Rohit Konwar vs Bhola Saikia And 2 Ors
2024 Latest Caselaw 5666 Gua

Gauhati High Court

Rohit Konwar vs Bhola Saikia And 2 Ors on 7 August, 2024

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GAHC010083562024




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

                           Case No. : I.A.(Civil)/2114/2024

         ROHIT KONWAR
         S/O LATE SINDHU RAM KONWAR
         R/O CHAKALI PATHAR GAON
         MOUZA- BORPATHAR
         DIST.- GOLAGHAT
         ASSAM.

          VERSUS

         BHOLA SAIKIA AND 2 ORS.
         S/O LATE MOHENDRA SAIKIA
         R/O BORPATHAR TOWN
         MOUZA- BORPATHAR
         DIST.- GOLAGHAT
         ASSAM.

         2:BADAN SAIKIA
         S/O LATE MOHENDRA SAIKIA

         R/O BORPATHAR TOWN
         MOUZA- BORPATHAR
         DIST.- GOLAGHAT
         ASSAM.

         3:RENU SAIKIA
         W/O LATE MOHENDRA SAIKIA

         R/O BORPATHAR TOWN
         MOUZA- BORPATHAR
         DIST.- GOLAGHAT
         ASSAM.
         ------------
         Advocate for : SADHAN KALITA
         Advocate for : appearing for BHOLA SAIKIA AND 2 ORS.
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                        ORDER

07.08.2024

Heard Mr. P. Das, learned counsel for the applicant.

2. This application, under Order XLI Rule 5 read with Section 151 of the C.P.C. is preferred by the applicant for staying the operation of impugned Judgment and Decree dated 24.01.2024, passed by the learned Civil Judge (Senior Division), Golaghat in Title Appeal No. 09/2022.

3. The learned counsel for the applicant submits that the connected second appeal has already been admitted by this Court by framing substantial question of law and the record has also been called for.

4. In view of above, it is provided that the prayer of the applicant will be considered after perusing the record received from the learned trial court.

5. List the matter after 4 (four) weeks.

JUDGE Comparing Assistant