Amarjyoti Kakoty vs Priyanky Bordoloi
2023 Latest Caselaw 1640 Gua

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GAHC010057982021




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


          I.A.(Civil)/2356/2022

         AMARJYOTI KAKOTY
         S/O- SHRI BIPIN CHANDRA KAKOTY
         PERMANENT RESIDENT OF BOLIAGOHAIN PUKHURI
         NA-ALI
         SURAJLAKHMI PATH
         JORHAT
         ASSAM
         PIN- 785001 AND PRESENTLY RESIDING AT QUARTER NO. TD-149
         OIL INDIA LIMITED
         PRODUCTION GAS DEPARTMENT
         DULIAJAN
         DIST. DIBRUGARH
         ASSAM
         PIN- 786602.


          VERSUS

         PRIYANKY BORDOLOI
         D/O- SHRI TRAILOKYA BORDOLOI
         PERMANENT RESIDENT OF PARIJAT NAGAR
         CLUB ROAD
         JORHAT
         DIST. JORHAT
         ASSAM
         PIN-785001 AND PRESENTLY RESIDING AT SAN MARINO APARTMENT
         SECTOR-45
         GURGAON
         HARYANA
         PIN- 122002.


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             Advocate for : MR. P D NAIR
             Advocate for : appearing for PRIYANKY BORDOLOI



                                       :: BEFORE ::
                       HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                       O R D E R

26.04.2023

Heard the learned counsel Mr. G. Alam appearing for the applicant. Also heard Ms. B. Pathak, the learned counsel appearing for the sole opposite party.

Since the connected appeal has been admitted for hearing, the execution of the judgment dated 29.02.2020 passed in Misc. (J) Case No.15/2015 in (Marriage) Title Suit No.25/2011 pending in the court of learned District Judge, Jorhat shall remain stayed till disposal of the appeal.

The Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant