Friday, 15, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Moktar Ali Laskar vs Samsul Alom Barbhuiya
2022 Latest Caselaw 3322 Gua

Citation : 2022 Latest Caselaw 3322 Gua
Judgement Date : 31 August, 2022

Gauhati High Court
Moktar Ali Laskar vs Samsul Alom Barbhuiya on 31 August, 2022
                                                               Page No.# 1/2

GAHC010168572022




                        THE GAUHATI HIGH COURT
    (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL
                             PRADESH)
                         I.A.(Civil)/2534/2022

          MOKTAR ALI LASKAR .
          S/O LATE BAHAR ALI LASKAR
          R/O ALGAPUR PART- I
          P.O. AND DIST.- HAILAKANDI
          ASSAM.


          VERSUS

          SAMSUL ALOM BARBHUIYA
          S/O LATE ALI RAJA BARBHUIYA
          R/O ALGAPUR PART- III
          P.O. AND DIST.- HAILAKANDI
          ASSAM
          PIN-


          ------------
          Advocate for : DR. B AHMED
          Advocate for : appearing for SAMSUL ALOM BARBHUIYA



                          Case No. : RSA/130/2022

         MOKTAR ALI LASKAR .
         S/O LATE BAHAR ALI LASKAR,
         R/O ALGAPUR PART- I,
         P.O. AND DIST.- HAILAKANDI, ASSAM.


         VERSUS

         SAMSUL ALOM BARBHUIYA
                                                                Page No.# 2/2

             S/O LATE ALI RAJA BARBHUIYA,
             R/O ALGAPUR PART- III,
             P.O. AND DIST.- HAILAKANDI, ASSAM, PIN-


Advocate for the Petitioner   : DR. B AHMED

Advocate for the Respondent :




                               BEFORE
                HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                      ORDER

Date : 31.08.2022

Heard Mr. N. Haque, the learned counsel appearing on behalf of the Applicant.

Taking into account that the accompanying appeal had already been admitted on the substantial question of law and further taking into consideration the opinion of the handwriting expert as incorporated in the judgment of both the Trial Court as well as the First Appellate Court, this Court stays the impugned judgment and decree dated 7/6/2022 passed by the Court of the Civil Judge, Hailakandi in Money Appeal No.1/2020 till the disposal of the appeal

The IA stands disposed off accordingly.

JUDGE

Comparing Assistant

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter