Page No.# 1/2 vs Mohoda Basumatary And Anr
2022 Latest Caselaw 3816 Gua

                                                                 Page No.# 1/2

GAHC010178122022




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

                        Case No. : I.A.(Civil)/2221/2022


         RASHMI REKHA BORO BASUMATARY AND 2 ORS.
         W/O LATE RAJU BASUMATARY
         RESIDENT OF KACHARI BASTI
         HOUSE NO. 17
         PO ULUBARI
         PS PALTAN BAZAR
         GUWAHATI 781007
         DIST KAMRUP M ASSAM

         2: RAHUL BASUMATARY
         S/O LATE RAJU BASUMATARY

         RESIDENT OF KACHARI BASTI
         HOUSE NO. 17
         PO ULUBARI
         PS PALTAN BAZAR
         GUWAHATI 781007
         DIST KAMRUP M ASSAM

         3: SRI SAURABH BASUMATARY
         S/O LATE RAJU BASUMATARY

         RESIDENT OF KACHARI BASTI
         HOUSE NO. 17
         PO ULUBARI
         PS PALTAN BAZAR
         GUWAHATI 781007
         DIST KAMRUP M ASSAM
         VERSUS

         MOHODA BASUMATARY AND ANR.
         S/O LATE DHARMESWAR BASUMATARY HOUSE NO. 35
         LAKHARA
         VIP SAGALPARA (OPP. NATIONAL IRON) PO AND PS BASISTHA
                                                                      Page No.# 2/2

            DIST KAMRUP M ASSAM 781034

           2:MINA DEORI BASUMATARY
           W/O DURGA DEORI

           HOUSE NO. 31/4
           TULSHIBALA ROAD
           KACHARI BASTI
           PO ULUBARI
           GUWAHATI 781007
           ------------
           Advocate for : MR. S K GHOSH
           Advocate for : appearing for MOHODA BASUMATARY AND ANR.



                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                      ORDER

Date : 26.09.2022

Heard Mr. S.K. Ghosh, learned counsel for the applicants. Since the connected appeal has been admitted for hearing, the judgment dated 08.06.2022 passed by the District Judge, Kamrup(M) in Probate Title Suit No. 08/2017, shall remain stayed till disposal of the appeal. With the above direction, the I/A stands disposed of.

JUDGE

Comparing Assistant