Gauhati High Court
Page No.# 1/4 vs Page No.# 2/4 on 1 September, 2023
Page No.# 1/4
GAHC010182822023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/146/2023
BISWAJIT DEB AND 4 ORS.
S/O LATE SASHI MOHAN DEB
RESIDENT OF VILLAGE RANGABAK PART II, PO AND PS KATLICHERA,
DIST HAILAKANDI, ASSAM
2: SMTI CHAMPA DEB
W/O SRI BISWAJIT DEB
RESIDENT OF VILLAGE RANGABAK PART II
PO AND PS KATLICHERA
DIST HAILAKANDI
ASSAM
3: MISS KOLI DEB
D/O SRI BISWAJIT DEB
RESIDENT OF VILLAGE RANGABAK PART II
PO AND PS KATLICHERA
DIST HAILAKANDI
ASSAM
4: MISS KEYA DEB
D/O SRI BISWAJIT DEB
RESIDENT OF VILLAGE RANGABAK PART II
PO AND PS KATLICHERA
DIST HAILAKANDI
ASSAM
5: MISS KONIKA DEB
D/O SRI BISWAJIT DEB
RESIDENT OF VILLAGE RANGABAK PART II
PO AND PS KATLICHERA
DIST HAILAKANDI
ASSA
VERSUS
Page No.# 2/4
PARUL BALA DEB AND 3 ORS.
W/O LATE RABINDRA KUMAR DEB
RESIDENT OF VILLAGE RANPUR PART II,PO AND PS KATLICHERRA, DIST
HAILAKANDI, ASSAM 788161
2:SRI RANJIT KUMAR DEB
S/O LATE RABINDRA KUMAR DEB
RESIDENT OF VILLAGE RANPUR PART II
PO AND PS KATLICHERRA
DIST HAILAKANDI
ASSAM 788161
3:SMTI JHUMA DEB
W/O JAHAR KANTI DEB
RESIDENT OF HAILAKANDI TOWN WARD NO. 5
PO
PS AND DIST HAILAKANDI
ASSAM 788151
4:SMTI JOLLY DASGUPTA
W/O SIDDARTHA DASGUPTA RESIDENT OF NETAJI LANE SILCHAR
PO AND PS SILCHAR
DIST CACHAR
ASSAM 78800
Advocate for the Petitioner : MR. S K GHOSH
Advocate for the Respondent :
Linked Case : I.A.(Civil)/2543/2023
BISWAJIT DEB AND 4 ORS.
S/O LATE SASHI MOHAN DEB RESIDENT OF VILLAGE RANGABAK PART II
PO AND PS KATLICHERA
DIST HAILAKANDI
ASSAM
2: SMTI CHAMPA DEB
W/O SRI BISWAJIT DEB
RESIDENT OF VILLAGE RANGABAK PART II
PO AND PS KATLICHERA
DIST HAILAKANDI
Page No.# 3/4
ASSAM
3: MISS KOLI DEB
D/O SRI BISWAJIT DEB
RESIDENT OF VILLAGE RANGABAK PART II
PO AND PS KATLICHERA
DIST HAILAKANDI
ASSAM
4: MISS KEYA DEB
D/O SRI BISWAJIT DEB
RESIDENT OF VILLAGE RANGABAK PART II
PO AND PS KATLICHERA
DIST HAILAKANDI
ASSAM
5: MISS KONIKA DEB
D/O SRI BISWAJIT DEB
RESIDENT OF VILLAGE RANGABAK PART II
PO AND PS KATLICHERA
DIST HAILAKANDI
ASSAM
VERSUS
PARUL BALA DEB AND 3 ORS.
W/O LATE RABINDRA KUMAR DEB RESIDENT OF VILLAGE RANPUR PART
II
PO AND PS KATLICHERRA
DIST HAILAKANDI
ASSAM 788161
2:SRI RANJIT KUMAR DEB
S/O LATE RABINDRA KUMAR DEB
RESIDENT OF VILLAGE RANPUR PART II
PO AND PS KATLICHERRA
DIST HAILAKANDI
ASSAM 788161
3:SMTI JHUMA DEB
W/O JAHAR KANTI DEB
RESIDENT OF HAILAKANDI TOWN WARD NO. 5
PO
PS AND DIST HAILAKANDI
ASSAM 788151
4:SMTI JOLLY DASGUPTA
W/O SIDDARTHA DASGUPTA RESIDENT OF NETAJI LANE SILCHAR
PO AND PS SILCHAR
DIST CACHAR
ASSAM 788009
Page No.# 4/4
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Advocate for : MR. S K GHOSH
Advocate for : appearing for PARUL BALA DEB AND 3 ORS.
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 01.09.2023
Heard Mr. S.K. Ghosh, learned counsel for the appellant.
Issue notice returnable in four weeks.
The petitioner shall take step for service of notice upon the respondent by
registered post with AD within three days.
List the matter after four weeks.
Till the returnable date, the operation of the judgment and decree dated
17.06.2023 passed by the learned Civil Judge, Hailakandi in T.A. No. 05/2021
upholding the judgment and decree dated 29.04.2021 passed by the learned Munsiff
No. 2, Hailakandi in T.S. No. 09/2017 shall remain stayed.
JUDGE
Comparing Assistant
