Abdus Samad vs Md Ali Akbar And Anr
2023 Latest Caselaw 3741 Gua

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GAHC010188502023




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

                                    Case No. : RSA/165/2023

            ABDUS SAMAD
            S/O LATE MOYEZUDDIN,
            RESIDENT OF VILLAGE KOKILA NAYAPARA (NEAR BACKSIDE OF KOKILA
            OUTPOST)
            PO KOKILA, PS ABHAYAPURI, DIST BONGAIGAON, ASSAM, 783392



            VERSUS

            MD ALI AKBAR AND ANR.
            S/O SORBESH ALI,
            RESIDENT OF VILLAGE GANABINNYA, PO GOLAPARA, PS
            ABHAYAPURI ,DIST BONGAIGAON, ASSAM, 783384

            2:MONSER ALI
             S/O LATE MOYEZUDDIN

            RESIDENT OF VILLAGE GANABINNYA
            PO GOLAPARA
            PS ABHAYAPURI
            DIST BONGAIGAON
            ASSAM
            78338

Advocate for the Petitioner   : MR. I H LASKAR

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/2723/2023
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            ABDUS SAMAD
            S/O LATE MOYEZUDDIN
            RESIDENT OF VILLAGE KOKILA NAYAPARA (NEAR BACKSIDE OF KOKILA
            OUTPOST) PO KOKILA
            PS ABHAYAPURI
            DIST BONGAIGAON
            ASSAM
            783392


            VERSUS

            MD ALI AKBAR AND ANR.
            S/O SORBESH ALI

            RESIDENT OF VILLAGE GANABINNYA
            PO GOLAPARA
            PS ABHAYAPURI
            DIST BONGAIGAON
            ASSAM
            783384

            2:MONSER ALI
            S/O LATE MOYEZUDDIN

            RESIDENT OF VILLAGE GANABINNYA
            PO GOLAPARA
            PS ABHAYAPURI
            DIST BONGAIGAON
            ASSAM
            783384
            ------------
            Advocate for : MR. I H LASKAR
            Advocate for : appearing for MD ALI AKBAR AND ANR.



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 15.09.2023

Heard Mr. P.K. Deka, learned counsel for the appellant.

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Since the connected appeal has already been admitted for hearing, the operation of the impugned judgment and decree dated 23.12.2022 passed by the learned Civil Judge, Bongaigaon in T.A. No. 09/2019 reversing the judgment and decree dated 18.12.2018 passed by the learned Munsiff, North Salmara, Abhayapuri in T.S. No. 01/2014 shall remain stayed till disposal of the appeal.

The interlocutory application stands disposed of.

JUDGE

Comparing Assistant