Citation : 2023 Latest Caselaw 3396 Gua
Judgement Date : 28 August, 2023
Page No.# 1/2
GAHC010155452023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
I.A.(Civil)/2005/2023
SHRI PRADIP AGARWALLA
S/O LATE DURGA PRASAD AGARWALLA
RESIDENT OF SIMALGURI
DIST SIBSAGAR
785686
ASSAM
VERSUS
SMTI VEENA AGARWALA
W/O SRI VED PRAKASH AGARWAL
RESIDENT OF PINK HOUSE
A K AZAD ROAD
REHABARI
GUWAHATI 781008
KAMRUP M ASSAM
2:THE GUWAHATI WHOLESALE CONSUMERS CO OPERATIVE SOCIETY
LIMITED.
CO OPERATIVE SOCIETY REGISTERED UNDER THE ASSAM CO OPERATIVE
SOCIETIES ACT
1949
HAVING ITS REGISTERED OFFICE AT A.T ROAD
PALTAN BAZAR
GUWAHATI 781001
KAMRUP M ASSAM
------------
Advocate for : MR G SAHEWALLA
Advocate for : MR. A SATTAR appearing for SMTI VEENA AGARWALA
Page No.# 2/2
:: BEFORE ::
HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA
O R D E R
28.08.2023
Heard the learned senior counsel Mr. G.N. Sahewalla assisted by Mr. R.C. Sancheti, learned counsel appearing for the applicant. Also heard Mr. A. Sattar, learned counsel representing the respondent/caveator.
Since the connected appeal has been admitted for hearing, the
judgment and order dated 20th day of June, 2023 passed by the learned Civil Judge No.3, Kamrup (M), Guwahati in Misc. Appeal No.28 of 2019 shall remain stayed till disposal of the appeal.
It is also directed that during pendency of the appeal, the appellant shall not dispose of the suit property or alienate the same.
The Interlocutory Application stands disposed of.
JUDGE
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