Gauhati High Court
Page No.# 1/2 vs Colonel Gokul Chandra Singha (Retd.) on 23 July, 2025
Page No.# 1/2
GAHC010155542025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Tr.P.(C)./46/2025
MANIPURI SAHITYA PARISHAD AND ANR
A SOCIETY REGISTERED UNDER THE SOCIETIES REGISTRATION ACT, XXI
OF 1860 IN THE DISTRICT OF KAMRUP (M), ASSAM, HAVING ITS HEAD
OFFICE AT CAPTAIN N.M. GUPTA ROAD, P.O.- SILCHAR-788001, DIST-
CACHAR, ASSAM, INDIA. REPRESENTED BY SRI NGANGOM JOY KR.
SINGHA, PRESIDENT OF CENTRAL EXECUTIVE COMMITTEE
2: NGANGOM JOY KUMAR SINGH
PRESIDENT OF CENTRAL EXECUTIVE COMMITTEE OF MANIPURI
SAHITYA PARISHAD
VILL AND P.O.- MADARIPAR (VIA LALA)
DIST- HAILAKANDI
ASSAM-78816
VERSUS
COLONEL GOKUL CHANDRA SINGHA (RETD.)
S/O LATE BRAJACHAND SINGHA, R/O HOUSE NO. 193, GPS ROAD, P.O.-
PANJABARI, GUWAHATI, KAMRUP (M), ASSAM, PIN-781037
Advocate for the Petitioner : MR. A ROSHID, MS. T BEGUM
Advocate for the Respondent : ,
BEFORE
HON'BLE MR. JUSTICE ROBIN PHUKAN
ORDER
23.07.2025 Heard Mr. A. Roshid, learned counsel for the petitioners.
Page No.# 2/2 In this petition under Section 24 read with Section 151 of the Code of Civil Procedure, 1908, the petitioners have prayed for transferring of the Title Suit No.322/2024 pending before the Court of learned Civil Judge (Jr. Division) No.1, Kamrup(M), Guwahati to the Court of learned Civil Judge, Cachar, Silchar.
Perused the petition and the documents placed on record. Let notice be issued to the respondent, returnable within 4(four) weeks. Step be taken by registered post with A/D and also by usual process within a week from today.
List the matter after 4(four) weeks.
Interim prayer of the petitioners will be considered on appearance of the other side.
Sd/- Robin Phukan JUDGE Comparing Assistant