Prospective Consultant Private ... vs Surupa Das And 2 Ors
2022 Latest Caselaw 2907 Gua

                                                              Page No.# 1/2

GAHC010084832022




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




                             I.A.(Civil)/1395/2022
                             in

                             Case No. : RSA/73/2022

         PROSPECTIVE CONSULTANT PRIVATE LTD.
         HAVING ITS REGISTERED OFFICE AT 35
         VRINDABAN MARKET
         2ND FLOOR
         SATI JOYMATI ROAD
         ATHGAON
         GUWAHATI 01
         REPRESENTED BY ITS DIRECTOR SRI PRABIR PURKAYASTHA
         SON OF LATE JOGESH CHANDRA PURKAYASTHA
         RESIDENT OF 106
         LACHIT NAGAR
         MAIN ROAD
         GUWAHATI 7
         KAMRUP M ASSAM


          VERSUS

         SURUPA DAS AND 2 ORS.
         W/O LATE BISWAJIT DAS RESIDENT OF ANANDA NAGAR
         DISPUR
         GMC(H) HOSTEL ROAD
         HOUSE NO. 1
         GUWAHATI 5
         KAMRUP M ASSAM

         2:SRI ARIJEET DAS
         S/O LATE BISWAJIT DAS
         RESIDENT OF ANANDA NAGAR
                                                                                Page No.# 2/2

             DISPUR
             GMC(H) HOSTEL ROAD
             HOUSE NO. 1
             GUWAHATI 5
             KAMRUP M ASSAM
             3:SRI JOYJEET DAS
             S/O LATE BISWAJIT DAS
             RESIDENT OF ANANDA NAGAR
             DISPUR
             GMC(H) HOSTEL ROAD
             HOUSE NO. 1
             GUWAHATI 5
             KAMRUP M ASSAM
             ------------
             Advocate for : MR SISHIR DUTTA
             Advocate for : appearing for SURUPA DAS AND 2 ORS.



                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                            ORDER

10.08.2022

Since the connected appeal has been admitted for hearing, the operation of the Judgment and Decree dated 04.02.2022 passed by the Civil Judge No. 2, Kamrup (M), Guwahati in Title Appeal No. 26/2019 arising out of Judgment and Decree dated 09.07.2019 passed by the Munsiff No. 2, Kamrup (M), Guwahati in Title Suit No. 72/2016 shall remain stayed till the disposal of the appeal.

The respondents shall not alienate the suit land and they shall maintain the status quo in respect of the suit land till disposal of the appeal.

JUDGE

Comparing Assistant