Page No.# 1/2 vs Chumki Das Alias Chumki Paul And Anr
2025 Latest Caselaw 8954 Gua

Gauhati High Court

Page No.# 1/2 vs Chumki Das Alias Chumki Paul And Anr on 27 November, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                     Page No.# 1/2

GAHC010252642025




                                                               2025:GAU-AS:16150

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

                            Case No. : I.A.(Civil)/3703/2025

         SWAPNA DAS AND 2 ORS
         W/O LATE SITANGSHU SEKHAR DAS, RESIDENT OF LAKHICHARAN
         ROAD, WARD NO. 5, KARIMGANJ TOWN, PO. PS AND DIST KARIMGANJ,
         ASSAM

         2: SRI SIDDHARTHA SANKAR DAS

          S/O LATE SITANGSHU SEKHAR DAS

         RESIDENT OF LAKHICHARAN ROAD
         WARD NO. 5
         KARIMGANJ TOWN
         PO. PS AND DIST KARIMGANJ
         ASSAM

         3: SRI SUDIPTA SANKAR DAS

          S/O LATE SITANGSHU SEKHAR DAS

         RESIDENT OF LAKHICHARAN ROAD
         WARD NO. 5
         KARIMGANJ TOWN
         PO. PS AND DIST KARIMGANJ
         ASSA

         VERSUS

         CHUMKI DAS ALIAS CHUMKI PAUL AND ANR
         D/O LATE PRABHAT CHANDRA DAS, RESIDENT OF TARANI ROAD,
         RANGIRKHARI, SILCHAR, PO AND PS SILCHAR, DIST CACHAR, ASSAM

         2:SMTI PINKI DAS

          D/O LATE PRABHAT CHANDRA DAS
                                                                              Page No.# 2/2


            RESIDENT OF TARANI ROAD
            RANGIRKHARI
            SILCHAR
            PO AND PS SILCHAR
            DIST CACHAR
            ASSA

Advocate for the Petitioner   : MR. S P CHOUDHURY, MS B DEVI,MR K BISWAKARMA

Advocate for the Respondent : MR. T U LASKAR,




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         ORDER

Date : 27.11.2025

1. Heard Mr. S. P. Choudhury, learned counsel for the applicants.

2. This application has been filed under Section 152 of the Code of Civil Procedure, 1908, praying for correction of typographical errors appearing in the order dated 11.06.2024 passed by this Court in Test. Appeal No.08/2022.

3. In paragraph No.15 of the said order the word probate has been used. The petitioner submits that it should be letter of administration.

4. After hearing the learned counsel for the applicants, the prayer is allowed.

5. The word probate appearing in paragraph No.15 of the Judgment dated 11.06.2024 shall be read as letter of administration.

6. This order shall form a part of the order dated 11.06.2024, passed by this Court in Test.App. No.08/2022.

7. With the aforesaid direction, the I.A. stands disposed of.

JUDGE

Comparing Assistant