Gauhati High Court
Sri Sankar Das vs Smt Ujjla Saha And Anr on 8 November, 2019
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/2
GAHC010254212019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil) 3417/2019
1:SRI SANKAR DAS
S/O SRI ABHAY CHANDRA DAS @ ASHU , R/O PANIGAON, DURGABARI,
A.T. ROAD, NAGAON, DIST. NAGAON, ASSAM, PIN 782001
VERSUS
1:SMT UJJLA SAHA and ANR
W/O LITAN SAHA, R/O THAKUR RAM KRISHNA ROAD, MOUZA TOWN,
DIST. NAGAON, ASSAM, PIN 782001
2:LALIT SAHA
S/O SATISH SAHA
R/O THAKUR RAM KRISHNA ROAD
MOUZA TOWN
DIST. NAGAON
ASSAM
PIN 78200
Advocate for the Petitioner : MR. S KALITA
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 08-11-2019 Heard Ms. K. Jain, learned counsel for the applicant. By this application under Order IX Rule 4 CPC, the applicant has prayed for restoring RSA 200/2017 which was dismissed for default by order dated 12.09.2019.
Page No.# 2/2 Issue notice returnable in 6(six) weeks.
The applicant shall take steps for service of notice on the opposite party by registered post with A/D as well as by usual process within a period of 4(four) days.
List the matter after 6(six) weeks.
JUDGE Comparing Assistant