Gautam Sharma vs Uday Sonar
2023 Latest Caselaw 759 Gua

                                                                  Page No.# 1/2

GAHC010240532022




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

                                  Case No. : Crl.Rev.P./86/2023

            GAUTAM SHARMA
            S/O LATE GYAN SHARMA,
            R/O SHADASHIV PATH CHIRING CHAPORI,
            P.O., P.S. AND DIST.- DIBRUGARH, ASSAM.



            VERSUS

            UDAY SONAR
            S/O LATE BISIA SONAR,
            R/O SEJPUR, JALANNAGAR,
            P.O., P.S. AND DIST.- DIBRUGARH, ASSAM.



Advocate for the Petitioner   : MR. A K GUPTA

Advocate for the Respondent :




             Linked Case : I.A.(Crl.)/135/2023

            GAUTAM SHARMA
            S/O LATE GYAN SHARMA
            R/O SHADASHIV PATH CHIRING CHAPORI
            P.O.
            P.S. AND DIST.- DIBRUGARH
            ASSAM.
                                                                          Page No.# 2/2

            VERSUS

            UDAY SONAR
            S/O LATE BISIA SONAR
            R/O SEJPUR
            JALANNAGAR
            P.O.
            P.S. AND DIST.- DIBRUGARH
            ASSAM.


            ------------
            Advocate for : MR. A K GUPTA
            Advocate for : appearing for UDAY SONAR



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         ORDER

Date : 24.02.2023

Heard Mr. A.K. Gupta, learned counsel for the petitioner.

Since the connected revision petition has already been admitted for hearing, the operation of the impugned judgment and order dated 22.08.2022 passed by the learned Sessions Judge, Dibrugarh in Crl. A. 17(3)/2021 shall remain stayed till disposal of the revision petition.

The interlocutory application is disposed of.

JUDGE

Comparing Assistant