Page No.# 1/3 vs Hiranya Kumar Das And 2 Ors
2023 Latest Caselaw 2673 Gua

                                                              Page No.# 1/3

GAHC010149412023




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




                           I.A.(Civil)/1929/2023 in
                              RSA/117/2023

         DR. HIRANYA KUMAR DEKA AND 4 ORS.
         S/O LATE PRABHAT CHANDRA DEKA RESIDENT OF HOUSE NO. 884
         FATASIL AMBARI
         IN FRONT OF KALI MANDIR
         A.K DEV ROAD
         PO AND PS FATASIL AMBARI
         GUWAHATI 25
         DIST KAMRUP M ASSAM 781025

         2: SRI JAYANTA KUMAR DEKA
         S/O LATE PRABHAT CHANDRA DEKA
         RESIDENT OF HOUSE NO. 884
          FATASIL AMBARI
          IN FRONT OF KALI MANDIR
         A.K DEV ROAD
          PO AND PS FATASIL AMBARI
          GUWAHATI 25
          DIST KAMRUP M ASSAM 781025

         3: SMTI. NILIMA DEKA
         D/O LATE PRABHAT CHANDRA DEKA
         RESIDENT OF HOUSE NO. 884
         FATASIL AMBARI
         IN FRONT OF KALI MANDIR
         A.K DEV ROAD
         PO AND PS FATASIL AMBARI
         GUWAHATI 25
         DIST KAMRUP M ASSAM 781025
                                             Page No.# 2/3

4: SMTI GITIKA DEKA
D/O LATE PRABHAT CHANDRA DEKA
RESIDENT OF HOUSE NO. 884
FATASIL AMBARI
IN FRONT OF KALI MANDIR
A.K DEV ROAD
PO AND PS FATASIL AMBARI
GUWAHATI 25
DIST KAMRUP M ASSAM 781025

5: SRI ASHIM KUMAR DEKA
S/O LATE PRABHAT CHANDRA DEKA
RESIDENT OF HOUSE NO. 884
FATASIL AMBARI
IN FRONT OF KALI MANDIR
A.K DEV ROAD
PO AND PS FATASIL AMBARI
GUWAHATI 25
DIST KAMRUP M ASSAM 781025
VERSUS

HIRANYA KUMAR DAS AND 2 ORS.
S/O BASUDEV DAS RESIDENT OF HOUSE NO. 884
FATASIL AMBARI
IN FRONT OF KALI MANDIR
A.K DEV ROAD
PO AND PS FATASIL AMBARI
GUWAHATI 25
DIST KAMRUP M ASSAM 781025

2:DR. MRINAL DEKA
S/O LATE PRABHAT CHANDRA DEKA
RESIDENT OF FATASIL AMBARI
 NEAR KALI MANDIR
A.K DEV ROAD
 PO AND PS FATASIL AMBARI
 GUWAHATI 25
 DIST KAMRUP M ASSAM 781025
 3:SMTI. INDIRA DEKA
D/O LATE PRABHAT CHANDRA DEKA
RESIDENT OF FATASIL AMBARI
 NEAR KALI MANDIR
A.K DEV ROAD
 PO AND PS FATASIL AMBARI
 GUWAHATI 25
 DIST KAMRUP M ASSAM 781025
 ------------
Advocate for : MR B S DEKA
                                                                          Page No.# 3/3

             Advocate for : appearing for HIRANYA KUMAR DAS AND 2 ORS.



                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                        ORDER

17.07.2023

Heard Shri P.S. Deka, learned Senior Counsel assisted by Shri B.K. Bhagawati, learned counsel for the appellants-applicants.

By this application filed under Order XLI Rule 5 of the CPC, the applicants have pray for stay of the operation of the impugned Judgment dated 06.04.2023 and Decree dated 15.05.2023 passed by the learned First Appellate Court of Civil Judge No. 1 Kamrup (M) in Title Appeal No. 03/2011. This Court has been informed that the impugned judgment and decree is yet to be put for execution.

Issue notice, returnable by 4 (four) weeks.

Let steps be taken for service of notice upon the respondents by usual process.

JUDGE

Comparing Assistant