Gauhati High Court
Sulata Paul vs Ashim Paul on 21 June, 2023
Author: Devashis Baruah
Bench: Devashis Baruah
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GAHC010130232023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : CRP(IO)/180/2023
SULATA PAUL
WIFE OF RANJIT PAUL,
ADDRESS- WARD NO. 3,
P.S.- DHEKIAJULI,
DISTRICT- SONITPUR (ASSAM),
PIN- 784110.
VERSUS
ASHIM PAUL
SON OF LATE RADHESHYAM PAUL,
ADDRESS- G.N.B. ROAD,
OPPOSITE TO TINKUNIA PUKHURI,
P.O.- TINSUKIA, DISTRICT- TINSUKIA,
PIN- 786125.
Advocate for the Petitioner : MR. S CHAMARIA
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE DEVASHIS BARUAH
ORDER
Date : 21.06.2023 Heard Mr. S. Chamaria, the learned counsel appearing on behalf of the Petitioner.
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2. Issue notice making it returnable on 11th of August, 2023.
3. Call for the records.
4. Steps be taken upon the Respondent by way of registered post with A/D as well as through usual process within 7 (seven) days.
5. Taking into account that there is a substantial question of law to be adjudicated as regards the scope and ambit of Article 137 of the Schedule to the Limitation Act, 1963, this Court is of the opinion that this is a fit case for stay of further proceedings in Misc. (Probate) Case No.4/2021 pending before the Court of the learned District Judge, Tinsukia till the next date.
JUDGE Comparing Assistant