Khalilur Rahman vs Chand Mohammad Ali
2021 Latest Caselaw 1735 Gua

Citation : 2021 Latest Caselaw 1735 Gua
Judgement Date : 29 July, 2021

Gauhati High Court

Khalilur Rahman vs Chand Mohammad Ali on 29 July, 2021

                                                                   Page No.# 1/2

GAHC010097612021




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


                                  Case No. I.A.(Civil)/1139/2021

         KHALILUR RAHMAN
         S/O. LT. FARJAN ALI
         VILL. GHOGA
         P.O. LAWTOLA
         MOUZA- PUB BARKHETRI
         P.S. MUKALMUA
         DIST. NALBARI
         ASSAM
         PIN-781126.


          VERSUS

         CHAND MOHAMMAD ALI
         S/O. LT. MAJUN ALI
         VILL. GHOGA
         P.O. LAWTOLA
         MOUZA- PUB BARKHETRI
         P.S. MUKALMUA
         DIST. NALBARI
         ASSAM
         PIN-781126.


         ------------
         Advocate for : MD R ISLAM
         Advocate for : appearing for CHAND MOHAMMAD ALI
                                                                                 Page No.# 2/2

                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

29.07.2021

Heard Mr. R. Islam, learned counsel for the applicant.

In view of the admission of RSA 68/2021, the judgment and decree dated 09.04.2021 passed by the learned Civil Judge, Nalbari in Title Appeal No. 9/2018 reversing the judgment of the learned Munsiff No. 1, Nalbari in Title Suit No. 48/2010 shall remain stayed till disposal of the appeal.

IA (C) stands disposed of.

JUDGE

Comparing Assistant