Muklesur Rahman Khan vs Abdul Adut
2022 Latest Caselaw 3142 Gua

                                                                       Page No.# 1/2

GAHC010142982022




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

                                    Case No. : RSA/126/2022

            MUKLESUR RAHMAN KHAN
            S/O- LATE SURJYAT KHAN, R/O- VILL.- GALIA, MOUZA- RUPSHI, DIST.
            BARPETA, ASSAM



            VERSUS

            ABDUL ADUT
            S/O- ABDUL LATIF, R/O- VILL.- KUMULLIPARA, MOUZA- GHILAJHARI, P.O.
            JOSHIHATIPARA, DIST. BARPETA, ASSAM



Advocate for the Petitioner   : MR. A R SIKDAR

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/2469/2022

            MUKLESUR RAHMAN KHAN
            S/O- LATE SURJYAT KHAN
            R/O- VILL.- GALIA
            MOUZA- RUPSHI
            DIST. BARPETA
            ASSAM


             VERSUS
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           ABDUL ADUT
           S/O- ABDUL LATIF
           R/O- VILL.- KUMULLIPARA
           MOUZA- GHILAJHARI
           P.O. JOSHIHATIPARA
           DIST. BARPETA
           ASSAM


           ------------
           Advocate for : MR. A R SIKDAR
           Advocate for : appearing for ABDUL ADUT



                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        ORDER

Date : 22.08.2022.

Heard Mr. A.R. Sikdar, learned counsel for the applicant. Since the regular second appeal has been admitted for hearing, the impugned judgment and Decree dated 23.05.2022 passed by the learned Addl. District Judge, Barpeta in Money Appeal No. 01/2021, shall remain stayed till disposal of the appeal. The I/A stands disposed of accordingly.

JUDGE

Comparing Assistant