Malay Purkayastha vs Gunjan Chororia And Ors
2022 Latest Caselaw 1966 Gua

                                                         Page No.# 1/2

GAHC010085922022




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

                       Case No. : I.A(Civil) 1523/2022


         MALAY PURKAYASTHA
         S/O LATE MONORANJAN PURKAYASTHA
         RESIDENT OF SHIBALIK PARK
         LANE NO. 1
         MEHERPUR
         PS SILCHAR
         DIST CACHAR
         ASSAM

          VERSUS

         GUNJAN CHORORIA AND ORS.
         S/O JATHMAL CHORORIA
         JANIGANJ BAZAR
         SILCHAR TOWN
         PO AND PS SILCHAR
         DIST CACHAR
         ASSAM
         788001

         2:ON THE DEATH OF SUSHAMA PURKAYASTHA
          HER LEGAL HEIRS
          SMTI. SHIRPA DAS
         D/O LATE MONORANJAN PURKAYASTHA
          RESIDENT OF IMPULSE DIAGNOSTIC
         HAILAKANDI ROAD
          MEHERPUR
          SILCHAR
          DIST CACHAR
         ASSAM
          788015

         3:SRI MONOJ PURKAYASTHA
         S/O LATE MONORANJAN PURKAYASTHA
                                                                                       Page No.# 2/2

            RESIDENT OF IMPULSE DIAGNOSTIC
            HAILAKANDI ROAD
            MEHERPUR
            SILCHAR
            DIST CACHAR
            ASSAM
            788015

            4:SRI JAGAT JYOTI PURKAYASTHA
            S/O LATE MONORANJAN PURKAYASTHA
            RESIDENT OF IMPULSE DIAGNOSTIC
            HAILAKANDI ROAD
            MEHERPUR
            SILCHAR
            DIST CACHAR
            ASSAM
            788015
            ------------
            Advocate for : MR. D CHAKRABARTY
            Advocate for : appearing for GUNJAN CHORORIA AND ORS.


                                     BEFORE
                      HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                             ORDER

Date : 03.06.2022

Heard Mr. D Chakrabarty, learned counsel for the applicant.

This is an application under Order XLI Rule 5 of the Code of Civil Procedure praying for stay of the operation of the judgment and decree dated 14.03.2022 passed by the learned Additional District & Sessions Judge in Title Appeal No.11/2013.

Issue notice, returnable by 4 (four) weeks. Steps by Registered Post with A/D as well as through usual process within 7 (seven) days.

Taking into consideration that the Regular Second Appeal has been admitted, this Court deems it proper to stay the operation of the impugned judgment and decree till the returnable date.

JUDGE

Comparing Assistant