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Page No.# 1/2 vs Page No.# 2/2
2021 Latest Caselaw 713 Gua

Citation : 2021 Latest Caselaw 713 Gua
Judgement Date : 26 February, 2021

Gauhati High Court
Page No.# 1/2 vs Page No.# 2/2 on 26 February, 2021
                                                          Page No.# 1/2

GAHC010029152021




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

                        Case No. : I.A.(Civil)/446/2021
                                       in
                                RSA/24/2021

         ARI MILI AND 3 ORS.
         S/O- LATE GAM MILI
         R/O- BOR KALIA GAON
         P.O. JAKAIBOWA
         MAJULI
         DIST.- JORHAT
         ASSAM.

         2: KUNG MILI
         S/O- LATE GAM MILI
          R/O- BOR KALIA GAON
          P.O. JAKAIBOWA
          MAJULI
          DIST.- JORHAT
         ASSAM.

         3: KARKA MILI
         S/O- LATE GAM MILI
         R/O- BOR KALIA GAON
         P.O. JAKAIBOWA
         MAJULI
         DIST.- JORHAT
         ASSAM.

         4: PUSPA MILI
         S/O- KARKA MILI
         R/O- BOR KALIA GAON
         P.O. JAKAIBOWA
         MAJULI
         DIST.- JORHAT
         ASSAM.
         VERSUS
                                                                                   Page No.# 2/2


            UNESWAR NARAH
            S/O- LATE TULARAM NARAH
            R/O- BOR KALIA GAON
            P.O. JAKAIBOWA
            MAJULI
            DIST.- JORHAT
            ASSAM
            PIN- 785104.


            ------------
            Advocate for : MR U S BORGOHAIN
            Advocate for : appearing for UNESWAR NARAH



                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

26.02.2021 Heard Mr. R. Ali, learned counsel appearing for the applicants.

In view of the admission of RSA No.24/2021, the Judgment and Order dated 18.03.2020 passed in Title Appeal No.04/2018 by the Learned Additional District Judge, Jorhat and the Judgment and Order dated 05.07.2018 passed in Title Suit No. 37/2013 passed by the Learned Additional Civil Judge, Jorhat shall remain stayed, until further orders.

I.A. stands disposed of.

JUDGE

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