Gauhati High Court
Kiranmoyee Choudhury @ Dutta vs Rita Baishya Talukdar And Anr on 15 September, 2020
Author: Prasanta Kumar Deka
Bench: Prasanta Kumar Deka
Page No.# 1/2
GAHC010113252020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : CRP 65/2020
1:KIRANMOYEE CHOUDHURY @ DUTTA
W/O KARUNA NARAYAN CHOUDHURY, R/O VILL. BIDYAPUR, NALBARI
TOWN, DIST. NALBARI, ASSAM
VERSUS
1:RITA BAISHYA TALUKDAR AND ANR.
W/O SHRI NARASH TALUKDAR, R/O VILL. BIDYAPUR, NALBARI TOWN,
DIST. NALBARI, ASSAM
2:MD. OLI ALI @ OLIUR RAHMAN
W/O RAUSAN ALI
R/O VILL. ISLAM CHUPA
NALBARI TOWN
DIST NALBARI
ASSA
Advocate for the Petitioner : MR. R J BORDOLOI
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE PRASANTA KUMAR DEKA
ORDER
Date : 15-09-2020 Heard Mr. R. Ali, learned counsel for the petitioner. This revision petition is against the judgment and order dated 17.2.2020 passed by the learned District Judge, Nalbari in Misc Appeal No. 04/2018 which was filed under Order 43 Page No.# 2/2 Rule 1 (r) of CPC against the order passed under Order 39 Rule 1 and 2 CPC passed in Misc(J) Case No. 04/2018 arising out of T . S. No. 1/2018 by the learned court of Civil Judge, Nalbari.
Let notice be issued.
Petitioner shall take steps on the respondents within a period of three days from today both by way of registered post with A/D and usual process. Notice is made returnable after three weeks. Petitioner is also granted liberty to take steps by way of dasti service after routing the notice/notices through the Registry of this Court.
JUDGE Comparing Assistant