Page No.# 1/2 vs Namita Tarafdar
2021 Latest Caselaw 2372 Gua

                                                            Page No.# 1/2

GAHC010069522021




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

                           Case No. :I.A.(Civil)/980/2021


         PARTHA JYOTI BORAH AND ANR.
         S/O- SHRI BOLORAM BORAH
          R/O- CLUB ROAD BLOCK NO. 14
          P.O.
          P.S. AND DIST.- JORHAT
         ASSAM.

         2: SMTI. NIRMITA BORAH
         W/O- SHRI PARTHA JYOTI BORAH
          R/O- CLUB ROAD BLOCK NO. 14
          P.O.
          P.S. AND DIST.- JORHAT
         ASSAM.
         VERSUS

         NAMITA TARAFDAR
         W/O- LATE ARUN TARAFDAR
         R/O- LICHUBARI COLONY
         P.O.
         P.S. AND DIST.- JORHAT
         ASSAM.


         ------------
         Advocate for : MR. P S DEKA
         Advocate for : appearing for NAMITA TARAFDAR
                                                                                   Page No.# 2/2


                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

29.09.2021

Heard Mr. B.K. Bhagawati, learned counsel appearing for the applicants. In view of the admission of the SAO No. 3/2021, the operation of the Judgment dated 05.01.2021 passed in Title Appeal No. 10/2018 by the learned Additional District Judge, Jorhat arising out of judgment and decree dated 02.11.2018 passed by the learned Civil Judge, Jorhat in T.S. No. 60/2014 shall remain stayed till disposal of the appeal.

Interlocutory Appeal (C) stands disposed of.

JUDGE

Comparing Assistant