Gauhati High Court
Md Sunamuddin Sheikh vs Md Ibrahim Ali And 3 Ors on 8 December, 2021
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
Page No.# 1/2
GAHC010010642015
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A./74/2015
MD SUNAMUDDIN SHEIKH
S/O LT. LOKMUDDIN,
VILL. NA-KHULA GRANT, P.S. JAGIROAD, DIST. MORIGAON.
VERSUS
1: MD IBRAHIM ALI and 3 ORS
S/O MATIULLAH, VILL. NA-KHULA GRANT
2:MD. ABDUL ROHIM
S/O IBRAHIM ALI VILL. NO. 2 BHOGALBARI
3:MD. ABDUL JALIL
S/O IBRAHIM ALI VILL. NA-KHULA GRANT
4:MUSST. RAHILA BEGUM
D/O LT AMSOR ALI VILL. NA-KHULA GRANT ALL ARE UNDER P.S.
JAGIROAD DIST. MORIGAON
Advocate for the Petitioner : MS.B HAZARIKA
Advocate for the Respondent : MR. T J MAHANTA
-BEFORE-
HON'BLE THE CHIEF JUSTICE MR. SUDHANSHU DHULIA
ORDER
Date : 08-12-2021 On the request of Ms. S.K. Nargis, learned counsel for the appellant and not being opposed by Mr. A. Barua, learned counsel appearing on Page No.# 2/2 behalf of Mr. T.J. Mahanta, learned senior counsel for the respondent Nos.1 to 4, matter is adjourned.
Put up again before this Court on 5th January, 2022.
CHIEF JUSTICE Comparing Assistant