Pikumoni Das @ Kalita vs Pradip Kalita
2022 Latest Caselaw 1967 Gua

                                                                          Page No.# 1/2

GAHC010079742022




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

                             Case No. : I.A.(Civil)/1582/2022

           PIKUMONI DAS @ KALITA
           W/O BIKASH KALITA RESIDENT OF ABHAYAPURI TOWN DARMAPUR
           WARD NO. 1
           PO AND PS ABHAYAPURI
           DIST BONGAIGAON
           ASSAM


            VERSUS

           PRADIP KALITA
           S/O LATE BANAMALI KALITA RESIDENT OF ABHAYAPURI TOWN
           DARMAPUR
           WARD NO. 1
           PO AND PS ABHAYAPURI DIST BONGAIGAON
           ASSAM


           ------------
           Advocate for : MS. R CHOUDHURY
           Advocate for : MR. B J MUKHERJEE appearing for PRADIP KALITA



                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                        ORDER

Date : 03-06-2022

The applicant is represented by Ms. R Choudhury, learned counsel. The sole respondent is represented by Mr. BJ Mukherjee, learned counsel.

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On assurance of Mr. Mukherjee, learned counsel for the sole respondent that he will not proceed with the execution of Title Execution Case No. 2/2020 of the decree in connection with the judgment appealed against in the connected RSA No. 90/2022 till the next date fixed, the appropriate order will be passed on hearing the parties.

List the matter on 20th July, 2022.

JUDGE

Comparing Assistant