Page No.# 1/2 vs Utpal Das
2022 Latest Caselaw 2961 Gua

                                                                    Page No.# 1/2

GAHC010185042020




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

                                    Case No. : RSA/117/2022

            NABA KISHOR DAS AND ANR.
            S/O- LATE KISHOR KUMAR DAS @ MANI, R/O- AMBARIHATI, MOUZA-
            BARPETA, P.S. AND DIST.- BARPETA, ASSAM.

            2: SABITA DAS
            W/O- LATE KISHOR KUMAR DAS @ MANI
             R/O- AMBARIHATI
             MOUZA- BARPETA
             P.S. AND DIST.- BARPETA
            ASSAM

            VERSUS

            UTPAL DAS
            S/O- LATE DHIRENDRA NATH DAS, R/O- AMOLAPATTY, L.C.N. ROAD,
            MOUZA- BARPETA, P.S. AND DIST.- BARPETA, ASSAM.



Advocate for the Petitioner   : MR. N ALAM

Advocate for the Respondent :

             Linked Case : I.A.(Civil)/2116/2022

            NABA KISHOR DAS AND ANR.
            S/O- LATE KISHOR KUMAR DAS @ MANI
            R/O- AMBARIHATI
            MOUZA- BARPETA
            P.S. AND DIST.- BARPETA
            ASSAM.

            2: SABITA DAS
            W/O- LATE KISHOR KUMAR DAS @ MANI
                                                                     Page No.# 2/2

           R/O- AMBARIHATI
           MOUZA- BARPETA
           P.S. AND DIST.- BARPETA
           ASSAM.
           VERSUS

           UTPAL DAS
           S/O- LATE DHIRENDRA NATH DAS
           R/O- AMOLAPATTY
           L.C.N. ROAD
           MOUZA- BARPETA
           P.S. AND DIST.- BARPETA
           ASSAM.


           ------------
           Advocate for : MR. N ALAM
           Advocate for : appearing for UTPAL DAS



                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         ORDER

Date : 12.08.2022.

Heard Mr. N. Alam, learned counsel appearing for the applicant. Since the connected appeal has been admitted for hearing, the impugned judgment and Decree dated 25.04.2019 passed by the learned Civil Judge at Barpeta in Title Appeal No. 12/2017 upholding the judgment and decree dated 29.09.2016 passed by the learned Munsiff No.1 at Barpeta in Title Suit No. 308/2011, shall remain stayed till disposal of the appeal.

The I/A stands disposed of accordingly.

JUDGE

Comparing Assistant