PANKAJ DUTTA Vs. SHRIMANTA SANKARDEV SANGHA

JUDGEMENT

(1.) Heard Mr. Ditul Das, the learned counsel appearing on behalf of the petitioner. Mr. J Roy, the learned senior counsel assisted by Mr. S Sarma appears on behalf of the respondent Nos.1 to 6.

(2.) The petitioner herein has invoked the supervisory jurisdiction of this Court under Article 227 of the Constitution challenging the order dtd. 10/10/2023 passed in Misc. Appeal No.4/2021 whereby the appeal filed by the petitioner was dismissed and the order dtd. 8/12/2021 passed in Misc.(J).Case No.212/2021 by the learned Munsiff No.3, Kamrup(M) Guwahati was upheld.

(3.) The question which arises in the instant proceedings is as to whether this Court in exercise of its supervisory jurisdiction should entertain the instant proceedings.