Resident Of Hp Apartment vs Sanjit Das
2022 Latest Caselaw 1203 Gua

                                                                 Page No.# 1/2

GAHC010227282021




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

         Case : I.A.(Civil)/1000/2022

         ALPANA BARMAN
         W/O SRI SANJIT DAS

         RESIDENT OF HP APARTMENT
         FLAT NO. 2B
         DINESH OJHA PATH
         BHANGAGARH
         PS BHANGAGARH
         GUWAHATI
         DIST KAMRUP ASSAM


          VERSUS

         SANJIT DAS
         S/O LATE RANJIT DAS

         MANAGER (ACCOUNTS) NEMCARE HOSPITAL
         G.S ROAD
         BHANGAGARH
         GUWAHATI
         PERMANENT RESIDENT OF HP APARTMENT
         FLAT NO. 2B
         DINESH OJHA PATH
         BHANGAGARH
         PS BHANGAGARH
         GUWAHATI
         DIST KAMRUP ASSAM


         ------------
         Advocate for : MR. P K ROY
         Advocate for : MR. A CHAMUAH appearing for SANJIT DAS
                                                                                 Page No.# 2/2




                                     BEFORE
                        HONOURABLE MR. JUSTICE SUMAN SHYAM
                       HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 04-04-2022 Suman Shyam, J

Heard Mr. P.K. Roy, learned counsel for the applicant. Also heard Mr. A. Sattar, learned counsel appearing on behalf of the opposite party.

This I.A. has been filed with a prayer to stay the operation of the judgment and decree dated 23-11-2021 passed by the learned Principal Judge, Family Court- II, Kamrup (M) at Guwahati in F.C. (C) No. 834/2014.

We have perused the statements made in the I.A.

Mr. Sattar submits that his client is unlikely to remarry any time in near future.

Issue notice returnable in 06 weeks.

Since the connected appeal has already been admitted and the LCR has also been called for, we are of the view that interim order, as prayed for by the applicant, should be passed in this case.

We, accordingly, direct that, as an ad-interim measure the operation of the impugned judgment and decree shall remain suspended till the returnable date.

The opposite party may file objection, if any, opposing the prayer made in this application, if so advised.

                              JUDGE                    JUDGE
GS


Comparing Assistant