Nani Bala Deka vs Mohan Ch Kalita
2023 Latest Caselaw 1208 Gua

                                                            Page No.# 1/2

GAHC010212812022




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

                                  Case No. : RSA/169/2022

          NANI BALA DEKA
          W/O LATE LAHAN CH. DEKA,
          R/O WORD NO. 6, MANGALDAI TOWN,
          P.O.- MANGALDAI,
          P.S.- MANGALDAI,
          DIST.- MANGALDAI, PIN- 784125.



          VERSUS

          MOHAN CH KALITA
          S/O LATE LALIT CH KALITA,
          VILL.- GERIMARI (JEY NAGER), ,P.O.- MANGALDAI,
          P.S.- MANGALDAI, ,DIST.- MANGALDAI,
          PIN- 784125.

Advocate for the Petitioner : MR C GOSWAMI
Advocate for the Respondent : MR. A PAUL


           Linked Case : I.A.(Civil)/3414/2022

          NANI BALA DEKA
          W/O LATE LAHAN CH. DEKA
          R/O WORD NO. 6
          MANGALDAI TOWN
          P.O.- MANGALDAI
          P.S.- MANGALDAI
          DIST.- MANGALDAI
          PIN- 784125.

           VERSUS
                                                                      Page No.# 2/2

            MOHAN CH KALITA
            S/O LATE LALIT CH KALITA
            VILL.- GERIMARI (JEY NAGER)
            P.O.- MANGALDAI
            P.S.- MANGALDAI
            DIST.- MANGALDAI
            PIN- 784125.

            ------------
            Advocate for : MR C GOSWAMI
            Advocate for : appearing for MOHAN CH KALITA



                                 BEFORE
                HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                        ORDER

Date : 24.3.2023

The present application is filed under Order 41 Rule 5 of the CPC, 1908 praying for stay of the judgment and decree dated 2.8.2022 passed by the learned Civil Judge, Darrang, Mangaldoi in Money Appeal No. 4/2018

Considered the pleadings made in the present application. As the connected second appeal has already been admitted for hearing , the impugned judgment and decree dated 2.8.2022 passed by the learned Civil Judge, Darrang , Mangaldoi in Money Appeal No. 4/2018 shall remain stayed till disposal of the connected second appeal.

I.A stands disposed of.

...

JUDGE

Comparing Assistant