Page No.# 1/2 vs Matanga Sarkar
2022 Latest Caselaw 346 Gua

Citation : 2022 Latest Caselaw 346 Gua
Judgement Date : 2 February, 2022

Gauhati High Court

Page No.# 1/2 vs Matanga Sarkar on 2 February, 2022

                                                         Page No.# 1/2

GAHC010187912019




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


         I.A.(Civil)/3492/2019

         GOURANGA SARKAR AND 2 ORS.
         S/O- LATE JAGADISH SARKAR
         R/O- UTTAR BHUMURAGURI
         MOUZA- LAWKHOWA
         P.O. DAKHIN BELAGURI
         DIST.- NAGAON
         ASSAM
         PIN- 782120.

         2: SETANGA SARKAR
         S/O- LATE JAGADISH SARKAR
          R/O- UTTAR BHUMURAGURI
          MOUZA- LAWKHOWA
          P.O. DAKHIN BELAGURI
          DIST.- NAGAON
         ASSAM
          PIN- 782120.

         3: ANANGA SARKAR
         S/O- LATE JAGADISH SARKAR
         R/O- UTTAR BHUMURAGURI
         MOUZA- LAWKHOWA
         P.O. DAKHIN BELAGURI
         DIST.- NAGAON
         ASSAM
         PIN- 782120.
         VERSUS

         MATANGA SARKAR
         S/O- LATE JAGADISH SARKAR
         R/O- UTTAR BHUMURAGURI
         MOUZA- LAWKHOWA
         P.O. DAKHIN BELAGURI
                                                                     Page No.# 2/2

           DIST.- NAGAON
           ASSAM
           PIN- 782120.


           ------------
           Advocate for : MR. P S DEKA
           Advocate for : appearing for MATANGA SARKAR




                             BEFORE
            HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                      ORDER

02.02.2022

Heard the learned counsel Mr. BK Bhagawati, appearing for the applicants.

Since the connected regular second appeal has been admitted for hearing, the judgment and decree dated 08.05.2019 passed by the learned Additional District and Sessions Judge No.2, Nagaon passed in T.A. Case No.5/2018 upholding the judgment and decree dated 22.02.2018 passed by the learned Civil Judge, Nagaon in T.S. No.4/2013 shall remain stayed till disposal of the appeal.

The interlocutory application stands disposed of.

JUDGE

Comparing Assistant