Gauhati High Court
7: Sri Bikram Swargiary vs On The Death Of Hangsha Rabha His Legal ... on 7 November, 2023
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/4
GAHC010092302009
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/170/2009
ON THE DEATH OF SMTI PESA RANI RAVANI HER LEGAL HEIRS
REPRESENTED BY-
1.1: STRUCK OFF
STRUCK OFF
1.2: SRI KAMAL SWARGIARY
SO LATE PESA RANI RAVANI
R/O VILL. DHUPGURI
SUKUNIAPARA
P.O. SINGRA
P.S. BOKO
MOUZA-LUKI
DIST. KAMRUP
ASSAM.
1.3: SMTI MANIKA KACHARI SWARGIARY
D/O LATE PESA RANI RAVANI
R/O VILL. DHUPGURI
SUKUNIAPARA
P.O. SINGRA
P.S. BOKO
MOUZA-LUKI
DIST. KAMRUP
ASSAM..
1.4: SMTI DIPIKA SWARGIARY BAISHY
D/O LATE PESA RANI RAVANI
R/O VILL. DHUPGURI
SUKUNIAPARA
P.O. SINGRA
P.S. BOKO
Page No.# 2/4
MOUZA-LUKI
DIST. KAMRUP
ASSAM.
1.5: SMTI ABHASMITA SWARGIARY
D/O LATE PESA RANI RAVANI
R/O VILL. DHUPGURI
SUKUNIAPARA
P.O. SINGRA
P.S. BOKO
MOUZA-LUKI
DIST. KAMRUP
ASSAM.
1.6: SRI PAPU SWARGIARY
S/O LATE PESA RANI RAVANI
R/O VILL. DHUPGURI
SUKUNIAPARA
P.O. SINGRA
P.S. BOKO
MOUZA-LUKI
DIST. KAMRUP
ASSAM.
1.7: SRI BIKRAM SWARGIARY
S/O LATE PESA RANI RAVANI
R/O VILL. DHUPGURI
SUKUNIAPARA
P.O. SINGRA
P.S. BOKO
MOUZA-LUKI
DIST. KAMRUP
ASSAM
VERSUS
ON THE DEATH OF HANGSHA RABHA HIS LEGAL HEIRS
Represented By-
1.1:SMTI PHAGUNI RABHA
W/O LATE HANGSHA RABHA
R/O VILLAGE DHUPGURI
SUKUNIAPARA
Page No.# 3/4
PS BOKO
PO SINGRA
MOUZA LUKI
DISTRICT KAMRUP
ASSAM
1.2:SRI TRIDIP RABHA
S/O LATE HANGSHA RABHA
R/O VILLAGE DHUPGURI
SUKUNIAPARA
PS BOKO
PO SINGRA
MOUZA LUKI
DISTRICT KAMRUP
ASSAM
1.3:SRI SANJIB RABHA
W/O LATE HANGSHA RABHA
R/O VILLAGE DHUPGURI
SUKUNIAPARA
PS BOKO
PO SINGRA
MOUZA LUKI
DISTRICT KAMRUP
ASSAM
1.4:SRI AMIYA RABHA
S/O LATE HANGSHA RABHA
R/O VILLAGE DHUPGURI
SUKUNIAPARA
PS BOKO
PO SINGRA
MOUZA LUKI
DISTRICT KAMRUP
ASSA
Advocate for the Petitioner : MR. M TALUKDAR
Advocate for the Respondent : MR. A R MEDHI
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BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
07-11-2023 The learned counsel, Mr. M. Talukdar appearing for the appellant submits that due to his personal problems, he is not in a position to take part in the hearing today and had prayed for an adjournment.
Also heard Mr. G. Saikia, learned counsel appearing for the respondent.
After hearing both the sides, hearing is adjourned today.
List this matter on 12.12.2023 for hearing.
JUDGE Comparing Assistant