Mahendra Rai vs Thaneswari Haarika And Ors
2023 Latest Caselaw 941 Gua

                                                         Page No.# 1/3

GAHC010018172023




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

          I.A.(Civil)/673/2023

         MAHENDRA RAI
         S/O LATE BHANU RAI
         VILL.- RATNAPUR PANIGAON
         MOUZA- NIR SAHAR
         P.S.- SADAR
         DIST.- NAGAON
         ASSAM.


          VERSUS

         THANESWARI HAARIKA AND ORS.
         W/O BABUL CH HAZARIKA.

         2:PABIN CH. SAIKIA
         S/O LATE BHANU SAIKIA.
          3:GOLAP GAYAN
         S/O LATE MOHORAM GAYAN.
          4.1:RULALI KALITA
         W/O OF LATE JUGEN KALITA.
          4.2:DHARMESWARI KALITA
         S/O OF LATE JUGEN KALITA.
          4.3:TAPU KALITA
         S/O OF LATE JUGEN KALITA.
          4.4:DIPTI BORA
         D/O OF LATE JUGEN KALITA.
         ALL ARE RESDENT OF RATNAPUR
          PANIGAON. MOUZA- NIZ. SAHAR
          P.S.- SADAR
          DIST.- NAGAON.
          5:STRUCK OFF
         VIDE ORDER DATED 09.12.19
          6:STRUCK OFF
         VIDE ORDER DATED 09.12.19
                                                                         Page No.# 2/3

             7:STRUCK OFF
             VIDE ORDER DATED 09.12.19
             8:AMANL CH BORA
             S/O LATE SARU NATH BORA

             PANIGAON
              POLYTECHNIC ROAD

             MOUZA- NIZ SAHAR

             P.S.- SADAR
              DIST.- NAGAON
             ASSAM.
              9:DHARMESWAR BORA
             S/O LATE SARU NATH BORA
              PANIGAON
             POLYTECHNIC ROAD
              MOUZA- NIZ SAHAR
              P.S.- SADAR
              DIST.- NAGAON
             ASSAM.
              ------------
             Advocate for : MR S SARMA
             Advocate for : appearing for THANESWARI HAARIKA AND ORS.



                                      :: BEFORE ::
                       HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                      O R D E R

10.03.2023

Heard the learned counsel Mr. S. Sarma appearing for the applicant.

Since the connected Regular Second Appeal has been admitted for hearing, the judgment and order dated 28.10.2022 passed in Title Appeal No.14/2019 arising out of judgment and decree dated 28.03.2019 Page No.# 3/3

passed by the learned Munsiff No.1, Nagaon in Title Suit No.180/2011 shall remain stayed till disposal of the appeal.

The Interlocutory Application stands disposed of accordingly.

JUDGE

Comparing Assistant