Anil Kundaliya vs Smti Lalrammawii
2021 Latest Caselaw 2524 Gua

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GAHC010104372021




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

                                    Case No. : RSA/88/2021

            ANIL KUNDALIYA
            S/O SANTOSH KUNDALIYA, R/O ALAKANANDA APARTMENT, 3RD FLOOR,
            BYE LANE 1, TARUN NAGAR, ABC, BHANGAGARH, GUWAHATI-781005,
            DIST- KAMRUP(M), ASSAM, PROJECT MANAGER UNDER ALLIED
            CONSTRUCTION, ASSAM RIFLE BUILDING CONSTRUCTION, ZEMABAWK,
            ZOKHAWSANG, AIZAWL, MIZORAM



            VERSUS

            SMTI LALRAMMAWII
            W/O LALTHLANSANGA, R/O ZEMABAWK, HIGH SCHOOL VENG, AIZAWL,
            MIZORAM, PIN-796017



Advocate for the Petitioner   : MR. B D GOSWAMI

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/1467/2021

            ANIL KUNDALIYA
            S/O SANTOSH KUNDALIYA
            R/O ALAKANANDA APARTMENT
            3RD FLOOR
            BYE LANE 1
            TARUN NAGAR
            ABC
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             BHANGAGARH
             GUWAHATI-781005
             DIST- KAMRUP(M)
             ASSAM
             PROJECT MANAGER UNDER ALLIED CONSTRUCTION
             ASSAM RIFLE BUILDING CONSTRUCTION
             ZEMABAWK
             ZOKHAWSANG
             AIZAWL
             MIZORAM


             VERSUS

            SMTI. LALRAMMAWII
            W/O LALTHLANSANGA
            R/O ZEMABAWK
            HIGH SCHOOL VENG
            AIZAWL
            MIZORAM
            PIN-796017


            ------------
            Advocate for : MR. B D GOSWAMI
            Advocate for : appearing for SMTI. LALRAMMAWII



                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

Date : --25.10.2021

Heard Mr. B.D. Goswami, the learned counsel appearing for the appellant/applicant.

In view of the admission of RSA 88/2021, the operation of judgment and order dated 08.04.2021 passed by the learned Additional District and Sessions Judge, Aizawl Judicial District in Aizawl regular first appeal no. 9/2018 arising out of Money Suit No. 23/2013 shall remain stayed till disposal of the appeal.

The I.A stands disposed of accordingly.

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JUDGE

Comparing Assistant