Gauhati High Court

Md Julhaz Ai vs Gulesa Bewa And 3 Ors on 13 May, 2025

                                                                    Page No.# 1/2

GAHC010058502017




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

                            Case No. : RSA/388/2017

         MD JULHAZ AI
         S/O LATE JABBAR ALI, R/O VILL. KAMARPARA, MOUZA PACHIM
         SIALMARI, P.S. DALGAON, DIST. DARRANG, ASSAM, PIN 784524



         VERSUS

         GULESA BEWA and 3 ORS
         W/O LATE JABBAR ALI

         2:MAJIBAR RAHMAN

          S/O LATE JABBAR ALI
          BOTH ARE R/O VILL. KAMARPARA
          MOUZA PACHIM SIALMARI
          P.S. DALGAON
          DIST. DARRANG
          ASSAM
          PIN 784524

         3:MD. ASAR ALI
          S/O LATE MASAR ALI

         4:MD. JOBBER ALI

          S/O EYED ALI
          BOTH ARE R/O VILL. KAMARPARA
          MOUZA PACHIM SIALAMRI
          P.S. DALGAON
          DIST. DARRANG
          ASSAM
          PIN 78452
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Advocate for the Petitioner   : LEGAL AID COUNSEL, MR. R M CHOUDHURY,MR. Z
HUSSAIN

Advocate for the Respondent : MS. N M DEKA, MR. P SARMA,MR A ALI (R4),MS. M KHATUN
(R4)




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                        ORDER

Date : 13.05.2025

Heard learned Legal Aid Counsel Mr. Z. Hussain for the appellant.

Respondents are not represented.

Earlier the respondents were absent without steps. Then, an order was passed on 08.04.2025 that in the event of non-representation of respondents, an appropriate order shall follow.

Thereby, after hearing learned counsel for the appellant, who has raised objection stating that on several dates the respondents were not present and on several dates, adjournments were also obtained by the respondents, this case is reserved for judgment and order.

JUDGE

Comparing Assistant