Deepali Bora vs Pulin Dowarah And Anr
2023 Latest Caselaw 2332 Gua

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GAHC010005472023




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

                                  Case No. : RSA/23/2023

            DEEPALI BORA
            D/O LATE KEHURAM BORA,
            D/O LATE KEHURAM BRA,
            R/O WARD NO. 8, GOLAGHAT TOWN,
            P.O.- GOLAGHAT,
            DIST.- GOLAGHAT, ASSAM.



            VERSUS

            PULIN DOWARAH AND ANR.
            S/O LATE BUTI DOWARAH,
            R/O DOOLAKHORIA GAON,
            P.O.- BORJAN,
            MOUZA- DAKHINHENGERA,
            DIST.- GOLAGHAT, ASSAM.

            2:SISHURAM DOWARAH
             S/O LATE BUTI DOWARAH

            R/O DOOLAKHORIA GAON

            P.O.- BORJAN

            MOUZA- DAKHINHENGERA

            DIST.- GOLAGHAT
            ASSAM

Advocate for the Petitioner   : MR M Z AHMED

Advocate for the Respondent :
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            Linked Case : I.A.(Civil)/467/2023

            DEEPALI BORA
            D/O LATE KEHURAM BORA
            D/O LATE KEHURAM BRA
            R/O WARD NO. 8
            GOLAGHAT TOWN
            P.O.- GOLAGHAT
            DIST.- GOLAGHAT
            ASSAM.


            VERSUS

            PULIN DOWARAH AND ANR.
            S/O LATE BUTI DOWARAH
            R/O DOOLAKHORIA GAON
            P.O.- BORJAN
            MOUZA- DAKHINHENGERA
            DIST.- GOLAGHAT
            ASSAM.

            2:SISHURAM DOWARAH
            S/O LATE BUTI DOWARAH

            R/O DOOLAKHORIA GAON

            P.O.- BORJAN

            MOUZA- DAKHINHENGERA

            DIST.- GOLAGHAT
            ASSAM.
            ------------
            Advocate for : MR. A M DUTTA
            Advocate for : appearing for PULIN DOWARAH AND ANR.



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

Date : 02.06.2023 Page No.# 3/3

Heard Ms. B. Dutta, learned counsel for the appellant.

Since the connected appeal has already admitted for hearing, the operation of the impugned judgment and decree dated 11.11.2022 passed by the learned Civil Judge, Golaghat in TA No. 05/2021 shall remain stayed till disposal of the appeal.

The interlocutory application stands disposed of.

JUDGE

Comparing Assistant