Page No.# 1/2 vs Prabhat Kamal Bezbaruah And 2 Ors
2021 Latest Caselaw 1330 Gua

                                                               Page No.# 1/2

GAHC010039802021




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




          I.A.(Civil)/677/2021

         THE STATE INSTITUTE OF RURAL DEVELOPMENT AND 2 ORS.
         (SIRD)
          REP. BY ITS CHAIRMAN
          KHANAPARA
          GUWAHATI- 781022.

         2: THE CHAIRMAN

         STATE INSTITUTE OF RURAL DEVELOPMENT (SIRD)
         KHANAPARA
         GUWAHATI- 781022.

         3: THE PRINCIPAL COMPOSITE TRAINING CENTER
         JORHAT
         STATE INSTITUTE OF RURAL DEVELOPMENT
         LICHUBARI
         DIST.- JORHAT
         ASSAM.
         VERSUS

         PRABHAT KAMAL BEZBARUAH AND 2 ORS.
         S/O- LATE NIL KAMAL BEZBARUAH
         R/O- A.T. ROAD
         TARAJAN
         P.O.
         P.S. AND DIST.- JORHAT
         ASSAM.
                                                                                  Page No.# 2/2

            2:KRISHNA KAMAL BEZBARUAH
            S/O- LATE NIL KAMAL BEZBARUAH
             R/O- A.T. ROAD
            TARAJAN
             P.O.
             P.S. AND DIST.- JORHAT
            ASSAM.
             3:THE DEPUTY COMMISSIONER
             JORHAT
            DIST.- JORHAT
            ASSAM.
             ------------
            Advocate for : MR B D DAS
            Advocate for : GA
            ASSAM appearing for PRABHAT KAMAL BEZBARUAH AND 2 ORS.



                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : --05.04.2021

Heard the learned Senior Counsel Mr. B.D. Das appearing for the applicants. Also heard Mr. S.C. Keyal, the learned counsel appearing for respondent nos.1 and 2.

In view of admission of RSA 43 of 2021, the operation of the impugned judgment dated 17.12.2020 passed by the Additional District Judge, Jorhat in Title Appeal No. 6 of 2015 shall remain stayed.

The Interlocutory Application stands disposed of accordingly.

JUDGE

Comparing Assistant