Afruja Khatun vs Mojmul Ali And Anr
2023 Latest Caselaw 1944 Gua

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GAHC010179712022




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




          I.A.(Civil)/3472/2022

         AFRUJA KHATUN
         W/O MD. ROMJAN ALI RESIDENT OF AJANTA PATH
         HOUSE NO. 65
         HATIGAON
         GUWAHATI 38
         PS HATIGAON DIST KAMRUP M ASSAM


          VERSUS

         MOJMUL ALI AND ANR.
         S/O LATE SOMED ALI
         RESIDENT OF SIJUBARI
         MASJID PATH
         GUWAHATI 781038
         PS HATIGAON
         DIST KAMRUP M ASSAM

         2:MD. ROMJAN ALI
         S/O KARIM ALI @ BHOLA
          RESIDENT OF AJANTA PATH
          HOUSE NO. 65
          HATIGAON
          GUWAHATI 38
          PS HATIGAON DIST KAMRUP M ASSAM
          ------------
         Advocate for : MR. B C CHOUDHURY
         Advocate for : appearing for MOJMUL ALI AND ANR.
                                                                            Page No.# 2/2

               In
           RSA No. 173/2022

                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                      ORDER

12.05.2023

Heard Mr. P.K.Roychoudhury, learned counsel appearing for the applicant. Since the connected regular second appeal has been admitted for hearing, the impugned judgment and order dated 04.06.2022 passed by the learned District Judge, Kamrup (M), Guwahati in Title Appeal No. 28/2019 dismissing the appeal and upholding the Judgment dated 01.08.2019 and the decree dated 02.08.2019 passed by the learned Civil Judge No. 3, Kamrup(M), Guwahati in Title Suit No. 50/2012 shall remain stayed, till disposal of the appeal.

The Interlocutory Application (Civil) stand disposed of.

JUDGE

Comparing Assistant