Gauhati High Court
Alma Alam Ryantathiang And Anr vs Page No.# 2/3 on 18 December, 2019
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/3
GAHC010211642019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RFA 139/2019
1:ALMA ALAM RYANTATHIANG AND ANR
DAUGHTER OF LATE SYED BADIUL ALAM, R/O LABAN, DIST. EAST KHASI
HILLS, SHILLONG-4, MEGHALAYA
REPRESENTED BY HER TRUE AND LAWFUL ATTORNEYS
(A) MD. MANTU HUSSIAN SAIKIA, S/O LATE JAMSHED ALI SAIKIA, R/O
GMCH ROAD, NEAR MASZID, BHANGAGARH, GUWAHATI-5, DISTRICT
KAMRUP(M), ASSAM
(B) SHRI RANA KUMAR SINGH, S/O SHRI HARBANS SINGH, R/O
SRIMANTAPUR, GUWAHATI-32, DISTRICT- KAMRUP(M), ASSAM
2: IBLUEMA ALAM RYANTATHIANG
DAUGHTER OF LATE SYED BADIUL ALAM
R/O LABAN
DIST. EAST KHASI HILLS
SHILLONG-4
MEGHALAYA.
REPRESENTED BY TRUE AND LAWFUL ATTORNEYS
(A) MD. MANTU HUSSIAN SAIKIA
S/O LATE JAMSHED ALI SAIKIA
R/O GMCH ROAD
NEAR MASZID
BHANGAGARH
GUWAHATI-5
DISTRICT KAMRUP(M)
ASSAM
(B) SHRI RANA KUMAR SINGH
S/O SHRI HARBANS SINGH
R/O SRIMANTAPUR
GUWAHATI-32
DISTRICT- KAMRUP(M)
ASSA
VERSUS
Page No.# 2/3
1:THE STATE OF ASSAM
REPRESENTED BY THE SECRETARY, HEALTH AND FAMILY WELFARE
DEPARTMENT, GOVT. OF ASSAM, DISPUR, GUWAHATI-06, DISTRICT
KAMRUP(M), ASSAM
2:THE DIRECTOR OF MEDICAL EDUCATION
GOVT. OF ASSAM
HOUSEFED COMPLEX
DISPUR
GUWAHATI-6
DIST. KAMRUP(M)
ASSAM
3:THE PRINCIPAL CUM CHIEF SUPERINTENDENT
GUWAHATI MEDICAL COLLEGE AND HOSPITAL
GUWAHATI
DISTRICT KAMRUP(M)
ASSAM
4:THE DEPUTY COMMISSIONER
KAMRUP(M)
PANBAZAR
GUWAHATI-1
ASSAM
5:SYED AMEENUL ALAM
S/O LATE SAMSUL ALAM
R/O S.S. ROAD
LAKHTOKIA
ALLAHABAD BANK BUILDING
2ND FLOOR
GUWAHATI-1
KAMRUP(M)
ASSAM
6:MUSSTT. MAHELEQUA MEHBUBULLS
S/O SYED MAHBUBULLA
R/O DANISH ROAD
LAKHTOKIA
FIRST FLOOR OF KHADIM'S SHOWROOM JONAB FOOTWARE BUILDING
GUWAHATI-01
KAMRUP(M)
ASSA
Advocate for the Petitioner : MR. R J BORDOLOI
Advocate for the Respondent : GA, ASSAM
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BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 18-12-2019 Heard Mr. R. Ali, learned counsel for the appellants. Also heard Mr. D. Upamanyu, learned counsel appearing for respondents No.1, 2 and 3 and Mr. G. Bordoloi, learned Govt. Advocate appearing for respondent No.4.
This appeal under section 96 CPC is directed against the judgment and decree dated 20.05.2019 passed by the learned Civil Judge No.1, Kamrup (Metropolitan), Guwahati in T.S. 35/2009 thereby dismissing the suit of the appellants.
Issue notice before admission.
Appellants shall take steps for service of notice on proforma respondents No.5 and 6 by registered post with A/D as well as by usual process within 2 (two) days.
The notice before admission is issued to put the appellants on notice that on appearance of the respondents, the appellants shall make their submission on the maintainability of the appeal specifically with regard to the principle of champerty.
List after 4 (four) weeks, awaiting service of notice on proforma respondents No.5 and
6. JUDGE Comparing Assistant