Page No.# 1/2 vs Gunindra Nath Gogoi
2025 Latest Caselaw 3420 Gua

Gauhati High Court

Page No.# 1/2 vs Gunindra Nath Gogoi on 21 February, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                  Page No.# 1/2

GAHC010020772025




                                                          undefined

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

                           Case No. : RSA/13/2025

         RAMESHWAR TAPARIA @ RAMESWAR TAPARIA
         S/O RAM CH. TAPARIA, RESIDENT OF WARD NO. 8, NORTH LAKHIMPUR
         TOWN, PS NORTH LAKHIMMPUR TOWN, PO NORTH LKAHIMPUR, DIST
         LAKHIMPUR, ASSAM 787001

         2: NANDA KISHORE LOHIA
          S/O MALCHAND LOHIA
          RESIDENT OF WARD NO. 13
          NORTH LAKHIMPUR TOWN
          PS NORTH LAKHIMMPUR TOWN
          PO NORTH LKAHIMPUR
          DIST LAKHIMPUR
         ASSAM 787001

         3: MD MOTIBUL HUSSAIN HAZARIKA
          S/O LATE MUHIBUL HUSSAIN HAZARIKA
          RESIDENT OF WARD NO. 9
          NORTH LAKHIMPUR TOWN
          PS NORTH LAKHIMMPUR TOWN
          PO NORTH LKAHIMPUR
          DIST LAKHIMPUR
         ASSAM 78700

         VERSUS

         GUNINDRA NATH GOGOI
         S/O LATE GANESWAR GOGOI, RESIDENT OF WARD NO. 8, NORTH
         LAKHIMPUR TOWN, PS NORTH LAKHIMMPUR TOWN, PO NORTH
         LKAHIMPUR, DIST LAKHIMPUR, ASSAM 787001
                                                                      Page No.# 2/2

       For the Appellant(s)         : Mr. D. K. Bagchi, Advocate

       For the Respondent(s)       : None appears.




                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                     ORDER

Date : 21.02.2025

Mr. D. K. Bagchi, the learned counsel appearing on behalf of the Appellant submits that taking into account the judgment and decree passed wherein there is no mention of a 16 feet road, the appellant would not like to further proceed with the instant appeal.

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

JUDGE

Comparing Assistant