Gauhati High Court
Smti Lufta Begum vs Smti Bina Rani Ghosh And 2 Ors on 12 December, 2018
Author: Prasanta Kumar Deka
Bench: Prasanta Kumar Deka
Page No.# 1/4
GAHC010008582016
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RFA 13/2016
1:SMTI LUFTA BEGUM
W/O MD. KHAIRUL ALAM, R/O MANGALDAI TOWN, WARD NO. 4, P.O.
MANGALDAI, DIST. DARRANG, ASSAM.
VERSUS
1:SMTI BINA RANI GHOSH and 2 ORS
W/O SHRI DHIRENDRA CH. GHOSH, R/O MANGALDAI TOWN, WARD NO. 3,
MOUZA CHAPAI, P.O. MANGALDAI, DIST. DARRANG, ASSAM.
2:PROBODH GHOSH
S/O SRI DHIRENDRA GHOSH
3:SMTI PRANATI GHOSH
W/O SRI PROBODH GHOSH
R/O MANGALDAI TOWN
WARD NO. 4
SHANTIPUR
P.O./P.S. MANGALDAI
MOUZA-CHAPAI
DIST. DARRANG
ASSAM
Advocate for the Petitioner : MRA UPADHYAY
Advocate for the Respondent :
Linked Case : I.A. 565/2016
1:SMTI LUFTA BEGUM
Page No.# 2/4
W/O MD. KHAIRUL ALAM
R/O MANGALDAI TOWN
WARD NO. 4
P.O. MANGALDAI
DIST. DARRANG
ASSAM.
VERSUS
1:SMTI BINA RANI GHOSH and 2 ORS
W/O SHRI DHIRENDRA CH. GHOSH
R/O MANGALDAI TOWN
WARD NO. 3
MOUZA CHAPAI
P.O. MANGALDAI
DIST. DARRANG
ASSAM.
2:PROBODH GHOSH
S/O SRI DHIRENDRA GHOSH
3:SMTI PRANATI GHOSH
W/O SRI PROBODH GHOSH
R/O MANGALDAI TOWN
WARD NO. 4
SHANTIPUR
P.O./P.S. MANGALDAI
MOUZA-CHAPAI
DIST. DARRANG
ASSAM.
Advocate for the Petitioner : MRT BORA
Advocate for the Respondent :
Linked Case : CO 20/2017
1:SMTI BINA RANI GHOSH
W/O SRI DHIRENDRA CH. GHOSH
R/O MANGALDAI TOWN
WARD NO. 3
MOUZA CHAPAI
P.O. MANGALDAI
DIST. DARRANG
ASSAM
PIN 784125
Page No.# 3/4
VERSUS
1:SMTI LUTFA BEGUM and 3 ORS
W/O MD. KHAIRUL ALAM
R/O MANGALDAI TOWN
WARD NO. 4
P.O. MANGALDAI
PIN 784125
DIST. DARRANG
ASSAM.
2:PRABODH GHOSH
S/O SRI DHIRENDRA CH. GHOSH
3:PRANATI GHOSH
W/O SRI PRABODH GHOSH
R/O MANGALDAI TOWN
SANTIPUR
WARD NO. 4
P.O. and P.S. MANGALDAI
MOUZA CHAPAI
DIST. DARRANG
ASSAM.
Advocate for the Petitioner : MR.C GOSWAMI
Advocate for the Respondent : MR.P UPADHYAY
BEFORE
HONOURABLE MR. JUSTICE PRASANTA KUMAR DEKA
ORDER
12.12.2018 Heard Ms. K. Jain, the learned counsel for the appellant and Mr. C. Goswami, the learned counsel for the respondent No.1.
Referring the Office Note dated 30.11.2018, Ms. K. Jain submits that the respondent Nos. 2 and 3 had shifted permanently to Guwahati and as a result, she requires 1(one) week time to take steps by Registered post with A/D on the said respondent Nos. 2 and 3 in the present address.
Page No.# 4/4 Prayer is allowed.
Let the matter be listed for orders on 06.03.2019.
JUDGE Comparing Assistant