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Gauhati High Court

Page No.# 1/3 vs Hira Devi on 8 August, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                   Page No.# 1/3

GAHC010147682024




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

                         Case No. : Crl.Pet./929/2024

         RAJU RAJ AND 3 ORS
         S/O LATE RAM PRAVESH RAI,
         R/O 57, MAHNAR, MAHNAR TOWN, PATAL CHOWK, VILLAGE- ANCHAL-
         MAHNAR- 844506, P.S. MAHNAR
         DIST. VAISHALI (BIHAR).

         2: SRI BISWANATH RAY
          S/O LATE RAM BILASH RAY
         PERMANENT RESIDENT OF M.N. NO. 26
          MAHNAR
         WARD NO. 11
          MAHNAR PANI TANKI
          MAHNAR
          P.S. MAHNAR
          DIST. VAISHALI (BIHAR AND PRESENTLY RESIDENT OF MARAKHALI
         SOLPARA ROAD
          PALTAN BAZAR
          GUWAHATI-8
          DIST. KAMRUP (M)
         ASSAM

         3: SRI DHARMENDRA RAI
          S/O LATE RAM BILASH RAI
         PERMANENT RESIDENT OF MAHNAR
         WARD NO. 11
          MAHNAR PANI TANKI
          MAHNAR
          P.S. MAHNAR
         DIST. VAISHALI (BIHAR) AND PRESENT RESIDENT OF REHABARI
          BEHIND ITI
          P.O. REHABARI
          PALTAN BAZAR

         GUWAHATI-8
                                                                         Page No.# 2/3

             DIST. KAMRUP (M)
             ASSAM

            4: SRI OM PRAKASH RAI
             S/O RAM JANAM RAI
            PERMANENT RESIDENT OF MAHNAR
            BABU MAHALLA
             P.O. MAHNAR
             P.S. MAHNAR
             DIST. VAISHALI (BIHAR) AND PRESENTLY RESIDENT OF ULUBARI HAFIZ
            NAGAR

            P.O. ULUBARI
             P.S. PALTAN BAZAR
             GUWAHATI-7
             DIST. KAMRUP (M)
            ASSA

            VERSUS

            HIRA DEVI
            D/O LATE NANDA LAL NATH
            C/O BIJAY DAS
            T.R. PHUKAN ROAD, BHARALUMUKH,
            GUWAHATI -761009, DIST. KAMRUP (M), ASSAM



Advocate for the Petitioner   : MR. J I BORBHUIYA, MR. L MOHAN,MRS. K H CHOUDHURY

Advocate for the Respondent : ,
                                                                                        Page No.# 3/3




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                            ORDER

08.08.2024 Heard Mr. L Mohan, learned counsel for the petitioners. Issue Notice.

Petitioners shall take steps for service of notice on the respondent by registered post with A/D and other usual process.

List after six weeks.

Till returnable date, further proceeding of CR Case No. 115C /2024 pending in the court of the learned Judicial Magistrate 1st Class, Kamrup (M), Guwahati shall remain stayed.

JUDGE Comparing Assistant