Salil Mochari vs Bani Bala Gayari @ Bani Mochari
2023 Latest Caselaw 3955 Gua

                                                                 Page No.# 1/2

GAHC010181102023




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

                                  Case No. : Mat.App./43/2023

            SALIL MOCHARI
            S/O LATE SIMON MOCHARI,
            RESIDENT OF RAILWAY QTR. NO. 253 A, CENTRAL GOTANAGAR,
            MALIGAON, GUWAHATI , PO MALIGAON, PS JALUKBARI, DIST KAMRUP
            M ASSAM



            VERSUS

            BANI BALA GAYARI @ BANI MOCHARI
            D/O LATE NIRMAL CH. GAYARI
            RESIDENT OF WARD NO. 10, BODOLAND TRANPORT, PO KOKRAJHAR
            ,DIST KOKRAJHAR, ASSAM 783370



Advocate for the Petitioner   : MS. N S THAKURIA

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/2488/2023

            SALIL MOCHARI
            S/O LATE SIMON MOCHARI
            RESIDENT OF RAILWAY QTR. NO. 253 A
            CENTRAL GOTANAGAR
            MALIGAON
            GUWAHATI
            PO MALIGAON
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            PS JALUKBARI
            DIST KAMRUP M ASSAM


            VERSUS

            BANI BALA GAYARI @ BANI MOCHARI
            D/O LATE NIRMAL CH. GAYARI RESIDENT OF WARD NO. 10
            BODOLAND TRANPORT
            PO KOKRAJHAR
            DIST KOKRAJHAR
            ASSAM 783370


            ------------
            Advocate for : MS. N S THAKURIA
            Advocate for : appearing for BANI BALA GAYARI @ BANI MOCHARI



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 25.09.2023

Heard Mr. N.S. Thakuria, learned counsel for the applicant.

Since connected appeal has already been admitted for hearing, the operation of the impugned judgment and decree dated 14.06.2023 passed by the learned District Judge, Kokrajhar in T.S. (D) No. 22/2021 shall remain stayed till disposal of the appeal.

The interlocutory application stands disposed of.

JUDGE

Comparing Assistant