Gauhati High Court
Sri Ketaru Barman vs Sri Fatku Ray @ Fatku Barman And 19 ... on 3 January, 2022
Page No.# 1/4
GAHC010257832018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : IA(Civil) No.1184/2020 in RSA/78/2020
SRI KETARU BARMAN
S/O LATE TEPRA BARMAN @ TEPA RAM BARMAN @ TEPA RAY @ TERAPA
BARMAN
R/O VILLAGE BISHKHOWA PART II
PS GOLAKGANJ PO BISHKHOWA
783334
DIST DHUBRI
ASSAM
VERSUS
SRI FATKU RAY @ FATKU BARMAN AND 19 ORS
S/O LATE TUPARAM BARMAN
VILLAGE BISHKHOWA PART II
P.O. BISHKHOWA
P.S. GOLAKGANJ
DIST DHUBRI
ASSAM PIN- 783334
2:SMTI. SAYAMOYEE BARMANI
W/O CHOTKU RAY
R/O VILLAGE BISHKHOWA PART II
PS GOLAKGANJ PO BISHKHOWA
783334
DIST DHUBRI
ASSAM
3:SRI NITYA BARMAN
S/O CHOTKU RAY
R/O VILLAGE BISHKHOWA PART II
PS GOLAKGANJ PO BISHKHOWA
783334
DIST DHUBRI
Page No.# 2/4
ASSAM
4:SRI TIRTHA BARMAN
S/O CHOTKU RAY
R/O VILLAGE BISHKHOWA PART II
PS GOLAKGANJ PO BISHKHOWA
783334
DIST DHUBRI
ASSAM
5:SMTI. FURFURI BARMANI
W/O SRI BIRAJ BARMAN
D/O CHOTKU RAY
R/O VILLAGE BISHKHOWA PART IV
PS GOLAKGANJ PO BISHKHOWA
783334
DIST DHUBRI
ASSAM
6:SMTI. TULTULI BARMANI
W/O SRI JAGAT RAY
D/O CHOTKU RAY
RESIDENT OF VILLAGE PUB KALDOBA PART III
PS GOLAKGANJ
DIST DHUBRI
ASSAM
7:SMTI. DUKKHATI RAY (DAUGHTER)
W/O LATE BHABENDRA RAY
R/O VILLAGE KANURI PART III
PS GOLAKGANJ DIST DHUBRI
ASSAM
8:SMTI. PROMILA RAY
W/O SRI PROBIR RAY
R/O VILLAGE DINGDINGA
PS TAMARHAT
DIST DHUBRI
ASSAM
9:SMTI NONIBALA RAY
W/O LATE TUFAN RAY
R/O VILLAGE KANURI PART III
PS GOLAKGANJ
DIST DHUBRI
ASSAM.
10:SMTI. SABITRI RAY
W/O SRI NARESH RAY R/O VILLAGE BISHKHOWA PART II
PS GOLAKGANJ PO BISHKHOWA
DIST DHUBRI
ASSAM
PIN- 783334
11:SMTI. CHAPALA BARMANI
W/O BURADU BARMAN R/O VILLAGE BISHKHOWA PART II
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PS GOLAKGANJ
DIST DHUBRI
ASSAM
12:SRI TITUL BARMAN
S/O BURADU BARMAN R/O VILLAGE BISHKHOWA PART II
PS GOLAKGANJ
DIST DHUBRI
ASSAM
13:JOYDEEP BARMAN (MINOR)
REPRESENTED BY HIS MOTHER CHAPALA BARMANI R/O VILLAGE
BISHKHOWA PART II
PS GOLAKGANJ
DIST DHUBRI
ASSAM
14:SRI MAN MOHAN BARMAN
S/O TEPERA BARMAN @ TEPA RAM BARMAN @ TEPA RAY @ TERPA
BARMAN
R/O VILLAGE BISHKHOWA PART II
PO BISHKHOWA
PS GOLAKGANJ
DIST DHUBRI
ASSAM
15:SRI GONESH BARMAN
S/O TEPERA BARMAN @ TEPA RAM BARMAN @ TEPA RAY @ TERPA
BARMAN
R/O VILLAGE BISHKHOWA PART II
PO BISHKHOWA
PS GOLAKGANJ
DIST DHUBRI
ASSAM
16:SMTI. CHALCHOLI BARMANI
W/O GONESH BARMAN
R/O VILLAGE KANURI(KA)
PO LAKHIMANI
PS GOLAKGANJ
DIST DHUBRI
ASSAM
17:JHOLMOLI BARMANI
W/O PUTUL BARMAN
R/O VILLAGE PURNI (KA)
PO KASAKHANA
PS GOLAKGANJ
DIST DHUBRI
ASSAM
18:THE ASSISTANT SETTLEMENT OFFICER
AGOMONI CIRCLE
AGOMONI
DHUBRI
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19:THE SETTLEMENT OFFICER
DHUBRI AND KOKRAJHAR
DHUBRI
20:THE STATE OF ASSAM
REPRESENTED BY THE DEPUTY COMMISSIONER
DHUBRI
------------
Advocate for : MR. N N JHA
Advocate for : appearing for SRI FATKU RAY @ FATKU BARMAN AND 19 ORS
BEFORE
HONOURABLE MR. JUSTICE DEVASHIS BARUAH
ORDER
Date : 03.01.2022
Heard Ms. M Sahoo, learned counsel for the applicant.
This is an application under Order 41 Rule 5 of the CPC seeking
stay of the judgment and decree dated 29.05.2018 passed in Title Appeal
No.10/2017 passed by the Court of the Civil Judge, Dhubri.
The connected Regular Second Appeal has been admitted on
substantial questions of law.
Taking into consideration that the appeal has already been admitted
on substantial questions of law and the LCR has already been requisitioned,
it would be in the interest of justice that the said judgment and decree
dated 29.05.2018 passed in Title Appeal No.10/2017 is stayed pending
disposal of the instant application.
The interlocutory application stands disposed of.
JUDGE
Comparing Assistant
