Page No.# 1/2 vs Tileswar Bhuyan
2022 Latest Caselaw 4458 Gua

                                                              Page No.# 1/2

GAHC010190192022




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

                            Case No: I.A.(Civil)/3302/2022


         RINA BHATTACHARYYA AND 2 ORS.
         W/O LATE PRABIN BHATTACHARYYA
         REP. BY POWER OF ATTORNEY HOLDER
         R/O WARD NO. 4
         BIHPURIA
         DIST.- LAKHIMPUR
         ASSAM.

         2: PABITRA PRAN BHATTACHARYYA @ PRAN BHATTACHARYYA
         S/O LATE PRABIN BHATTACHARYYA

         REP. BY POWER OF ATTORNEY HOLDER

         R/O WARD NO. 4
         BIHPURIA
         DIST.- LAKHIMPUR
         ASSAM.

         3: SUNIL BHATTACHARYYA
         S/O LATE PREMANANDA BHATTACHARYYA

         R/O WARD NO. 14
         KHELMATI
         MOUZA- LAKHIMPUR
         P.S.- NORTH LAKHIMPUR
         DIST.- LAKHIMPUR
         ASSAM.
         APPELLANT NO. 3 IS THE POWER OF ATTORNEY HOLDER OF APPELLANTS
         NO. 1 AND 2.
         VERSUS

         TILESWAR BHUYAN
         S/O LATE BONGSHI BHUYAN
                                                                       Page No.# 2/2

           R/O NIZ-SINATOLI
           MOUZA- NAKARI
           P.O.- KHELMATI
           P.S.- NORTH LAKHIMPUR
           DIST.- LAKHIMPUR
           ASSAM.


           ------------
           Advocate for : MS N HASAN
           Advocate for : appearing for TILESWAR BHUYAN



                                 BEFORE
                 HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                       ORDER

Date : 14.11.2022

Heard Mr. M.A. Sheikh, learned counsel for the applicants.

This application under Order XLI Rule 5 read with Section 151 CPC is filed for stay of the operation of the impugned judgment and decree dated 20.07.2022, passed by the learned Civil Judge, Lakhimpur, North Lakhimpur in T.S. No. 15/2017.

As the suit itself is dismissed, no point would be served to stay the judgment and decree.

Accordingly, this application does not warrant any order.

Application stands dismissed.

JUDGE

Comparing Assistant