Gauhati High Court

Page No.# 1/2 vs Cherrie Khound (Bindra) And Anr on 6 May, 2025

                                                                          Page No.# 1/2

GAHC010127842022




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

                                   Case No. : RFA/26/2022

            HERITAGE HOME AND REALITY DEVELOPERS PVT. LTD. AND ANR.
            HAVING ITS REGISTERED OFFICE AT J. N ROAD, BELTOLA. KAMRUP M
            GUWAHATI ASSAM 781008
            REPRESENTED BY ITS MANAGING DIRECTOR SRI PRADEEP GOGOI

            2: SRI PRADEEP GOGOI
             MANAGING DIRECTOR OF HERITAGE HOME AND REALITY DEVELOPERS
            PVT. LTD. J. N ROAD
             BELTOLA. KAMRUP M GUWAHATI ASSAM 78100

            VERSUS

            CHERRIE KHOUND (BINDRA) AND ANR.
            W/O I. SINGH BINDRA
            RESIDENT OF 8, KUMAR PLAZA, GROUND FLOOR, M.G ROAD, PUNE
            411001

            2:MRS. BARBIE KHOUND (BORA)
            W/O DEBASHISH BORA
            RESIDENT OF PRAGJYOTISH APARTMENT
             SEC. 10
             PLOT NO. 7
             7TH FLOOR
             FLAT NO. B706
             DWARKA DELHI 11007

Advocate for the Petitioner   : MR. R ALI, MR M BORO,M KALITA

Advocate for the Respondent : MR. S K GOSWAMI (R1, R2), MR. R SHARMA (R1, R2)
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                                BEFORE
             HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                    ORDER

Date : 06.05.2025

Heard learned counsel Mr. R. Ali for the appellants and learned counsel Mr. S.K. Goswami for the respondents.

Learned counsel for the appellant has also submitted written argument and the copy has been furnished to the respondents.

This matter is reserved for judgment.

JUDGE

Comparing Assistant