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Md. Mubidur Rahman vs Smti Rita Lahkar Das And 9 Ors
2022 Latest Caselaw 3193 Gua

Citation : 2022 Latest Caselaw 3193 Gua
Judgement Date : 24 August, 2022

Gauhati High Court
Md. Mubidur Rahman vs Smti Rita Lahkar Das And 9 Ors on 24 August, 2022
                                                               Page No.# 1/3

GAHC010167892022




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

                         Case No. : I.A.(Civil)/2523/2022

         MD. MUBIDUR RAHMAN
         S/O MD. MUHIBUR RAHMAN
         RESIDENT OF BAMUN BARI GAON, PS DOLBAGAN, PO MATHURAPUR,
         DIST SIVASAGAR, ASSAM



         VERSUS

         SMTI RITA LAHKAR DAS AND 9 ORS.
         W/O LATE SHANJIP DAS, RESIDENT OF VILLAGE GOURISAGAR GAON
         (NEAR WATHER SUPPLY) PO AND PS GOURISAGAR, DIST SIVASAGAR,
         ASSAM 785664

         2:SMTI PUJA DAS
          D/O LATE SHANJIP DAS

         RESIDENT OF VILLAGE GOURISAGAR GAON (NEAR WATHER SUPPLY) PO
         AND PS GOURISAGAR
         DIST SIVASAGAR
         ASSAM

         3:SMTI AKASHI DAS
          D/O LATE SHANJIP DAS

         RESIDENT OF VILLAGE GOURISAGAR GAON (NEAR WATHER SUPPLY) PO
         AND PS GOURISAGAR
         DIST SIVASAGAR
         ASSAM

         4:SRI MANBHIK DAS
          S/O LATE SHANJIP DAS

         RESIDENT OF VILLAGE GOURISAGAR GAON (NEAR WATHER SUPPLY) PO
                                                                 Page No.# 2/3

            AND PS GOURISAGAR
            DIST SIVASAGAR
            ASSAM

            5:SMTI RAHIT PROVA DAS
            W/O LATE BOGADHAR DAS

            RESIDENT OF VILLAGE GOURISAGAR GAON (NEAR WATHER SUPPLY) PO
            AND PS GOURISAGAR
            DIST SIVASAGAR
            ASSAM

            6:SRI GOBIN HATIMURIA
             S/O LATE DHANIRAM HATIMURIA

            RESIDENT OF HATIKHULI GAON. PS MATHURAPUR
            DIST SIVASAGAR
            ASSAM

            7:MD. FARUK AHMED
             S/O MOFIZUDDIN
            RESIDENT OF TENGRIPAR
             NILBAGAN
             NAGAON

            8:THE STATION SUPERINTENDENT
            ASSAM STATE TRANSPORT CORPORATION
             SIVASAGAR
             DIST-SIVASAGAR
            ASSAM

            9:THE OFFICER IN CHARGE
             SIVASAGAR POLICE STATION
             SIVASAGAR
             DIST-SIVASAGAR
            ASSAM

            10:THE MEMBER
             M.A.C. TRIBUNAL
             SIVASAGAR
             DIST-SIVASAGAR
            ASSA

Advocate for the Petitioner   : MR S BORTHAKUR

Advocate for the Respondent :
                                                                       Page No.# 3/3




                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                      ORDER

Date : 24-08-2022

Mr. P.K. Bora learned counsel for the applicant prays some more time, for depositing 50% of the awarded amount. Prayer is allowed.

List the matter after 4 (four) weeks. Till then, the operation of the impugned judgment and order dated 23.12.2019, passed by the learned Member M.A.C.T., Sivasagar, Assam in M.A.C. Case No. 04/2015, shall be stayed.

I.A. stands disposed of.

JUDGE

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