Raktim Kumar Das vs Dwip Baruah
2022 Latest Caselaw 1299 Gua

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GAHC010033742022




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

                                     Case No. : RFA/8/2022

            RAKTIM KUMAR DAS
            S/O NIKHIL KUMAR DAS,
            HOUSE NO. 6, JURANI PATH, R.G BARUAH ROAD, GUWAHATI 781005,
            KAMRUP M ASSAM



            VERSUS

            DWIP BARUAH
            S/O LATE HARENDRA NATH BARUAH, HOUSE NO. 22, SANDURI ALI,
            NABIN NAGAR, R.G BARUAH ROAD, GUWAHATI 781024, KAMRUP M
            ASSAM



Advocate for the Petitioner   : MR. R J DAS

Advocate for the Respondent : MR H NATH




             Linked Case : I.A.(Civil)/822/2022

            RAKTIM KUMAR DAS
            S/O NIKHIL KUMAR DAS

            HOUSE NO. 6
            JURANI PATH
            R.G BARUAH ROAD
            GUWAHATI 781005
            KAMRUP M ASSAM
                                                                     Page No.# 2/3



             VERSUS

             DWIP BARUAH
             S/O LATE HARENDRA NATH BARUAH
             HOUSE NO. 22
             SANDURI ALI
             NABIN NAGAR
             R.G BARUAH ROAD
             GUWAHATI 781024
             KAMRUP M ASSAM
             ------------
             Advocate for : MR. R J DAS
             Advocate for : MR H NATH appearing for DWIP BARUAH


                                  BEFORE
                 HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                        ORDER

18-04-2022

Mr. R.J. Das, learned counsel represents the appellant/applicant. Mr. B.D. Deka, learned counsel represents the respondent. The appeal is admitted for hearing.

Call for the LCR.

Issue notice.

No formal notice need be issued on the respondent since Mr. Deka, learned counsel, has already entered appearance and accepted notice on behalf of the respondent.

Considering the matter in its entirety, all further proceedings of the impugned judgment dated 21-12-2021 and decree dated 07-02-2022, passed by the learned Civil Judge No. 3, Kamrup (M), Guwahati, in Title Suit No. 121/2017, is stayed till the matter is listed in the second week of May, 2022.

List this appeal together with the connected I.A. (Civil) No. 822/2022 in the Page No.# 3/3

second week of May, 2022 after receipt of the LCR and service of notice is complete.

JUDGE

Comparing Assistant