Ranjit Kumar Deka vs Dhiraj Choudhury And Anr
2023 Latest Caselaw 3759 Gua

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GAHC010203122023




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

                                    Case No. : RSA/168/2023

            RANJIT KUMAR DEKA
            S/O LATE PANKAJ KUMAR DEKA,
            RESIDENT OF SIV BARI ROAD, AMOLAPATTY, BARPETA TOWN, PO, PS
            AND DIST BARPETA, ASSAM 781301

            VERSUS

            DHIRAJ CHOUDHURY AND ANR.
            S/O LATE DEBENDRA NATH CHOUDHURY,
            RESIDENT OF DAKSHINHATI, WARD NO 12, BARPETA TOWN, PO, PS AND
            DIST BARPETA, ASSAM 781301

            2:STATE BANK OF INDIA
             BARPETA BRANCH
             REPRESENTED BY THE BRANCH MANAGER
             PO
             PS AND DIST BARPETA ASSAM 78130

Advocate for the Petitioner   : MR. K R PATGIRI

Advocate for the Respondent :



             Linked Case : I.A.(Civil)/2758/2023

            RANJIT KUMAR DEKA
            S/O LATE PANKAJ KUMAR DEKA
            RESIDENT OF SIV BARI ROAD
            AMOLAPATTY
            BARPETA TOWN
            PO
            PS AND DIST BARPETA
            ASSAM 781301
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            VERSUS

            DHIRAJ CHOUDHURY AND ANR.
            S/O LATE DEBENDRA NATH CHOUDHURY
            RESIDENT OF DAKSHINHATI
            WARD NO 12
            BARPETA TOWN
            PO
            PS AND DIST BARPETA
            ASSAM 781301

            2:STATE BANK OF INDIA
            BARPETA BRANCH
             REPRESENTED BY THE BRANCH MANAGER
             PO
             PS AND DIST BARPETA ASSAM 781301
             ------------
            Advocate for : MR. K R PATGIRI
            Advocate for : appearing for DHIRAJ CHOUDHURY AND ANR.


                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

Date : 15.09.2023

Heard Mr. K.R. Patgiri, learned counsel for the appellant.

Since the connected appeal has already been admitted for hearing, the operation of the impugned judgment dated 11.08.2023 passed by the learned Addl. District Judge (FTC), Barpeta in T.A. No. 01/2023 reversing the judgment and decree dated 14.03.2023 passed by the learned Civil Judge, Barpeta in T.S. No. 55/2015 shall remain stayed till disposal of the appeal.

The interlocutory application stands disposed of.

JUDGE

Comparing Assistant