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Gauhati High Court

4: Gaurab Das vs Kartik Karmakar And Anr on 17 December, 2020

Author: Prasanta Kumar Deka

Bench: Prasanta Kumar Deka

                                                                 Page No.# 1/4

GAHC010047812020




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                         Case No. : I.A.(Civil)/695/2020

         ON THE DEATH OF GOPAL CH. SEAL @ DAS HIS LEGAL HEIRS AND 4 ORS.
         MANGALDOI

         1.1: PURNIMA DAS
         W/O. LATE GOPAL CH. SEAL @ DAS
         WARD NO.3
          MANGALDAI TOWN
          MOUZA CHAPAI
          P.O. and PS. MANGALDAI
          DIST. DARRANG
         ASSAM.

         1.2: PRATAP DAS
          S/O. LATE GOPAL CH. SEAL @ DAS
         WARD NO.3
          MANGALDAI TOWN
          MOUZA CHAPAI
          P.O. and PS. MANGALDAI
          DIST. DARRANG
         ASSAM.

         1.3: PINTU DAS
          S/O. LATE GOPAL CH. SEAL @ DAS
         WARD NO.3
          MANGALDAI TOWN
          MOUZA CHAPAI
          P.O. and PS. MANGALDAI
          DIST. DARRANG
         ASSAM.

         1.4: GAURAB DAS
          S/O. LATE GOPAL CH. SEAL @ DAS
         WARD NO.3
          MANGALDAI TOWN
                                                          Page No.# 2/4

MOUZA CHAPAI
P.O. and PS. MANGALDAI
DIST. DARRANG
ASSAM.

2: SMTI RENU SEAL @ RENU SEAL

VILL.KHOGSHADANGA
P.O. KHOGSHADANGA
P.S. PHALAKATA
DIST. KOOCHBEHAR
WEST BENGAL

3: SMTI SINU BALA SEAL
WARD NO. 2
 MANGALDAI TOWN
 MOUZA CHAPAI
 P.O. and P.S. MANGALDAI
 DIST. DARRANG
ASSAM.

4: MINU SEAL @ ANU SEAL
VILL. GOPAL NAGAR
 MOUZA and P.S. DALGAON
 P.O. KHARUPETIA
 DIST. DARRANG
ASSAM.

5: JHANU BALA DAS

WARD NO.3
MANGALDAI TOWN
MOUZA CHAPAI
P.O. and PS. MANGALDAI
DIST. DARRANG
ASSAM

VERSUS

KARTIK KARMAKAR and ANR
S/O LATE KALICHARAN KARMAKAR, WARD NO. 3, MANGALDAI TOWN,
MOUZA CHAPAI, P.O. and P.S. MANGALDAI, DIST .DARRANG, ASSAM, PIN
784125

2:SAILENDRA MAZUMDER

S/O LATE NARENDRA MAZUMDAR
NEW GOSALA HILL SIDE
                                                                   Page No.# 3/4

             RAILWAY QTR. NO. 237 A
             NEAR NEPALI MANDIR
             MALIGAON
             GUWAHATI-11
             DIST. KAMRUP
             ASSAM

Advocate for the Petitioner   : MR. S BISWAS

Advocate for the Respondent : MS A UPADHAYA

             Linked Case : RSA/59/2014

            ON THE DEATH OF GOPAL CHANDRA SEAL @ DAS HIS LEGAL HERIS
            PURNIMA DAS and ORS
            PRATAP DAS PINTU DAS GAURAB DAS

            2: SMTI RENU SEAL @ RENU SEAL

            VILL.KHOGSHADANGA
            P.O. KHOGSHADANGA
            P.S. PHALAKATA
            DIST. KOOCHBEHAR
            WEST BENGAL

            3: SMTI SINU BALA SEAL
            WARD NO. 2
            MANGALDAI TOWN
            MOUZA CHAPAI
            P.O. and P.S. MANGALDAI
            DIST. DARRANG
            ASSAM.

            4: MINU SEAL @ ANU SEAL
            VILL. GOPAL NAGAR
            MOUZA and P.S. DALGAON
            P.O. KHARUPETIA
            DIST. DARRANG
            ASSAM.

             5: JHANU BALA DAS

            WARD NO.3
            MANGALDAI TOWN
            MOUZA CHAPAI, P.O. and PS. MANGALDAI, DIST. DARRANG
            ASSAM., VERSUS
                                                                                   Page No.# 4/4

            KARTIK KARMAKAR and ORS
            S/O LATE KALICHARAN KARMAKAR
            WARD NO. 3, MANGALDAI TOWN
            MOUZA CHAPAI, P.O. and P.S. MANGALDAI
            DIST .DARRANG, ASSAM, PIN 784125

            2:SAILENDRA MAZUMDER

            S/O LATE NARENDRA MAZUMDAR
            NEW GOSALA HILL SIDE
            RAILWAY QTR. NO. 237 A
            NEAR NEPALI MANDIR, MALIGAON
            GUWAHATI-11, DIST. KAMRUP, ASSAM.
            ------------
            Advocate for : MR. S BISWAS
            Advocate for : appearing for KARTIK KARMAKAR and ORS



                                   BEFORE
                 HONOURABLE MR. JUSTICE PRASANTA KUMAR DEKA

                                            ORDER

Date : 17-12-2020 Heard Mr S. Biswas, learned counsel for the applicant and Mr. A. Upadhayay, learned counsel for the respondent No.1. Both the counsel consented for withdrawal of this application under Order XXIII Rule 3 of CPC for passing a compromise decree annexed in this application. However liberty is granted to the parties in the second appeal to file appropriate application for filing such petition under Order XXIII Rule 3 of CPC.

With the said direction this Interlocutory Application stands disposed of on withdrawal.

JUDGE Comparing Assistant