Gauhati High Court
4: Gaurab Das vs Kartik Karmakar And Anr on 15 December, 2020
Author: Prasanta Kumar Deka
Bench: Prasanta Kumar Deka
Page No.# 1/3
GAHC010047812020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/695/2020
ON THE DEATH OF GOPAL CH. SEAL @ DAS HIS LEGAL HEIRS AND 4 ORS.
MANGALDOI
1.1: PURNIMA DAS
W/O. LATE GOPAL CH. SEAL @ DAS
WARD NO.3
MANGALDAI TOWN
MOUZA CHAPAI
P.O. and PS. MANGALDAI
DIST. DARRANG
ASSAM.
1.2: PRATAP DAS
S/O. LATE GOPAL CH. SEAL @ DAS
WARD NO.3
MANGALDAI TOWN
MOUZA CHAPAI
P.O. and PS. MANGALDAI
DIST. DARRANG
ASSAM.
1.3: PINTU DAS
S/O. LATE GOPAL CH. SEAL @ DAS
WARD NO.3
MANGALDAI TOWN
MOUZA CHAPAI
P.O. and PS. MANGALDAI
DIST. DARRANG
ASSAM.
1.4: GAURAB DAS
S/O. LATE GOPAL CH. SEAL @ DAS
WARD NO.3
MANGALDAI TOWN
Page No.# 2/3
MOUZA CHAPAI
P.O. and PS. MANGALDAI
DIST. DARRANG
ASSAM.
2: SMTI RENU SEAL @ RENU SEAL
VILL.KHOGSHADANGA
P.O. KHOGSHADANGA
P.S. PHALAKATA
DIST. KOOCHBEHAR
WEST BENGAL
3: SMTI SINU BALA SEAL
WARD NO. 2
MANGALDAI TOWN
MOUZA CHAPAI
P.O. and P.S. MANGALDAI
DIST. DARRANG
ASSAM.
4: MINU SEAL @ ANU SEAL
VILL. GOPAL NAGAR
MOUZA and P.S. DALGAON
P.O. KHARUPETIA
DIST. DARRANG
ASSAM.
5: JHANU BALA DAS
WARD NO.3
MANGALDAI TOWN
MOUZA CHAPAI
P.O. and PS. MANGALDAI
DIST. DARRANG
ASSAM
VERSUS
KARTIK KARMAKAR and ANR
S/O LATE KALICHARAN KARMAKAR, WARD NO. 3, MANGALDAI TOWN,
MOUZA CHAPAI, P.O. and P.S. MANGALDAI, DIST .DARRANG, ASSAM, PIN
784125
2:SAILENDRA MAZUMDER
S/O LATE NARENDRA MAZUMDAR
NEW GOSALA HILL SIDE
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RAILWAY QTR. NO. 237 A
NEAR NEPALI MANDIR
MALIGAON
GUWAHATI-11
DIST. KAMRUP
ASSAM
Advocate for the Petitioner : MR. S BISWAS
Advocate for the Respondent : MS A UPADHAYA
BEFORE
HONOURABLE MR. JUSTICE PRASANTA KUMAR DEKA
ORDER
Date : --145.12.2020 Heard Mr. S. Biswas, the learned counsel for the applicant. The learned counsel for the respondent is absent.
This interlocutory application is filed under order 23 rule 3 of the CPC for passing a compromise decree on the basis of agreement annexed to this application.
As the learned counsel for respondent is absent, matter stands adjourned today.
List on 17.12.2020.
JUDGE Comparing Assistant