Gauhati High Court
Sarala Begum vs Ratika Begum And 3 Ors on 5 February, 2019
Author: Hitesh Kumar Sarma
Bench: Hitesh Kumar Sarma
Page No.# 1/2
GAHC010219252012
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet. 284/2012
1:SARALA BEGUM
W/O LT. ABUL MULLA VILL- BAGHPURIGAON, P.O. MANGALDOI, P.S.
MANGALDOI, DIST. DARRANG, ASSAM,
VERSUS
1:RATIKA BEGUM and 3 ORS.
W/O LT. ABUL MULLA,
2:MD BADSA ALI
S/O LT. ABDUL MULLA
3:MD KAL ALI
S/O LT. ABUL MULLA
4:MD SARIFUL ALI
S/O AIJAL ALL OF THEM ARE R/O VILL- BAGHPURIGAON
P.O. MANGALDOI
P.S. MANGALDOI
DIST. DARRANG
ASSA
Advocate for the Petitioner : MR.M MALLIK
Advocate for the Respondent : MR.A R SHOME
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BEFORE
HONOURABLE MR. JUSTICE HITESH KUMAR SARMA
ORDER
Date : 05-02-2019 The petitioner is represented by Mr. IA Talukdar, learned counsel. None appears for the respondents on call. Mr. A Tiwari, learned counsel is appointed as Amicus Curiae by this court in this case.
The Registry will provide the necessary papers to Mr. Tiwari enabling him to participate in the hearing.
List the matter on 6th of March, 2019 reflecting the name of Mr. A Tiwari as learned Amicus Curiae appearing for the respondents.
JUDGE Comparing Assistant