Shankar Das vs Kumadini Das And Ors
2022 Latest Caselaw 4595 Gua

                                                           Page No.# 1/3

GAHC010219452022




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

                        Case No. : I.A.(Civil)/3390/2022

         SHANKAR DAS
         S/O LATE PRAHLAD DAS
         RESIDENT OF KUMARHATI
         BARPETA TOWN
         MOUZA
         PS AND DIST BARPETA
         ASSAM


          VERSUS

         KUMADINI DAS AND ORS.
         D/O LATE GALIN DAS
         W/O CHITTARANJAN DAS
         RESIDENT OF KALAYAHATI
         SUNDARIDIA
         BARPETA
         MOUZA AND DIST BARPETA
         ASSAM 781314

         2:SARASWATI DAS

         D/O LATE GILIN DAS

         W/O LATE GUNESWAR DAS

         RESIDENT OF NAKHRA
         NOTUN BANIKUCHI
         MOUZA TIHU
         DIST NALBARI
         ASSAM 781371
         REPRESENTED BY THEIR ATTORNEY CHANDAN KUMAR DAS
         S/O LATE TARANI KANTA DAS
         RESIDENT OF KUMARHATI BARPETA WARD NO. 5
                                                      Page No.# 2/3

MOUZA AND DIST BARPETA
ASSAM 781301
3:TARAK BHARALI

S/O LATE CHAKRADHAR BHARALI

RESIDENT OF KUMARHATI
BARPETA WARD NO. 5
MOUZA
PO AND DIST BARPETA
ASSAM 781301
4:KHAGEN BHARALI

S/O LATE CHAKRADHAR BHARALI

RESIDENT OF KUMARHATI
BARPETA WARD NO. 5
MOUZA
PO AND DIST BARPETA
ASSAM 781301
5:NABA BHARALI

S/O LATE CHAKRADHAR BHARALI

RESIDENT OF KUMARHATI
BARPETA WARD NO. 5
MOUZA
PO AND DIST BARPETA
ASSAM 781301
6:NIRU BHARALI
D/O LATE CHAKRADHAR BHARALI

RESIDENT OF KUMARHATI
BARPETA WARD NO. 5
MOUZA
PO AND DIST BARPETA
ASSAM 781301
7:SABITA BHARALI
D/O LATE CHAKRADHAR BHARALI

RESIDENT OF KUMARHATI
BARPETA WARD NO. 5
MOUZA
PO AND DIST BARPETA
ASSAM 781301
------------
Advocate for : MR. N HAQUE
Advocate for : appearing for KUMADINI DAS AND ORS.
                                                                         Page No.# 3/3




                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                      ORDER

21.11.2022 Heard Mr. N. Haque, learned counsel for the applicant/appellant.

This Interlocutory Application under Order 41 Rule 5 of the Civil Procedure Code read with Section 151 of the said Code has been filed for stay of the operation of the impugned Judgment and Decree, dated 08.07.2022, passed by the learned Civil Judge, Barpeta in T.A. No. 12/2019.

Issue notice. Steps be taken by registered post with A/D within 5(five) days.

List after 4(Four) weeks.

In the meantime, it is provided that till the returnable date, the operation of the impugned Judgment and Decree, dated 08.07.2022, passed by the learned Civil Judge, Barpeta in T.A. No. 12/2019 shall remain stayed.

JUDGE

Comparing Assistant