Page No.# 1/3 vs Gunomoni Saikia And 8 Ors
2023 Latest Caselaw 1486 Gua

                                                               Page No.# 1/3

GAHC010034532023




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

                        Case No. : I.A.(Civil)/989/2023



         RAJANI SAIKIA AND ANR.
         S/O LATE GANGAI SAIKIA RESIDENT OF BISHNUPUR
         PO KANAIGHAT
         MOUZA MARANGI
         DIST GOLAGHAT
         ASSAM

         2: SRI GIRINDRA SAIKIA
         S/O LATE PUTUL SAIKIA
         RESIDENT OF KALIONI BLOCK
          PO KANAIGHAT
          MOUZA BOKAKHAT DIST GOLAGHAT
         ASSAM
         VERSUS

         GUNOMONI SAIKIA AND 8 ORS.
         S/O LATE SRI BADAN SAIKIA RESIDENT OF KALIONI BLOCK
         PO KANAIGHAT
         DIST GOLAGHAT
         ASSAM

         2:SRI PINKU SAIKIA
         S/O LATE SRI BADAN SAIKIA
         RESIDENT OF KALIONI BLOCK
          PO KANAIGHAT
          DIST GOLAGHAT
         ASSAM
          3:SRI BADAN SAIKIA
         S/O LATE GANGAI SAIKIA
         RESIDENT OF KALIONI BLOCK
          PO KANAIGHAT
          DIST GOLAGHAT
                                                           Page No.# 2/3

ASSAM
4:SMTI HIMA BHUYAN
W/O SRI JAY BHUYAN
RESIDENT OF LOKHOWJAN
PO LOKHOWJAN
DIST GOLAGHAT
ASSAM
5:SMTI KHUDI HAZARIKA
W/O LATE SARUPAI HAZARIKA
RESIDENT OF MOHURA
BILOTIA
PO AND MOUZA MOHURA
DIST GOLAGHAT
ASSAM
6:SMTI ANU BORA
W/O SRI BHAI BORA

RESIDENT OF CHINATALI
PO CHINATALI
DIST GOLAGHAT
ASSAM
7:SMTI JANTA BARUAH
W/O LATE MUKUT BARUAH
RESIDENT OF MOHMAIKI GAON
PO AND MOUZA BOKAKHAT
DIST GOLAGHAT
ASSAM
8:SMTI SEWALI TAMULI
W/O SRI GANESH TAMULI
RESIDENT OF ABHAIJAN
PO ULTAJAN
MOUZA MARANGI
DIST GOLAGHAT
ASSAM
9:SMTI BASANTI DUTTA
W/O SRI BUBUL DUTTA

RESIDENT OF 4 NO. RONGBONG
PO KANAIGHAT
MOUZA MORANGI
DIST GOLAGHAT
ASSAM
------------
Advocate for : MR R SENSUA
Advocate for : appearing for GUNOMONI SAIKIA AND 8 ORS.
                                                                          Page No.# 3/3

                                       BEFORE
                THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                 ORDER

11. 04. 2023 Heard Mr. R Sensua, learned counsel for the applicants. This is an application under Order 41 Rule 5 read with Section 151 of the Code of Civil Procedure, 1908 praying for stay of judgment and decree dated 14.11.2022 passed by the learned Additional District Judge, Golaghat in Testamentary Suit No. 02/2015.

Issue notice, returnable after six weeks.

Applicants to take steps for service of notice upon the respondents by way of registered post with A/D and by usual process within a period of one week from today.

As an ad-interim measure, till return of notice, the operation judgment and decree dated 14.11.2022 passed by the learned Additional District Judge, Golaghat in Testamentary Suit No. 02/2015 shall remain stayed.

JUDGE

Comparing Assistant