Gauhati High Court
Smt Kalpana Hazarika vs Dr. Rupshekhar Deka And 9 Ors on 3 December, 2018
Author: Suman Shyam
Bench: Suman Shyam
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GAHC010191802018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : SAO 9/2018
1:SMT KALPANA HAZARIKA
W/O LATE PRABHAT HAZARIKA, R/O GOPINATH NAGAR, RAJANI KANTA
PATH, KALAPAHAR, GUWAHATI-16
VERSUS
1:DR. RUPSHEKHAR DEKA AND 9 ORS
S/O DR. MUNIN DEKA, R/O RAJANI KANTA DEKA PATH, GOPINATH
NAGAR, KALAPAHAR, GUWAHATI 16, DIST. KAMRUP, ASSAM.
2:RISHIRUP DEKA
S/O DR. MUNIN DEKA
R/O RAJANI KANTA DEKA PATH
GOPINATH NAGAR
KALAPAHAR
GUWAHATI 16
DIST. KAMRUP
ASSAM.
3:SANTANU DAS
S/O LATE DHIRAJ DAS
R/O RAJANI KANTA DEKA PATH
GOPINATH NAGAR
KALAPAHAR
GUWAHATI-16
DIST. KAMRUP
ASSAM
4:RAJARSHI DAS
S/O LATE DHIRAJ DAS
R/O RAJANI KANTA DEKA PATH
GOPINATH NAGAR
KALAPAHAR
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GUWAHATI-16
DIST. KAMRUP
ASSAM
5:ON THE DEATH OF NRIPAL KUMAR DEKA HIS LEGAL HEIRS ARE
NABANITA DEKA
R/O RAJANI KANTA DEKA PATH
GOPINATH NAGAR
KALAPAHAR
GUWAHATI-16
DIST. KAMRUP
ASSAM.
6:ANUSMITA DEKA
R/O RAJANI KANTA DEKA PATH
GOPINATH NAGAR
KALAPAHAR
GUWAHATI-16
DIST. KAMRUP
ASSAM.
7:LIPSITA DEKA
R/O RAJANI KANTA DEKA PATH
GOPINATH NAGAR
KALAPAHAR
GUWAHATI-16
DIST. KAMRUP
ASSAM.
8:MISS ANKITA DEKA
R/O RAJANI KANTA DEKA PATH
GOPINATH NAGAR
KALAPAHAR
GUWAHATI-16
DIST. KAMRUP
ASSAM.
9:ELLORA DEKA
D/O LATE RAJANI KANTA DEKA
R/O RAJANI KANTA DEKA PATH
GOPINATH NAGAR
KALAPAHAR
GUWAHATI-16
DIST. KAMRUP
ASSAM
10:ON THE DEATH OF MOON DEKA HIS LEGAL HEIR IS BOBITA
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DEKABOBITA DEKA
R/O RAJANI KANTA DEKA PATH
GOPINATH NAGAR
KALAPAHAR
GUWAHATI-16
DIST. KAMRUP
ASSAM
Advocate for the Petitioner : MR. L K BORAH
Advocate for the Respondent : MR. O P BHATI
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
Date : 03-12-2018 Mr. L.K. Borah, learned counsel for the appellant prays for a weeks time to examine the issue of maintainability of the appeal raised by Mr. P. Sarma, learned counsel for the respondents.
Office to also verify in the light of Section 104 of the CPC as to whether this second appeal would be maintainable against the order impugned in this proceeding.
JUDGE Sukhamay Comparing Assistant