Neeraj Kumar Gogoi vs Harambo Das @ Harambo Kumar Das
2022 Latest Caselaw 2965 Gua

                                                                   Page No.# 1/2

GAHC010094412022




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

                                    Case No. : RSA/118/2022

            NEERAJ KUMAR GOGOI
            S/O LATE GANESH BAHADUR SINGH
            RESIDENT OF FLAT NO.6B, SEUJEE ENCLAVE,CHANDMARI, GUWAHATI
            781003, DIST KAMRUP M ASSAM



            VERSUS

            HARAMBO DAS @ HARAMBO KUMAR DAS
            S/O SHRI NRIPENDRA NARAYAN DAS
            C/O HOTEL CROWN, CHANDMARI, GUWAHATI 781003, DIST KAMRUP M
            ASSAM



Advocate for the Petitioner   : S ALI

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/2134/2022

            NEERAJ KUMAR GOGOI
            S/O LATE GANESH BAHADUR SINGH RESIDENT OF FLAT NO.6B
            SEUJEE ENCLAVE
            CHANDMARI
            GUWAHATI 781003
            DIST KAMRUP M ASSAM
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            VERSUS

           HARAMBO DAS @ HARAMBO KUMAR DAS
           S/O SHRI NRIPENDRA NARAYAN DAS C/O HOTEL CROWN
           CHANDMARI
           GUWAHATI 781003
           DIST KAMRUP M ASSAM


           ------------
           Advocate for : S ALI
           Advocate for : appearing for HARAMBO DAS @ HARAMBO KUMAR DAS



                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                    ORDER

Date : 12.08.2022.

Heard Mr. S. Ali, learned counsel appearing for the applicant. Since the connected appeal has been admitted for hearing, the impugned judgment and Decree dated 07.04.2022 passed by the learned Civil Judge No. 2, Kamrup(M), Guwahati in Title Appeal No. 25/2015, shall remain stayed till disposal of the appeal.

The I/A stands disposed of accordingly.

JUDGE

Comparing Assistant