Gauhati High Court
Amir Hussain vs Kashem Ali And 2 Ors on 27 May, 2026
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/2
GAHC010085102026
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/1/2026
AMIR HUSSAIN
S/O SULTAN ALI
R/O VILL- MIKIRATI HOW GAON
MOUZA- JAMUNAMUKH
P.O. AND P.S.- DOBOKA
DIST- HOJAI
ASSAM
PIN-782440
VERSUS
KASHEM ALI AND 2 ORS.
S/O LATE ABBAS ALI
R/O VILL- MIKIRATI HOW GAON
MOUZA- JAMUNAMUKH
P.O. AND P.S.- DOBOKA
DIST- HOJAI
ASSAM
PIN-782440
2:MUSSTT. JABINA KHATUN
W/O KASHEM ALI
R/O VILL- MIKIRATI HOW GAON
MOUZA- JAMUNAMUKH
P.O. AND P.S.- DOBOKA
DIST- HOJAI
ASSAM
PIN-782440
3:IUNIS ALI
S/O LATE SULTAN ALI
R/O VILL- MIKIRATI HOW GAON
Page No.# 2/2
MOUZA- JAMUNAMUKH
P.O. AND P.S.- DOBOKA
DIST- HOJAI
ASSAM
PIN-782440
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Advocate for : MR H R A CHOUDHURY
Advocate for : MR. A C SARMA(R1) appearing for KASHEM ALI AND 2 ORS.
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 27.05.2026 In view of the order passed in I.A.(Civil) 880/2026, the appellant shall amend the cause title by handing over a typed copy of the amended cause title to the AO(J), Civil Revision Section, for incorporating it in the memo of appeal and for updating the CIS data.
As per the office note dated 25.05.2026, the process through process server was duly served on the respondent no. 3, which was accepted by his wife, who is an adult member of the family, and therefore, service is complete on respondent no. 3. None appears on call for respondent no. 3.
List on 17.06.2026.
JUDGE Comparing Assistant