Page No.# 1/2 vs Nanak Deka
2022 Latest Caselaw 2166 Gua

                                                                    Page No.# 1/2

GAHC010048512020




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

                                  Case No. : CRP/35/2020

             ADVENT MULTI SERVICES PVT. LTD. AND ANR.
             REP. BY ITS AUTHORISED SENIOR EXECUTIVE OFFICER, SRI KALLOL
             KUMAR DUTTA, HOUSE NO. 150, 1ST FLOOR, RAJGARH ROAD, ULUBARI,
             GUWAHATI-781005, DIST. KAMRUP (M), ASSAM
             2: KALLOL KUMAR DUTTA
              S/O LT. N.C. DUTTA
              R/O BARSAPARA
              BINOVA NAGAR
              PS. FATASIL AMBARI
              GUWAHATI-781019
              DIST. KAMRUP (M)
             ASSA
             VERSUS
             NANAK DEKA
             S/O LT. PADMA KANTA DEKA, R/O RAJGARH ROAD, P.O. ULUBARI, P.S.
             PALTAN BAZAR, GUWAHATI-781005, DIST. KAMRUP (M), ASSAM


Advocate for the Petitioner   : MR G P BHOWMIK

Advocate for the Respondent : FOR CAVEATOR


                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                         ORDER

23.06.2022

None appears for the petitioners on call. Mr. A. Sattar, learned counsel appears on behalf of the respondent.

Page No.# 2/2

The instant application under Section 115 of the Code of Civil Procedure is directed against the judgment and decree dated 18.12.2019 passed in Title Appeal No.4/2018 by the Court of the Additional District Judge (FTC) No.4, Kamrup(M) at Guwahati. It appears from the record that on 11.03.2020 the said judgment and decree was stayed till the next date of listing. Thereafter, on 09.09.2021, the said order was not extended. Consequently, there is no order of stay of the judgment and decree dated 18.12.2019 in respect to Title Appeal No.4/2018.

The respondent who is the Decree-Holder would be at liberty to proceed with the execution in accordance with law.

As the LCR has been received, let the matter be listed for Admission, as per the convenience of the Registry.

JUDGE

Comparing Assistant