Page No.# 1/2 vs The District Commissioner Cachar ...
2025 Latest Caselaw 8793 Gua

Gauhati High Court

Page No.# 1/2 vs The District Commissioner Cachar ... on 21 November, 2025

                                                                       Page No.# 1/2

GAHC010252972025




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

                                 Case No. : Test.App./14/2025

            BIBHUTI BHUSHAN GOSWAMI AND ANR
            SON OF LATE BINOD BIHARI GOSWAMI,RESIDENT OFFIESD BY THE
            AGRELLES21ST LINK ROAD, LANE NO.14,PO PS SILCHAR, CACHAR DIST.
            PIN-788006

            2: PRASENJIT SHARMA
             S/O NINMOY SHARMA
             R/O JANATA LANE
            ASSAMESE BASTI
             SILCHAR
             CACHAR
             PIN 78800

            VERSUS

            THE DISTRICT COMMISSIONER CACHAR DISTRICT
            SILCHAR, PIN 788001



Advocate for the Petitioner   : MR F Z MAZUMDER,

Advocate for the Respondent : GA, ASSAM,
                                                                            Page No.# 2/2

                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                      ORDER

21.11.2025

1. Heard Mr. F.Z. Mazumder, learned counsel for the appellants. Also heard, Mr. T.R. Gogoi, learned GA, Assam.

2. This is an appeal under the Section 299 of the Indian Succession Act, 1925, has been preferred by the appellant, impugning the judgment and order dated 19.08.2025, passed by the Court of learned District Judge, Cachar in Misc. (Probate) Case No.16/2023, whereby the prayer for grant of probate by the present appellants was rejected by the trial court.

3. Issue notice to the respondent.

4. Mr. T.R. Gogoi, learned Government Advocate appears for the sole respondent. Hence, no formal notice need to be issued to the respondent. However, let the records of the Misc. (Probate) Case No.16/2023 be called for from the trial court.

5. The Registry is directed to take steps for requisitioning the aforesaid records.

6. Let this matter be listed after 4(four) weeks, on receipt of the trial court records.

JUDGE

Comparing Assistant