Gauhati High Court - Itanagar
Tapang Taloh And Anr vs Topden Puning on 27 March, 2026
Page No.# 1/2
GAHC040007752024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
(ITANAGAR BENCH)
Case No. : RFA/3/2024
Tapang Taloh and Anr
Son of Late Tagi Taloh, resident of Pangin Town, PO and PS Siang, District Siang,
Arunachal Pradesh 2: Tanga Byaling
Age:
Occupation :
Son of Late Tayo Byaling
resident of Bank Tinali
Itanagar
PO and PS Itanagar
Papumpare District
Arunachal Prades
VERSUS
Topden Puning
Son of Shri Tako Puning, resident of Gumin Nagar, C/o Amoni Diru near Jarkong
Village, PO and PS Pasighat, East Siang District, Arunachal Pradesh
Advocate for the Petitioner : A Sarma, Lentsothe Sangtam,M Hussain
Advocate for the Respondent : Karyom Dabi, T Tagam,Signal Yirang,Tabung Nonang,Krishna
Dubey,Lissing Perme,Rimo Riba
Page No.# 2/2
BEFORE
HONOURABLE MR. JUSTICE BUDI HABUNG
ORDER
27.03.2026 Mr. K. Tatak, learned counsel, submits that the conducting counsel, Mr. L. Perme, learned counsel for the respondent is in bereavement due to the death of his father and therefore, he prays for an adjournment of the matter to which Mr. A. Sarmah, learned counsel for the appellant, has no objection. Accordingly, the matter stands adjourned.
As requested, list the matter again on 24.04.2026 for hearing.
JUDGE Comparing Assistant