Gauhati High Court
Dinesh Nath And 3 Ors vs Page No.# 2/3 on 24 June, 2020
Author: Prasanta Kumar Deka
Bench: Prasanta Kumar Deka
Page No.# 1/3
GAHC010092362020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : FAO 25/2020
1:DINESH NATH AND 3 ORS
S/O LATE KUHI RAM NATH, R/O SAWKUCHI (NEAR HOCKEY STADIUM),
DAKSHINGAON PATH, P.O. SAWKUCHI, P.S. BASISTHA, GUWAHATI 781040,
IN THE DIST. OF KAMRUP (M), ASSAM, MOBILE NO. 9085553888, EMAIL ID
DEEPJBAR @GMAIL.COM
2: SUMITRA NATH
W/O SRI DINESH NATH
R/O SAWKUCHI (NEAR HOCKEY STADIUM)
DAKSHINGAON PATH
P.O. SAWKUCHI
P.S. BASISTHA
GUWAHATI 781040 IN THE DIST. OF KAMRUP (M)
ASSAM.
3: GAUTAM NATH
S/O LATE UMESH NATH
R/O SAWKUCHI (NEAR HOCKEY STADIUM)
DAKSHINGAON PATH
P.O. SAWKUCHI
P.S. BASISTHA
GUWAHATI 781040 IN THE DIST. OF KAMRUP (M)
ASSAM.
4: DHRUBA JYOTI NATH
S/O LATE UMESH NATH
R/O SAWKUCHI (NEAR HOCKEY STADIUM)
DAKSHINGAON PATH
P.O. SAWKUCHI
P.S. BASISTHA
GUWAHATI 781040 IN THE DIST. OF KAMRUP (M)
ASSAM
VERSUS
Page No.# 2/3
1:SMTI ANOWARA BEGUM AND 4 ORS
W/O LATE MERAJUDDIN AHMED, R/O SALBARI, NOONMATI, GUWAHATI
781020 IN THE DIST. OF KAMRUP (M), ASSAM.
2:KALAM AHMED
S/O LATE MERAJUDDIN AHMED
R/O SALBARI
NOONMATI
GUWAHATI 781020 IN THE DIST. OF KAMRUP (M)
ASSAM.
3:MAJBIN AHMED
S/O LATE MERAJUDDIN AHMED
R/O SALBARI
NOONMATI
GUWAHATI 781020 IN THE DIST. OF KAMRUP (M)
ASSAM.
4:CENTRAL BANK OF INDIA
A BANKING COMPANY HAVING ITS REGISTERED OFFICE AT
CHANDERMUKHI
NARIMAN POINT
MUMBAI 400021 MAHARASHTRA
INDIA AND HAVING VARIOUS REGIONAL BRANCHES THROUGHOUT
INDIA INCLUDING ITS REGIONAL OFFICE SITUATED AT CENTRAL BANK
BUILDING
3RD FLOOR
BHANGAGARH
GUWAHATI 781005 IN THE DIST. OF KAMRUP (M)
ASSAM.
5:THE BRANCH MANAGER
CENTRAL BANK OF INDIA
MANIRAM DEWAN ROAD
SILPUKHURI
KRISHNA NAGAR
CHANDMARI
GUWAHATI 781003 IN THE DIST. OF KAMRUP (M)
ASSAM
Advocate for the Petitioner : MR. D BARUAH
Advocate for the Respondent :
Page No.# 3/3
BEFORE
THE HON'BLE MR. JUSTICE PRASANTA KUMAR DEKA
ORDER
24.06.2020 Heard Mr. D Baruah, learned counsel for the appellants.
This is an appeal under Order XLIII Rule 1(r) of the CPC challenging the order dated 22.06.2020 passed by the learned Civil Judge No. 2, Kamrup (M) in Misc (J) Case No. 206/2020 arising out of Title Suit No. 167/2020.
Let notice be issued. The appellants shall take steps on the respondents both by way of registered post with A/D and usual process within a period of one week from today.
Notice is made returnable after four weeks.
JUDGE Comparing Assistant