Page No.# 1/2 vs Rukia Khatun
2022 Latest Caselaw 177 Gua

                                                               Page No.# 1/2

GAHC010009212022




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

                        Case No. : I.A.(Civil)/144/2022

         SOBHAN ALI AND 3 ORS.
         S/O LATE MUZAFAR ALI, R/O VILLAGE GOLIA, MOUZA-RUPSHI, P.O. -
         KHANDAKARPARA, PS-KALGACHIA, DIST. BARPETA, ASSAM, PIN-781319

         2: SADEK ALI
          S/O LATE MUZAFAR ALI
          R/O VILLAGE GOLIA
          MOUZA RUPSHI
          PO KHANDAKARPARA
          PS KALGACHIA DIST. BARPETA
         ASSAM PIN-781319

         3: SOLEMAN ALI
          S/O LATE MUZAFAR ALI
          R/O VILLAGE GOLIA
          MOUZA RUPSHI
          PO KHANDAKARPARA
          PS KALGACHIA DIST. BARPETA
         ASSAM PIN-781319

         4: SABUR MIAH
          S/O LATE MUZAFAR ALI
          R/O VILLAGE GOLIA
          MOUZA RUPSHI
          PO KHANDAKARPARA
          PS KALGACHIA DIST. BARPETA
         ASSAM PIN-78131

         VERSUS

         RUKIA KHATUN
         W/O MONIR UDDIN, R/O VILLAGE- BANIARAPARA, MOUZA-GHILAZAR,
         PO GORAIMARI, PS BARPETA, DIST. BARPETA, ASSAM, PIN-781314
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Advocate for the Petitioner   : MR. P P DAS

Advocate for the Respondent :


                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 19-01-2022

Heard Mr. P.P. Das, learned counsel for the applicant.

This application is for stay of the operation of the impugned judgment and decree dated 05.09.2019 passed by the learned Civil Judge, Barpeta in Title Appeal No. 48/2017 and also the proceeding of Title Execution Case No. 2/2020, which is connected to RSA No. 130/2021.

In view of admission of the connected Regular Second Appeal, the operation of the impugned judgment and decree dated 05.09.2019 passed by the learned Civil Judge, Barpeta in Title Appeal No. 48/2017 and also the proceeding of Title Execution Case No. 2/2020 pending before the learned Munsiff No. 1, Barpeta shall remain stayed till disposal of the connected appeal.

The interlocutory application stands disposed of.

JUDGE

Comparing Assistant