Musst Raihana Begum vs Md. Abdul Jabbar
2025 Latest Caselaw 3326 Gua

Gauhati High Court

Musst Raihana Begum vs Md. Abdul Jabbar on 19 February, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

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GAHC010259322023




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

                              Case No. : CRP/180/2023

          MUSST RAIHANA BEGUM
          D/O- MD. ABDUL BAREK, R/O- BALITIKA GAON, MOUZA- NOWBOICHA,
          P.S. LALUK, DIST. LAKHIMPUR, ASSAM



          VERSUS

          MD. ABDUL JABBAR
          S/O- LATE CHUTI SHEIKH, R/O- BALITIKA GAON, MOUZA- NOWBOICHA,
          P.S. LALUK, DIST. LAKHIMPUR.




For the petitioner (s)    : Mr. T. J. Mahanta, Sr. Advocate
                           Ms. P. Bhattacharya, Advocate

For the respondent (s) : Mr. I. Amin, Advocate

                             BEFORE
              HON'BLE MR. JUSTICE DEVASHIS BARUAH
                            ORDER

19.02.2025

Heard Mr. T. J. Mahanta, the learned senior counsel assisted by Ms. P. Bhattacharya, the learned counsel for the petitioner.

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2. The instant petition is filed challenging the judgment and order passed in a proceedings under Section 6 of the Specific Relief Act, 1963.

3. Taking into account the matter in its entirety, this Court admits the instant petition.

4. The Registry is directed to call for the record(s) from the Court of the learned Munsiff No.1, North Lakhimpur, Lakhimpur and thereafter list the matter for hearing.

5. Liberty is given to both the parties to file appropriate application for early hearing.

JUDGE

Comparing Assistant