Citation : 2023 Latest Caselaw 3855 Gua
Judgement Date : 20 September, 2023
Page No.# 1/2
GAHC010170422022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
I.A.(Civil)/1682/2023 In
RFA/26/2023
RAKESH SHAH AND ANR.
S/O LATE MADAN SHAH
RESIDENT OF MASTERPARA
DIBRUGARH TOWN
PO AND PS DIBRUGARH
ASSAM
2: SRI SURESH SHAH
S/O LATE MADAN SHAH
RESIDENT OF MASTERPARA
DIBRUGARH TOWN
PO AND PS DIBRUGARH
ASSAM
VERSUS
LALLAN PRASAD SHAH
S/O BONSHIDHAR PRASAD SHAH
C/O J.P BEET INDUSTRIES A.T ROAD
CHABUA
PO AND PS CHABUA
DIST DIBRUGARH
ASSAM
------------
Advocate for : MR. R DE
Advocate for : MR. S P CHOUDHURY appearing for LALLAN PRASAD SHAH
Page No.# 2/2
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
20.09.2023.
Heard Shri R De, learned counsel for the applicants, who by means of this application has prayed for stay of the Title Execution No. 01/2022 arising out of the judgment and decree dated 23.12.2021 passed by the learned Civil Judge, Dibrugarh in TS No. 20/2012.
The connected appeal, being RFA/26/2023 has been admitted today.
Shri De, learned counsel for the applicants submits that if the execution is not stayed, the entire appeal would be rendered infructuous. The learned counsel for the applicants submits that there are good grounds of appeal which is likely to succeed.
Considering the aforesaid facts and circumstances, it is directed that pending disposal of the RFA/26/2023, the Title Execution No. 1/2022 shall remain suspended.
Interlocutory application stands disposed of.
JUDGE
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