Page No.# 1/3 vs Joy Banarjee And 4 Ors on 24 January, 2025

[Cites 3, Cited by 0]

Gauhati High Court

Page No.# 1/3 vs Joy Banarjee And 4 Ors on 24 January, 2025

Bench: Malasri Nandi

                                                                   Page No.# 1/3

GAHC010271112024




                                                          undefined

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

                         Case No. : CRP(IO)/23/2025

         SUBRATA BANARJEE AND ANR
         S/O LATE SANTOSH BANERJEE, R/O PAKIJA SAMSUNG PLAZA, MRD
         ROAD, BAMUNIMAIDAM, P.S. -CHANDMARI, GUWAHATI-21, DIST-
         KAMRUP (M), ASSAM

         2: SMT SUMITA CHAKRABORTY
          D/O LATE SANTOSH BANERJEE
          R/O KALAPAHAR
          GUWAHATI
          DIST- KAMRUP (M

         VERSUS

         JOY BANARJEE AND 4 ORS.
         S/O LATE MONTOSH BANERJEE, R/O A.K. AZAD ROAD, ULUBARI,
         GUWAHATI-7, P.S.-PALTANBAZAR, DIST- KAMRUP (M), ASSAM

         2:MANIK CHAND AGARWAL
          S/O LATE SATYA NARAYAN AGARWAL
         A R/O R/O A.K. AZAD ROAD
          ULUBARI
          GUWAHATI-7
          P.S.-PALTANBAZAR
          DIST- KAMRUP (M)
         ASSAM

         3:THE DEPUTY COMMISSIONER
          KAMRUP (M)
         AT GUWAHATI

         4:THE CIRCLE OFFICER
          GUWAHATI REVENUE CIRCLE
          GUWAHATI-1
                                                                        Page No.# 2/3

            5:THE JOINT COMMISSIONER
             GUWAHATI MUNICIPAL CORPORATION
             GUWAHATI-1
             DIST- KAMRUP (M)
            ASSA

Advocate for the Petitioner   : MR G KHANDELIA,

Advocate for the Respondent : GA, ASSAM (R3, R4), SC, GMC (R5)




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

24.01.2025 Heard Mr. G. Khandelia, learned counsel for the petitioner. Also heard Mr. T. R. Gogoi, learned counsel appearing for respondent Nos. 3 and 4 and Ms. S. Bora, learned counsel appearing for respondent No.5.

This application has been preferred under Article 227 of the Constitution of India read with Section 151 CPC against the impugned order dated 07.09.2024 passed by the learned Civil Judge No.3, Kamrup (M), Guwahati in Title Suit No. 274/2013 rejecting the application of the petitioner filed under Section 6 Rule 17 for amending of Plaint.

Issue notice to the respondent Nos.1 and 2 by registered A/D post and usual process, returnable within 4(four) weeks. Steps be taken within three days.

As the learned counsel appearing for respondent Nos. 3, 4 and 5, no formal notice need to be issued. However, a copy of the petition along with the documents annexed thereto be furnished to them.

Page No.# 3/3 Call for the scanned copy of trial court record.

Registry to procure the same.

List the matter accordingly after 4(four) weeks.

JUDGE Comparing Assistant

Unlock Advanced Research with PRISMAI

Gauhati High Court