Xxxxxxxx vs Xxxxxxxx
2023 Latest Caselaw 4457 Gua

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GAHC010238772023




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

                            Case No. : I.A.(Civil)/3205/2023


          XXXXXXXX
          D/O SRI RABEN DAS
          VILL.- UDALGURI WARD NO. 4
          P.O.- UDALGURI
          P.S.- UDALGURI
          DIST.- UDALGURI
          B.T.R. ASSAM.


           VERSUS

          XXXXXXXX
          S/O LATE PARESH CHANDRA DAS
          VILL.- METUAKUCHI
          P.O.- BARPETA
          P.S.- BARPETA
          DIST.- BARPETA
          ASSAM.


          ------------
          Advocate for : MR G N SAHEWALLA
          Advocate for : appearing for XXXXXXXX



                                BEFORE
                HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                       ORDER

Date : 18.10.2023 Heard Ms. S. Todi, learned counsel for the applicant.

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As the connection appeal has been admitted for hearing, as an interim measure, the Court is inclined to stay the operation of judgment and order dated 10.08.2023 passed by the learned Addl. District Judge, Udalguri in T.S.(D) 54/2021.

Issue notice returnable in 4(four) weeks.

The appellant shall take steps within 2 days for service of notice on the respondent by registered post with A/D.

List after 4(four) weeks.

JUDGE

Comparing Assistant