Gauhati High Court
M/S Zet Travels vs Hawaibam Jaychandra Singh And 3 Ors on 12 February, 2026
Page No.# 1/3
GAHC010162172025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : CRP/113/2025
M/S ZET TRAVELS
HAVING ITS HEAD OFFICE AT MANIPURI BASTI, GUWAHATI-7, KAMRUP
(M), ASSAM, REPRESENTED BY1. SMT. SUKANYA SINGHA, 2. SMT. SUMAN
SINGHA, 3. SMT. SHWETA SINGHA, ALL ARE D/O LATE JITEN SINGHA AND
R/O HOUSE NO. 65, BY LANE NO. 7, BARTHAKUR MILL ROAD, ULUBARI,
GUWAHATI-781007, KAMRUP (M), ASSAM
VERSUS
HAWAIBAM JAYCHANDRA SINGH AND 3 ORS.
S/O LATE NABADWIP SINGH, R/O MANIPURI BASTI, GUWAHATI-7, DIST-
KAMRUP (ASSAM)
2:HAWAIBAM BALAKRISHAN SINGH
S/O RANBIR SINGH
R/O MANIPURI BASTI
GUWAHATI-7
DIST- KAMRUP (ASSAM)
3:HAWAIBAM PRANJIT SINGH
S/O BIJOI SINGH
R/O MANIPURI BASTI
GUWAHATI-7
DIST- KAMRUP (ASSAM)
4:HAWAIBAM KHIDIR SINGH
S/O LATE SAMSON SINGH
R/O MANIPURI BASTI
GUWAHATI-7
DIST- KAMRUP (ASSAM
Advocate for the Petitioner : MR. A IKBAL, MS. J SARMA,MS. M NATH
Page No.# 2/3
Advocate for the Respondent : MR. A SATTAR (FOR CAVEATOR), S CHOUDHURY (FOR
CAVEATOR)
Linked Case : I.A.(Civil)/2667/2025
M/S ZET TRAVELS
HAVING ITS HEAD OFFICE AT MANIPURI BASTI
GUWAHATI-7
KAMRUP (M)
ASSAM
REPRESENTED BY1. SMT. SUKANYA SINGHA
2. SMT. SUMAN SINGHA
3. SMT. SHWETA SINGHA
ALL ARE D/O LATE JITEN SINGHA AND R/O HOUSE NO. 65
BY LANE NO. 7
BARTHAKUR MILL ROAD
ULUBARI
GUWAHATI-781007
KAMRUP (M)
ASSAM
VERSUS
HAWAIBAM JAYCHANDRA SINGH AND 3 ORS.
S/O LATE NABADWIP SINGH
R/O MANIPURI BASTI
GUWAHATI-7
DIST- KAMRUP (ASSAM)
2:HAWAIBAM BALAKRISHAN SINGH
S/O RANBIR SINGH
R/O MANIPURI BASTI
GUWAHATI-7
DIST- KAMRUP (ASSAM)
3:HAWAIBAM PRANJIT SINGH
S/O BIJOI SINGH
R/O MANIPURI BASTI
GUWAHATI-7
DIST- KAMRUP (ASSAM)
4:HAWAIBAM KHIDIR SINGH
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S/O LATE SAMSON SINGH
R/O MANIPURI BASTI
GUWAHATI-7
DIST- KAMRUP (ASSAM)
------------
Advocate for : MR. A IKBAL
Advocate for : MR. A SATTAR (FOR CAVEATOR) appearing for HAWAIBAM
JAYCHANDRA SINGH AND 3 ORS.
BEFORE
HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND
ORDER
12.02.2026 Learned counsel Mr. A. Iqbal is present for the petitioner and has submitted that the petitioner is aggrieved by the concurrent decisions of the Trial Court as well as the Appellate Court of First Instance holding the petitioner to be a defaulter which is not the case.
Learned counsel Mr. A. Sattar is present for the respondent caveator who has stated that the petitioner is indeed a defaulter. After considering the submissions at the Bar with circumspection, this petition is admitted for hearing.
List this matter on 24.02.2026.
JUDGE Comparing Assistant