I.A.(Civil)/1035/2022 vs Aditya Raj Barua And Anr
2022 Latest Caselaw 1188 Gua

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GAHC010062872022




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

         I.A.(Civil)/1035/2022
         SABED ALI SK
         S/O LATE SAMSER ALI
         RESIDENT OF VILLAGE TIAMARI PART 1
         PS GAURIPUR
         DIST DHUBRI
         PRESENTLY RESIDING AT BONGAIGOAN
         PS AND DIST BONGAIGAON
         ASSAM
         783380


          VERSUS

         ADITYA RAJ BARUA AND ANR.
         S/O LATE AMAL CH. BARUA RESIDENT OF VILLAGE WARD NO. 1
         GAURIPUR
         PS GAURIPUR
         DIST DHUBRI
         ASSAM 783331

         2:ASHOK KUMAR DUTTA
         S/O LATE AJIT KUMAR DUTTA WARD NO. 1
          GUARIPUR
          PO AND PS GAURIPUR
          DIST DHUBRI
         ASSAM 783331
          ------------
         Advocate for : MR P UPADHYAY
         Advocate for : appearing for ADITYA RAJ BARUA AND ANR.

                    Case No. : RSA/54/2022

                    SABED ALI SK
                    S/O LATE SAMSER ALI,
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                       RESIDENT OF VILLAGE TIAMARI PART 1, PS GAURIPUR,
                       DIST DHUBRI,
                       PRESENTLY RESIDING AT BONGAIGOAN, PS AND DIST
                       BONGAIGAON, ASSAM, 783380



                       VERSUS

                       ADITYA RAJ BARUA AND ANR.
                       S/O LATE AMAL CH. BARUA
                       RESIDENT OF VILLAGE WARD NO. 1, GAURIPUR, PS
                       GAURIPUR, DIST DHUBRI, ASSAM 783331

                       2:ASHOK KUMAR DUTTA
                        S/O LATE AJIT KUMAR DUTTA
                       WARD NO. 1
                        GUARIPUR
                        PO AND PS GAURIPUR
                        DIST DHUBRI
                       ASSAM 78333

           Advocate for the Petitioner   : MR P UPADHYAY

           Advocate for the Respondent :

                            BEFORE
           HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                           ORDER

04.04.2022

Heard the learned counsel Mr. A Upadhyay for the applicant/appellant.

In view of the order passed today admitting the connected RSA No.54/2022, the impugned judgment and decree dated 18.01.2022 passed by the learned District Judge, Dhubri in Title Appeal No.08/2019 arising out of Title Suit No.6/2014 shall remain stayed till the next date fixed.

Issue notice.

Records have already been called for in the connected appeal being RSA Page No.# 3/3

No.54/2022.

Steps for service of notice on the respondents by registered post with A/D as well as by any other mode, as prescribed by the CPC within seven days.

List the matter immediately after service of notice in the 4th week of May, 2022.

JUDGE

Comparing Assistant