Page No.# 1/3 vs Cherrie Khound (Bindra) And Anr
2022 Latest Caselaw 4513 Gua

                                                                         Page No.# 1/3

GAHC010127842022




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


                              I.A.(Civil)/1991/2022

         HERITAGE HOME AND REALITY DEVELOPERS PVT. LTD. AND ANR.
         HAVING ITS REGISTERED OFFICE AT J. N ROAD
         BELTOLA. KAMRUP M GUWAHATI ASSAM 781008 REPRESENTED BY ITS
         MANAGING DIRECTOR SRI PRADEEP GOGOI

         2: SRI PRADEEP GOGOI
         MANAGING DIRECTOR OF HERITAGE HOME AND REALITY DEVELOPERS
         PVT. LTD. J. N ROAD
          BELTOLA. KAMRUP M GUWAHATI ASSAM 781008
         VERSUS

         CHERRIE KHOUND (BINDRA) AND ANR.
         W/O I. SINGH BINDRA RESIDENT OF 8
         KUMAR PLAZA
         GROUND FLOOR
         M.G ROAD
         PUNE 411001

         2:MRS. BARBIE KHOUND (BORA)
         W/O DEBASHISH BORA
         RESIDENT OF PRAGJYOTISH APARTMENT
          SEC. 10
          PLOT NO. 7
          7TH FLOOR
          FLAT NO. B706
          DWARKA DELHI 110075
          ------------
         Advocate for : MR. R ALI
         Advocate for : appearing for CHERRIE KHOUND (BINDRA) AND ANR.
                                                                            Page No.# 2/3



                                         In Case No. : RFA/26/2022

                       HERITAGE HOME AND REALITY DEVELOPERS PVT. LTD.
                       AND ANR.
                       HAVING ITS REGISTERED OFFICE AT J. N ROAD, BELTOLA.
                       KAMRUP M GUWAHATI ASSAM 781008
                       REPRESENTED BY ITS MANAGING DIRECTOR SRI PRADEEP
                       GOGOI

                       2: SRI PRADEEP GOGOI
                        MANAGING DIRECTOR OF HERITAGE HOME AND REALITY
                       DEVELOPERS PVT. LTD. J. N ROAD
                        BELTOLA. KAMRUP M GUWAHATI ASSAM 78100

                       VERSUS

                       CHERRIE KHOUND (BINDRA) AND ANR.
                       W/O I. SINGH BINDRA
                       RESIDENT OF 8, KUMAR PLAZA, GROUND FLOOR, M.G
                       ROAD, PUNE 411001

                       2:MRS. BARBIE KHOUND (BORA)
                       W/O DEBASHISH BORA
                       RESIDENT OF PRAGJYOTISH APARTMENT
                        SEC. 10
                        PLOT NO. 7
                        7TH FLOOR
                        FLAT NO. B706
                        DWARKA DELHI 11007

           Advocate for the Petitioner     : MR. R ALI

           Advocate for the Respondent :


                                  BEFORE
                    HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                            ORDER

Date : 16.11.2022

Heard the learned counsel for the parties.

By this application under Order XLI Rule 5 of the CPC, the applicant/appellant has Page No.# 3/3

prayed for stay of the Judgment and Order dated 11.04.2022 passed by the learned Civil Judge No.1, Kamrup (M) at Guwahati in Title Suit No.436/2011.

Issue notice on the opposite party. Steps by registered post with A/D within 7 days.

Till the returnable date, the execution of the Judgment and Order dated 11.04.2022 passed by the learned Civil Judge No.1, Kamrup (M) at Guwahati in Title Suit No.436/2011 shall remain stayed.

List after 4(four) weeks.

JUDGE

Comparing Assistant