Gauhati High Court
Manjula Hira vs Moni Hira Alias Manipuri Hira And 8 Ors on 4 April, 2025
Page No.# 1/5
GAHC010026952025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/420/2025
MANJULA HIRA
W/O- LATE KAMESWAR HIRA, R/O- VILL- PAGHALI, JAJARI, P.S-
MIKIRBHETA, DIST- MORIGAON, ASSAM
VERSUS
MONI HIRA ALIAS MANIPURI HIRA AND 8 ORS
W/O LATE KAMESWAR HIRA, R/O- VILL- PAGHALI JAJARI, P.S-
MIKIRBHETA, DIST- MORIGAON, ASSAM
2:SRI SARAT HIRA
S/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
ASSAM 782142
3:SRI DHANTI HIRA
W/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
ASSAM 782142
4:SRI DHARMENDRA HIRA
W/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
Page No.# 2/5
ASSAM 782142
5:MINTU HIRA
W/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
ASSAM 782142
6:DIGEN HIRA
W/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
ASSAM 782142
7:CHITRA RANJAN HIRA
W/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
ASSAM 782142
8:PAPU HIRA
W/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
ASSAM 782142
9:SURESWAR HIRA
W/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
ASSAM 78214
Advocate for the Petitioner : SABRISH AHMED, DARAK ULLAH,RANJU R S BARUAH,S
AHMED,MS A HUSSAIN
Advocate for the Respondent : ,
Page No.# 3/5
In
Case : Intest.Cas./1/2025
MANJULA HIRA
W/O- LATE KAMESWAR HIRA R/O- VILL- PAGHALI
JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
ASSAM
VERSUS
MONI HIRA @ MANIPURI HIRA AND 8 ORS
W/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
ASSAM 782142
2:SRI SARAT HIRA
S/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
ASSAM 782142
3:SRI DHANTI HIRA
W/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
ASSAM 782142
4:SRI DHARMENDRA HIRA
W/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
Page No.# 4/5
ASSAM 782142
5:MINTU HIRA
W/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
ASSAM 782142
6:DIGEN HIRA
W/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
ASSAM 782142
7:CHITRA RANJAN HIRA
W/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
ASSAM 782142
8:PAPU HIRA
W/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
ASSAM 782142
9:SURESWAR HIRA
W/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
ASSAM 782142
------------
Advocate for : DR. U BARUAH
Advocate for : M K BORAH (R-1) appearing for MONI HIRA @ MANIPURI HIRA
AND 8 ORS
Page No.# 5/5
WITH
Case : Intest.Cas./1/2025
BEFORE
HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA
ORDER
04.04.2025
1. Heard Mr. D. Ullah, the learned counsel for the applicant. Also heard Mr. M.K. Borah, the learned counsel appearing for the respondent No. 1.
2. The learned counsel for the applicant has submitted that as regards the other respondents, the notices have been served through dasti mode and in that respect an affidavit-in-compliance has been filed.
3. In view of the said affidavit, the notices on the respondents are held to be duly served.
4. Mr. M.K. Borah, the learned counsel appearing for the respondent No. 1 has prayed for some time for filing the written objection against the prayer for interim relief.
5. The prayer is allowed.
6. Let this matter be listed after 2(two) weeks, on a date to be fixed by the Registry.
7. In the meanwhile, the interim order passed earlier shall continue till then.
JUDGE Comparing Assistant