Md. Naushad Hussain @ Zarin Hazi vs Md. Shoaib Bora And 3 Ors
2022 Latest Caselaw 4170 Gua

                                                              Page No.# 1/2

GAHC010077742019




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

                        Case No. : I.A.(Civil)/2925/2022

         MD. NAUSHAD HUSSAIN @ ZARIN HAZI
         SO LATE MUKTAR HUSSAIN
         RO- KHIZNUR ALI ROAD
         WARD NO - 5 SIVASAGAR TOWN
         PO SIVSAGAR
         PS- SIVSAGAR
         MOUZA - NAGAR MAHAL MOUZA DIST- SIVSAGAR ASSAM PIN 785640

          VERSUS

         MD. SHOAIB BORA AND 3 ORS
         Address - SO- LATE ABU NAYEM BORA
         RO- BORA ROAD
         WARD NO-4 SIVASAGAR TOWN
         PO - SIVASAGAR
         PS- SIVASAGAR
         DIST SIVASAGAR
         ASSAM
         PIN 785640

         2:MD. IDRISH ALI
         SO- LATE JAMALUDDIN AHMED
          RO- KHIZNUR ALI ROAD WARD NO - 5 SIVASAGAR TOWN
          PO SIVSAGAR
          PS- SIVSAGAR
          MOUZA - NAGAR MAHAL MOUZA DIST- SIVSAGAR ASSAM PIN 785640
          3:MD. SEHIDUR ALI
         SO- LATE JAMALUDDIN AHMED
          RO- KHIZNUR ALI ROAD WARD NO - 5 SIVASAGAR TOWN
          PO SIVSAGAR
          PS- SIVSAGAR
          MOUZA - NAGAR MAHAL MOUZA DIST- SIVSAGAR ASSAM PIN 785640
          4:MD. OHIDUR ALI
         SO- LATE JAMALUDDIN AHMED
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           RO- KHIZNUR ALI ROAD WARD NO - 5 SIVASAGAR TOWN
           PO SIVSAGAR
           PS- SIVSAGAR
           MOUZA - NAGAR MAHAL MOUZA DIST- SIVSAGAR ASSAM PIN 785640
           ------------
           Advocate for : MR. A R SHOME
           Advocate for : appearing for MD. SHOAIB BORA AND 3 ORS


                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                     ORDER

Date : 31.10.2022

Heard Mr. A. R. Shome, the learned counsel appearing on behalf of the applicant and Mr. G. N. Sahewalla, the learned Senior counsel assisted by Ms. K. Bhattacharya, the learned counsel appearing on behalf of the opposite party.

This is an application under Order XLI Rule 5 read with Section 151 of the Code of Civil Procedure, 1908 for stay of the impugned judgment and decree dated 10.09.2018 passed by the Court of the Civil Judge, Sivasagar in Title Appeal No.24/2015.

Taking into account that the accompanying appeal has already been admitted by formulating a substantial question of law and further taking into consideration that the impugned judgment and decree is executable in nature, this Court stays the impugned judgment and decree dated 10.09.2018 passed in Title Appeal No.24/2015 till the disposal of the instant appeal.

IA stands disposed of.

JUDGE

Comparing Assistant