National Textile Corporation ... vs Sri Bimal Kumar Sharma And Anr
2021 Latest Caselaw 2547 Gua

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GAHC010300162019




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

                                  Case No. : CRP/169/2019

            NATIONAL TEXTILE CORPORATION (WBAHO) LIMITED
            REPRESENTED BY ITS ASSISTANT MANAGER (COST AND ACCOUNTS) OF
            THE DIVISIONAL OFFICE HAVING ITS OFFICE AT M.D. ROAD, (OPPOSITE
            FCI GODOWN), NEW GUWAHATI-781021, DIST-KAMRUP (M), ASSAM



            VERSUS

            SRI BIMAL KUMAR SHARMA AND ANR.
            S/O LATE JAGADISH PRASAD SHARMA, R/O M.D. ROAD (OPPOSITE FCI
            GODOWN), NEW GAUHATI-781021, DIST-KAMRUP (M), ASSAM

            2:HARI PRASAD SHARMA
             S/O DURGA DUTTA SARMA
             R/O DHARMASALA MARKET
             OPPOSITE LOG SCHOOL
             S.R.C.B. ROAD
             FANCY BAZAR
             GUWAHATI-781001
             DIST-KAMRUP (M)
            ASSA

Advocate for the Petitioner   : MR. M TALUKDAR

Advocate for the Respondent : MR. N ALAM (R1)
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                                     BEFORE
                      HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                                 ORDER

Date : --26.10.2021.

None appears for the petitioner on call.

Heard Mr. N. Alam, learned counsel for the respondent. The instant revision application is preferred against the judgment and decree passed by the learned Appellate Court dated 17.08.2019 in Title Appeal No. 35/2017.

The revision is admitted.

Call for the LCRs from both the Courts below. Registry to take steps. The matter be listed for orders immediately after receipt of the LCR. The operation of the impugned judgment and decree dated 17.08.2019 passed in Title Appeal No. 35/2017 is stayed till the disposal of the instant petition.

JUDGE

Comparing Assistant