Citation : 2022 Latest Caselaw 345 Gua
Judgement Date : 2 February, 2022
Page No.# 1/2
GAHC010016552022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : CRP/9/2022
SUDHIR DAS
S/O- LATE HARIPADA DAS, C/O- LOKNATH JEWELLERY, RAJ BUNGLOW
ROAD, KARIMGANJ TOWN, P.O. AND DIST.- KARIMGANJ, ASSAM, PIN-
788710.
VERSUS
ON THE DEATH OF SANTOSH KR PAUL, HIS LEGAL HEIRS ANJALI PAUL
AND ANR
W/O- LATE SANTOSH KR. PAUL, R/O- RAJ BUNGLOW ROAD, KARIMGANJ
TOWN, P.O., P.S. AND DIST.- KARIMAGANJ, PIN- 788710.
2:SMT. JOYSHREE PODDAR
D/O- LATE SANTOSH KR. PAUL
W/O- SRI NARAYAN PODDAR
R/O- RAJ BUNGLOW ROAD
KARIMGANJ TOWN
P.O.
P.S. AND DIST.- KARIMAGANJ
PIN- 788710
Advocate for the Petitioner : MR. M H RAJBARBHUIYAN
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 02.02.2022 Page No.# 2/2
Heard Mr. M.H. Rajbarbhuyan, learned counsel for the petitioner.
Issue notice returnable in six weeks.
The petitioner shall take step for service of notice upon the respondent by registered post with AD and also other usual process within one week.
Till returnable date, the impugned judgment and decree dated 23.05.2008 passed by the learned Civil Judge, Karimganj in T.A. No. 65/2003 whereby the judgment and decree passed in T.S. No. 248/95 was upheld shall remain stayed. It is further provided that the execution proceeding of T. Ex. Case No. 7/2019 pending in the court of the learned Munsiff No. 1, Karimganj shall stayed till the returnable date.
List the matter after six weeks.
JUDGE
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