Gauhati High Court
Page No.# 1/2 vs The Grossner Evangelical Lutheran ... on 2 January, 2023
Author: Ajit Borthakur
Bench: Ajit Borthakur
Page No.# 1/2
GAHC010196732017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/168/2017
SRI PAULUS SURIN and 3 ORS
S/O LT. DAUD
2: MANAGANG SURIN
S/O SRI PAULUS SURIN
3: SMT. ANEE SURIN
4: SMT. LABANYA SURIN
BOTH DAUGHTERS OF SRI PAULUS SURIN
ALL ARE R/O MISSAMARI
MOUZA 7 P.O. HALEM
DIST. SONITPUR
ASSAM
VERSUS
THE GROSSNER EVANGELICAL LUTHERAN CHURCH and 2 ORS
HALEM PARISH COUNCIL, P.O. and MOUZA HALEM, DIST. SONITPUR,
ASSAM.
2:REVEREND SAMUEL PURTI
CHAIRMAN
HALEM PARISH COUNCIL
GROSSNER EVANGELICAL LUTHERAN CHURCH
R/O MISSAMARI
MOUZA and P.O. HALEM
DIST. SONITPUR
ASSAM.
3:KALYAN PURTI
S/O SRI ADAM PURTI
SECY.
Page No.# 2/2
HALEM PARISH COUNCIL
GROSSNER EVANGELICAL LUTHERAN CHURCH
R/O DERING TEA ESTATE
MOUZA BISWANATH CHARIALI
DIST. SONITPUR
ASSAM
Advocate for the Petitioner : MR.A GANGULY
Advocate for the Respondent : MR.C CHAKRAVARTY
BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
02.01.2023 Mr. A. Ganguly, learned counsel for the appellants, submits that as per instruction, the appellant No. 1 has expired, but, the date of his expiry is yet to be confirmed. The appellant Nos. 2, 3 and 4 are, of course, the son and daughters of the deceased appellant No. 1.
Mr. Ganguly seeks some time to obtain instruction.
Prayer is allowed.
LCR is not received. Issue reminder.
List after 4(four) weeks.
JUDGE Comparing Assistant