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Page No.# 1/3 vs Page No.# 2/3
2023 Latest Caselaw 3276 Gua

Citation : 2023 Latest Caselaw 3276 Gua
Judgement Date : 23 August, 2023

Gauhati High Court
Page No.# 1/3 vs Page No.# 2/3 on 23 August, 2023
                                                              Page No.# 1/3

GAHC010123282023




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

                          Case No. : RSA/111/2023

         ON THE DEATH OF AZIM UDDIN BARLASKAR HIS LEGAL HEIRS SUFIA
         BEGUM BARLASKAR AND ORS.
         W/O LATE AZIM UDDIN BARLASKAR,
         RESIDENT OF VILLAGE MALUGRAM, SILCHAR TOWN, PS SILCHAR, DIST
         CACHAR, ASSAM

         2: NAZIA AKTAR BARLASKAR
          D/O LATE AZIM UDDIN BARLASKAR

         RESIDENT OF VILLAGE MALUGRAM
         SILCHAR TOWN
         PS SILCHAR
         DIST CACHAR
         ASSAM

         3: AFRINA BEGUM BARLASKAR
          D/O LATE AZIM UDDIN BARLASKAR

         RESIDENT OF VILLAGE MALUGRAM
         SILCHAR TOWN
         PS SILCHAR
         DIST CACHAR
         ASSAM

         4: MUZAHIDUL ALOM BARLASKAR
          D/O LATE AZIM UDDIN BARLASKAR

         RESIDENT OF VILLAGE MALUGRAM
         SILCHAR TOWN
         PS SILCHAR
         DIST CACHAR
         ASSA

         VERSUS
                                                                    Page No.# 2/3


            NAZIM UDDIN LASKAR
            S/O LATE BASIR UDDIN LASKAR,
            RESIDENT OF VILLAGE GOSSAIPUR PART IV, PS UDHARBOND, DIST
            CACHAR, ASSAM 788030



Advocate for the Petitioner   : MR. L R MAZUMDER

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/1814/2023

            ON THE DEATH OF AZIM UDDIN BARLASKAR HIS LEGAL HEIRS SUFIA
            BEGUM BARLASKAR AND ORS.
            W/O LATE AZIM UDDIN BARLASKAR
            RESIDENT OF VILLAGE MALUGRAM
            SILCHAR TOWN
            PS SILCHAR
            DIST CACHAR
            ASSAM

            2: NAZIA AKTAR BARLASKAR
            D/O LATE AZIM UDDIN BARLASKAR

            RESIDENT OF VILLAGE MALUGRAM
            SILCHAR TOWN
            PS SILCHAR
            DIST CACHAR
            ASSAM

            3: AFRINA BEGUM BARLASKAR
            D/O LATE AZIM UDDIN BARLASKAR

            RESIDENT OF VILLAGE MALUGRAM
            SILCHAR TOWN
            PS SILCHAR
            DIST CACHAR
            ASSAM

            4: MUZAHIDUL ALOM BARLASKAR
            D/O LATE AZIM UDDIN BARLASKAR
                                                                                  Page No.# 3/3


            RESIDENT OF VILLAGE MALUGRAM
            SILCHAR TOWN
            PS SILCHAR
            DIST CACHAR
            ASSAM
            VERSUS

            NAZIM UDDIN LASKAR
            S/O LATE BASIR UDDIN LASKAR
            RESIDENT OF VILLAGE GOSSAIPUR PART IV
            PS UDHARBOND
            DIST CACHAR
            ASSAM 788030

            ------------
            Advocate for : MR. L R MAZUMDER
            Advocate for : appearing for NAZIM UDDIN LASKAR


                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 23.08.2023

Heard Mr. L.R. Majumdar, learned counsel for the applicant.

Since the connected appeal has already been admitted for hearing, the operation of the impugned judgment and order dated 31.03.2023 passed by the learned Additional District Judge (FTC), Cachar, Silchar in Title Appeal No. 03/2016 affirming the judgment and decree dated 11.01.2016 passed by the learned Civil Judge No. 1, Cachar, Silchar in Title Suit No. 38/2009 shall remain stayed till disposal of the connected appeal.

The interlocutory application stands disposed of.

JUDGE

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