Gauhati High Court
Smt Kalpana Hazarika vs Dr. Rupshekhar Deka And 9 Ors on 18 December, 2018
Author: Suman Shyam
Bench: Suman Shyam
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GAHC010260132018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : SAO 9/2018
1:SMT KALPANA HAZARIKA
W/O LATE PRABHAT HAZARIKA
R/O GOPINATH NAGAR
RAJANI KANTA PATH
KALAPAHAR
GUWAHATI-16
VERSUS
1:DR. RUPSHEKHAR DEKA AND 9 ORS
S/O DR. MUNIN DEKA
R/O RAJANI KANTA DEKA PATH
GOPINATH NAGAR
KALAPAHAR
GUWAHATI 16
DIST. KAMRUP
ASSAM.
2:RISHIRUP DEKA
S/O DR. MUNIN DEKA
R/O RAJANI KANTA DEKA PATH
GOPINATH NAGAR
KALAPAHAR
GUWAHATI 16
DIST. KAMRUP
ASSAM.
3:SANTANU DAS
S/O LATE DHIRAJ DAS
R/O RAJANI KANTA DEKA PATH
GOPINATH NAGAR
KALAPAHAR
GUWAHATI-16
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DIST. KAMRUP
ASSAM
4:RAJARSHI DAS
S/O LATE DHIRAJ DAS
R/O RAJANI KANTA DEKA PATH
GOPINATH NAGAR
KALAPAHAR
GUWAHATI-16
DIST. KAMRUP
ASSAM
5:ON THE DEATH OF NRIPAL KUMAR DEKA HIS LEGAL HEIRS ARE
NABANITA DEKA
R/O RAJANI KANTA DEKA PATH
GOPINATH NAGAR
KALAPAHAR
GUWAHATI-16
DIST. KAMRUP
ASSAM.
6:ANUSMITA DEKA
R/O RAJANI KANTA DEKA PATH
GOPINATH NAGAR
KALAPAHAR
GUWAHATI-16
DIST. KAMRUP
ASSAM.
7:LIPSITA DEKA
R/O RAJANI KANTA DEKA PATH
GOPINATH NAGAR
KALAPAHAR
GUWAHATI-16
DIST. KAMRUP
ASSAM.
8:MISS ANKITA DEKA
R/O RAJANI KANTA DEKA PATH
GOPINATH NAGAR
KALAPAHAR
GUWAHATI-16
DIST. KAMRUP
ASSAM.
9:ELLORA DEKA
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D/O LATE RAJANI KANTA DEKA
R/O RAJANI KANTA DEKA PATH
GOPINATH NAGAR
KALAPAHAR
GUWAHATI-16
DIST. KAMRUP
ASSAM
10:ON THE DEATH OF MOON DEKA HIS LEGAL HEIR IS BOBITA
DEKABOBITA DEKA
R/O RAJANI KANTA DEKA PATH
GOPINATH NAGAR
KALAPAHAR
GUWAHATI-16
DIST. KAMRUP
ASSAM.
Advocate for the Petitioner : MR. L K BORAH
Advocate for the Respondent : MR. O P BHATI
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
18.12.2018 Mr. L. K. Borah, learned counsel for the appellant, submits that this appeal would not lie against the order impugned in this proceeding and therefore, he be permitted to withdraw this appeal with liberty to file a revision petition challenging the order impugned in this proceeding.
Mr. O. P. Bhati, learned counsel representing the respondent Nos.2(a) and 2(b), submits that he has no objection if the prayer is allowed.
On the prayer of Mr. Borah, this appeal is permitted to be withdrawn with liberty as prayed for.
The appellant is also permitted to take back the certified copies filed in this appeal for being used in the proposed revision petition. If such an Page No.# 4/4 application is filed by the appellant, the same may be considered by the Registry in accordance with the Rules.
The appeal stands disposed of on withdrawal.
JUDGE Comparing Assistant