Premadhar Bora vs Aditya Bora And Anr
2025 Latest Caselaw 8153 Gua

Gauhati High Court

Premadhar Bora vs Aditya Bora And Anr on 29 October, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                        Page No.# 1/2

GAHC010229512025




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

                                  Case No. : CRP/145/2025

            PREMADHAR BORA
            S/O- LT. UPENDRA NATH BORA, R/O VILLAGE-JAMUNAMUKH, P.O. AND
            P.S.- JAMUNAMUKH, DIST- HOJAI, ASSAM, PIN- 782428.



            VERSUS

            ADITYA BORA AND ANR
            SON OF LT. UPENDRA NATH BORA, RESIDENT OF MORIKOLLONG, P.O.
            AND P.S.-NAGAON, DISTRICT- NAGAON, ASSAM, PIN- 782001.

            2:ADITYA BORA
             SON OF LT. UPENDRA NATH BORA
             RESIDENT OF MORIKOLLONG
             P.O. AND P.S.-NAGAON
             DISTRICT- NAGAON
            ASSAM
             PIN- 782001

Advocate for the Petitioner   : MR. S CHAUHAN, R DEB,MR. P MAZUMDER

Advocate for the Respondent : ,
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                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         ORDER

Date : 29.10.2025

Heard Mr. S. Chauhan, learned counsel for the petitioner.

Issue notice to the respondents.

The petitioner shall take steps for service of notice upon the respondents by speed post.

List after 4 (four) weeks.

Call for the scanned copy of the Trial Court record of Spl. (LG) No.10/2022 from the Court of the learned Additional District & Sessions Judge, Hojai.

It is further directed that till returnable date, the impugned Judgment dated 10.07.2025, passed by the learned Additional District & Sessions Judge (FTC), Hojai in Spl. (LG) No.10/2022 shall remain stayed.

JUDGE

Comparing Assistant