Nandita Pathak Singha vs Arun Singha
2025 Latest Caselaw 7829 Gua

Gauhati High Court

Nandita Pathak Singha vs Arun Singha on 15 October, 2025

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GAHC010119292024




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

                                 Case No. : Tr.P.(C)./59/2024

            NANDITA PATHAK SINGHA
            W/O- ARUN SINGHA, D/O- SRI GOPESH PATHAK, R/O- RAJIB STORE,
            OPPOSITE PANI PATH, AMBIKAGIRI NAGAR, P.O. ZOO ROAD, P.S. GEETA
            NAGAR, DIST. KAMRUP(M), GUWAHATI, ASSAM, PIN- 784024.

            VERSUS

            ARUN SINGHA
            S/O- LATE ANIL SINGHA, R/O- WARD NO. 3, TANGLA TOWN, BABUPARA,
            P.O. TANGLA, P.S. TANGLA, DIST. UDALGURI, ASSAM, PIN- 784521.



Advocate for the Petitioner   : MR. P SAIKIA, LEGAL AID COUNSEL

Advocate for the Respondent : MR. K SINGHA, W AKHTAR




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

Date : 15.10.2025

1. Heard Mr. P. Saikia, learned counsel for the petitioner. Also heard Mr. W. Akhtar, learned counsel appearing on behalf of Mr. K. Singha, learned counsel for the respondent who submits that though the transfer petition was filed by the petitioner for transferring the Title Suit (M) No. 37/2023 from the Court of the learned District Judge, Udalguri to any Court of competent jurisdiction in the District of the Kamrup(M), however, he submits that by ex-parte judgment dated 31.07.2024, the Page No.# 2/2

learned District Judge, Udalguri has dismissed the said title suit and, hence, this instant transfer petition has become infructuous. In support of his submissions, he has furnished the certified copies of the Judgment dated 31.07.2024 passed by the learned District Judge, Udalguri in Title Suit (M) No. 37/2023.

2. I have perused the same.

3. It appears that the said title suit has been dismissed by the learned District Judge, Udalguri by the aforesaid judgment. Hence, this transfer petition has become infructuous and accordingly same is disposed of on becoming infructuous.

JUDGE

Comparing Assistant