitioner   : MR P BHARDWAJ, MR G PHUKAN

Advocate for the Respondent : MR A KHANIKAR (R-1,2), MR B DEORI(R-1,2),MR G
                                                                 Page No.# 2/3

BHARADWAJ(R-1,2)




          Linked Case : I.A.(Civil)/3280/2025

         MARU TARO
         SON OF MARU TAKIA
         RESIDENT OF BACKSIDE AKASHDEEP
         P.S. ITANAGAR
         DISTRICT- PAPUM PARE
         DISTRICT- ARUNACHAL PRADESH
         PIN-791111.


         VERSUS

         NIRANJAN DEORI
         FATHER OF LATE BIJU DEORI RESIDENTS OF VILLAGE- GAI DEORI GAON
          P.S.- SILAPATHAR
          DISTRICT- DHEMAJI
         ASSAM
          PIN- 787057.

         2:JUNBAI DEORI
         MOTHER OF LATE BIJU DEORI
          RESIDENTS OF VILLAGE- GAI DEORI GAON
          P.S.- SILAPATHAR
          DISTRICT- DHEMAJI
         ASSAM
          PIN- 787057.

         3:DEVABRAT SAIKIA
         BROTHER OF LATE BIJU DEORI
         RESIDENTS OF VILLAGE- GAI DEORI GAON
         P.S.- SILAPATHAR
         DISTRICT- DHEMAJI
         ASSAM
         PIN- 787057.

         4:MON BAHADUR DORJEE
         SON OF HORKA BAHADUR DORJEE
         RESIDENT OF VILLAGE-BEDETI
         P.S- BEHALI
         DISTRICT- BISWANATH CHARIALI
         ASSAM
                                                                          Page No.# 3/3

           PIN- 784176.
           ------------
           Advocate for : MR P BHARDWAJ
           Advocate for : appearing for NIRANJAN DEORI



                                 BEFORE
             HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                          ORDER

Date : 10-12-2025

This application under Order 6 Rule 17 of the CPC has been filed seeking amendment in MAC Case No.14/2022.

Heard the learned counsel for the applicant Mr. G.Phukan as well as Mr. B. Deori,learned counsel for the respondent Nos.1 to 4.

The learned counsel for the applicant states that the appellant has preferred MAC appeal against the judgment and order dated 01.03.2025 passed in MAC Case No.14/2022 by the learned Member, MACT Dhemaji. It is stated that after notice was issued in the I.A 2056/2025 for condonation of delay, the opposite party appears and informed the Court that the name of the opposite party No.3 has been wrongly recorded in the judgment and order as Devabrat Saikia which was later corrected as Jitu Deori. As such, it is prayed that the applicant may be allowed to amend the cause title.

Prayer is allowed.

The applicant shall amend the cause title and substitute the name of Jitu Deori in place of Devabrat Saikia.

I.A stands is disposed of.

JUDGE

Comparing Assistant