Page No.# 1/2 vs Narayan Chandra Das
2025 Latest Caselaw 3328 Gua

Gauhati High Court

Page No.# 1/2 vs Narayan Chandra Das on 19 February, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                              Page No.# 1/2

GAHC010194722024




                                                        2025:GAU-AS:1756

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

                          Case No. : RSA/181/2024

         MINAKSHI DAS AND 2 ORS
         D/O LATE KALIPADA DAS,
         RESIDENT OF VILLAGE GOTLONG VITORSUTI, PO KALIABHUMORA, PS
         TEZPUR, DIST SONITPUR, ASSAM

         2: SMTI MANJU DAS
          D/O LATE KALIPADA DAS

         RESIDENT OF VILLAGE GOTLONG VITORSUTI
         PO KALIABHUMORA
         PS TEZPUR
         DIST SONITPUR
         ASSAM

         3: SWAPNA DAS
          D/O LATE KALIPADA DAS

         RESIDENT OF VILLAGE GOTLONG VITORSUTI
         PO KALIABHUMORA
         PS TEZPUR
         DIST SONITPUR
         ASSA

         VERSUS

         NARAYAN CHANDRA DAS
         S/O MOTILAL DAS,
         RESIDENT OF VILLAGE BARIKA CHUBURI, BAMUNGAON, MOUZA
         MAHABHAIRAB
                                                                     Page No.# 2/2


Advocate for the appellant(s): Mr. S Biswas


Advocate for the respondent(s): X X


                                  BEFORE
                 HON'BLE MR. JUSTICE DEVASHIS BARUAH


                                      ORDER

19.02.2025

This is an appeal filed under Section 100 of the Code of Civil Procedure, 1908 challenging the judgment and decree dated 18.07.2024 passed by the learned Civil Judge, Senior Division, Sonitpur at Tezpur in Title Appeal No.3/2023.

2. Mr. S Biswas, the learned counsel appearing on behalf of the appellants submits that he has been instructed by the appellants to withdraw the instant appeal.

3. Accordingly, the instant appeal stands closed on withdrawal.

JUDGE

Comparing Assistant