Shri Mukunda Chandra Das vs Smti Meena Devi
2022 Latest Caselaw 792 Gua

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GAHC010222292018




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

                                    Case No. : RFA/130/2018

            SHRI MUKUNDA CHANDRA DAS
            S/O LATE RAMANAND DAS, PERMANENT R/O HOUSE NO. 9, NARENGI
            TINIALI, GUWAHATI 781026 IN THE DIST. OF KAMRUP (M), ASSAM.



            VERSUS

            SMTI MEENA DEVI
            W/O SHRI SHIV SHANKAR PRASAD JAISWAL @ SHIVA NARAYAN
            JAISWAL, R/O HOUSE NO. 12, BYE LANE NO. 6 PRAGATI NAGAR,
            SATGAON, P.O. UDAYAN VIHA, GUWAHATI 781171 IN THE DIST. OF
            KAMRUP (M), ASSAM.



Advocate for the Petitioner   : MR. P BORAH

Advocate for the Respondent : MR. N ALAM




             Linked Case : I.A.(Civil)/3710/2018

            SHRI MUKUNDA CHANDRA DAS
            S/O LATE RAMANAND DAS
            PERMANENT R/O HOUSE NO. 9
            NARENGI TINIALI
            GUWAHATI 781026 IN THE DIST. OF KAMRUP (M)
            ASSAM.
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            VERSUS

            SMTI MEENA DEVI
            W/O SHRI SHIV SHANKAR PRASAD JAISWAL @ SHIVA NARAYAN JAISWAL
            R/O HOUSE NO. 12
            BYE LANE NO. 6 PRAGATI NAGAR
            SATGAON
            P.O. UDAYAN VIHA
            GUWAHATI 781171 IN THE DIST. OF KAMRUP (M)
            ASSAM.


            ------------
            Advocate for : MR. P BORAH
            Advocate for : MR. N ALAM appearing for SMTI MEENA DEVI



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                       ORDER

Date : 07.03.2022

Heard Mr. P. Borah, the learned counsel appearing for the appellant. Also heard Mr. J. Hussain, learned counsel appearing on behalf Mr. N. Alom, learned counsel for the respondent.

This application has been filed praying for stay of impugned judgment and decree dated 30.06.2018 passed by the Civil Judge No.1, Kamrup(M) at Guwahati in Title Suit No. 230/2014.

Mr. Hussain submits that he has no objection if the prayer of the appellant is allowed.

After hearing the learned counsel for the parties, the prayer, as sought for, is allowed.

Till returnable date, judgment and decree dated 30.06.2018 passed by the Civil Judge No.1, Kamrup(M) at Guwahati in Title Suit No. 230/2014 shall Page No.# 3/3

remain stayed.

With the aforesaid directions, the I/A stands disposed of.

JUDGE

Comparing Assistant