Nirupama Das @ Biswas vs Sharadindu Biswas
2022 Latest Caselaw 2404 Gua

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GAHC010099822022




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

                                 Case No. : Tr.P.(C)./54/2022

            NIRUPAMA DAS @ BISWAS
            D/O- LATE NARESH DAS, W/O- SRI SHARADINDU BISWAS, , VILL.-
            BOHADALANI, P.S. MAYONG, DIST. MORIGAON, ASSAM



            VERSUS

            SHARADINDU BISWAS
            S/O- LATE HARAKANTA BISWAS, R/O- VILL.- CHURADIGIRPAR, P.O.
            GIRISHGANJ BAZAR, P.S. NILAMBAZAR, DIST. KARIMGANJ, ASSAM, PIN-
            788711.



Advocate for the Petitioner   : MR S ISLAM

Advocate for the Respondent : MS. S D GUPTA




                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                          ORDER

Date : 20.07.2022

Heard Mr. S Islam, learned counsel for the petitioner and Ms. S Dasgupta, learned counsel for the respondent.

After hearing the learned counsel for the parties and more particularly, Ms. S Dasgupta, learned counsel for the respondent who Page No.# 2/2

submits that the Court below had already proceeded ex-parte against the petitioner herein, and has fixed 22.07.2022 for the purpose of judgment, this Court stays the further proceedings of Title Suit (D) No.8/2022, pending in the Court of the District Judge, Karimgamj, Assam for the ends of justice till the next date.

Let the matter be listed on 29.07.2022.

JUDGE

Comparing Assistant