M/S Transparent Creations Pvt. ... vs Gulam Jeelani Khan
2023 Latest Caselaw 464 Gua

                                                             Page No.# 1/2

GAHC010262822022




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

                      Case No. : I.A.(Civil) 249/2023
                              in RFA 6/2023



         M/S TRANSPARENT CREATIONS PVT. LTD.
         A COMPANY REGISTERED UNDER THE COMPANIES ACT
         1956 HAVING IRS REGISTERED OFFICE AT AMELYA BHAVAN
         HOUSE NO. 3
         P.B. ROAD
         REHABARI
         P.S.- PALTAN BAZAR
         GUWAHATI-781008
         DIST.- KAMRUP (M)
         ASSAM. REP. BY ITS AUTHORIZED SIGNATORY DUL KUMAR DUTTA
         S/O LATE HEM NATH DUTTTA
         R/O ALAKNANDA APARTMENT
         BYE LANE- 1
         TARUN NAGAR
         ABC
         P.S.- BHANGAGARH
         GUWAHATI- 781005
         DIST.- KAMRUP (M)
         ASSAM.


          VERSUS

         GULAM JEELANI KHAN
         S/O KESAR KHAN
         R/O MARGHERITA BAZAR
         P.S.- MARGHERITA
         PIN- 786181
         DIST.- TINSUKIA
         ASSAM.
                                                                         Page No.# 2/2


           ------------
           Advocate for : MR. G MISHRA
           Advocate for : appearing for GULAM JEELANI KHAN



                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                       ORDER

Date : 08.02.2023

Heard Mr. M. K. Sharma, learned counsel for the applicant.

By this application under Order 41 Rule 5 of the CPC, the applicant has prayed for stay the operation of the impugned judgment and decree, dated 18.08.2022, passed by the learned Civil Judge No. 1, Kamrup (M) at Guwahati, in T.S. No. 302/2015.

Issue notice.

List this matter after 3 (three) weeks.

Till the returnable date, the operation of the impugned judgment and decree, dated 18.08.2022, passed by the learned Civil Judge No. 1, Kamrup (M) at Guwahati, in T.S. No. 302/2015, shall remain stayed.

JUDGE

Comparing Assistant