Gauhati High Court
Sri Bhaben Deori vs Sri Amiya Medhi on 10 May, 2023
Page No.# 1/3
GAHC010004962009
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/87/2009
SRI BHABEN DEORI
S/O LATE MONESHWAR DEORI, R/O SARUMOTORIA, MOUZA- BELTOLA,
P.S.- DISPUR, DIST- KAMRUP, ASSAM.
VERSUS
SRI AMIYA MEDHI
S/O LATE DHIRDUTTA MEDHI, R/O STANDROAD FOUZDARI PATTI, P.O. and
P.S.- NAGAON, DIST- NAGAON, ASSAM.
Advocate for the Petitioner : MR. J AHMED
Advocate for the Respondent : MR.B K BHAGAWATI
Linked Case : RSA/9/2010
SRI AMIYA MEDHI
S/O LATE DHIRUDUTTA MEDHI
R/O STANDROAD
FAUZDAR PATTI
P.O. and P.S. NAGAON
DIST. NAGAON
ASSAM.
VERSUS
Page No.# 2/3
SRI BHABEN DEORI
S/O LATE MONESWAR DEORI
R/O SARUMOTORIA
MOUZA-BELTOLA
P.S. DISPUR
DIST. KAMRUP
ASSAM.
------------
Advocate for :
Advocate for : MR. A M KHAN appearing for SRI BHABEN DEORI
BEFORE
HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY
ORDER
10.05.2023.
1. Mr. R. Dubey, learned counsel submits that he has filed Vakalatnama today for the appellant in RSA/87/2009 and for the respondent in RSA/9/2010.
2. Mr. J. Ahmed, learned counsel who was representing the appellant in RSA/87/2009 and the respondent in RSA/9/2010 also submits that as the brief has already been taken back and new counsel has been engaged by the appellant as well as by the respondent, therefore, the name of the earlier set of counsels be deleted from the cause list.
3. Considered such prayer and allowed.
4. Registry to delete the name of the earlier set of counsels namely, Mr. J.
Ahmed, Mr. J. Hussain, Mr. J. Sinha, Mr. A.M. Khan and Mr. S. Das, as the counsels for the appellant in RSA/87/2009 and for the respondent in Page No.# 3/3 RSA/9/2010 and reflect the name of Mr. R. Dubey, learned counsel as the counsel for the appellant in RSA/87/2009 and for the respondent in RSA/9/2010 in the cause list.
5. List these matters for Hearing on 06.06.2023.
JUDGE Comparing Assistant