Bhaben Haloi vs Jumi Baishya
2025 Latest Caselaw 8104 Gua

Gauhati High Court

Bhaben Haloi vs Jumi Baishya on 28 October, 2025

                                                                      Page No.# 1/2

GAHC010172842023




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

                           Case No. : Crl.Rev.P./306/2023

          BHABEN HALOI
          S/O LATE GOBINDA HALOI
          R/O VILL- 1 NO. NOPTIPARA, P.O. JAGARA, MOUZA- UTTAR BARKHETRI,
          P.S. MUKALMUA
          DIST. NALBARI, ASSAM-781310



          VERSUS

          JUMI BAISHYA
          W/O SRI BHABEN HALOI
          D/O SRI CHANDRAKANTA BAISHYA
          R/O VILL- JAGARA
          (THAKURDIYA OJA SUBURI), P.O. JAGARA, P.S. BELSOR,
          MOUZA- PAKOWA
          DIST. NALBARI, ASSAM-781310



Advocate for the Petitioner : MR G N SAHEWALLA, MS T J SAHEWALLA,MR M
SAHEWALLA,MR. A CHETIA,MD ASLAM

Advocate for the Respondent : MRS A K CHOUDHURY, MR D CHOUDHURY,MR M
CHOUDHURY




                                BEFORE
              HONOURABLE MR. JUSTICE SANJEEV KUMAR SHARMA

                                     ORDER

Date : 28.10.2025 Page No.# 2/2

Heard Mr. P. Deka, learned counsel for the petitioner and also heard Mr. D. Choudhury, learned counsel for the respondent.

Argument concluded.

Judgment reserved.

JUDGE

Comparing Assistant