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Padum Das vs Niramai Das And 2 Ors
2025 Latest Caselaw 949 Gua

Citation : 2025 Latest Caselaw 949 Gua
Judgement Date : 6 June, 2025

Gauhati High Court

Padum Das vs Niramai Das And 2 Ors on 6 June, 2025

Author: Devashis Baruah
Bench: Devashis Baruah
                                                                 Page No.# 1/2

GAHC010114962025




                                                          undefined

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

                           Case No. : CRP/73/2025

         PADUM DAS
         S/O LATE HEMENDRA DAS, R/O SOUTH HAIBORGAON LNB ROAD, P.O.-
         HAIBORGAON, MOUZA- TOWN, P.S.- SADAR, DIST- NAGAON, ASSAM, PIN-
         782002



         VERSUS

         NIRAMAI DAS AND 2 ORS
         D/O LATE DHANESWAR DAS, R/O SOUTH HAIBORGAON LNB ROAD, P.O.-
         HAIBORGAON, MOUZA- TOWN, P.S.- SADAR, DIST- NAGAON, ASSAM, PIN-
         782002

         2:MINU @ MANU DAS
          S/O LATE DHANESWAR DAS
          R/O SOUTH HAIBORGAON LNB ROAD
          P.O.- HAIBORGAON
          MOUZA- TOWN
          P.S.- SADAR
          DIST- NAGAON
         ASSAM
          PIN-782002

         3:REBATI DAS
          D/O LATE DHANESWAR DAS
          R/O SOUTH HAIBORGAON LNB ROAD
          P.O.- HAIBORGAON
          MOUZA- TOWN
          P.S.- SADAR
          DIST- NAGAON
         ASSAM
          PIN-78200
                                                                        Page No.# 2/2

            For the Petitioner(s)   : Mr. P. Mahanta, Advocate

                                    : Ms. C. Sarma, Advocate

            For the Respondent(s)   : None appears.




                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                      ORDER

Date : 06.06.2025

List this matter again on 11.06.2025 by which date, the petitioner shall file an affidavit brining on record the judgment and order dated 22.11.2024 passed in RSA No.185/2013.

2. Additionally, the petitioner shall also provide the names of the other legal representatives of the judgment debtor No.1 along with their addresses in the said affidavit.

JUDGE

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