Citation : 2024 Latest Caselaw 97 Gua
Judgement Date : 8 January, 2024
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GAHC010287572023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/3872/2023
In RSA/220/2023
AFSAR ALI AND ANR.
S/O LATE NIZAM UDDIN RESIDENT OF VILLAGE SHIMLABARI
PS MERERCHAR, DIST BONGAIGAON
ASSAM 783384 PRESENTLY RESIDING AT VILLAGE AND PO RAMPUR
PS KALGACHIA, DIST BARPETA, ASSAM 781319
2: NURJAHAN KHATUN
W/O AFSAR ALI
RESIDENT OF VILLAGE SHIMLABARI
PS MERERCHAR, DIST BONGAIGAON, ASSAM 783384
PRESENTLY RESIDING AT VILLAGE AND PO RAMPUR
PS KALGACHIA, DIST BARPETA, ASSAM 781319
-- VERSUS--
SHAKER ALI AND 6 ORS.
S/O LATE MOYEZUDDIN RESIDENT OF VILLAGE AND PO RAMPUR
PS KALGACHIA, DIST BARPETA, ASSAM 781319
2:INTAZ ALI
S/O LATE MAHIM ALI
RESIDENT OF VILLAGE AND PO RAMPUR
PS KALGACHIA, DIST BARPETA, ASSAM 781319
3:ABDUL JALIL
S/O LATE MAHIR ALI
RESIDENT OF VILLAGE AND PO RAMPUR
PS KALGACHIA, DIST BARPETA, ASSAM 781319
4:SAIFUL ISLAM
S/O LATE MAHIR ALI
RESIDENT OF VILLAGE AND PO RAMPUR
PS KALGACHIA, DIST BARPETA, ASSAM 781319
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5:ABDUL SAMAD
S/O LATE MAHIR ALI
RESIDENT OF VILLAGE AND PO RAMPUR
PS KALGACHIA, DIST BARPETA, ASSAM 781319
6:ABDUL KALAM
S/O LATE MAHIR ALI
RESIDENT OF VILLAGE AND PO RAMPUR
PS KALGACHIA, DIST BARPETA, ASSAM 781319
7:HANIF UDDIN
S/O LATE MAHIR ALI
RESIDENT OF VILLAGE AND PO RAMPUR
PS KALGACHIA, DIST BARPETA, ASSAM 781319
8:ASAHAK ALI
S/O LATE ISMAIL SHEIKH
RESIDENT OF VILLAGE AND PO RAMPUR
PS KALGACHIA, DIST BARPETA, ASSAM 781319
------------
Advocate for : G UDDIN
Advocate for : appearing for SHAKER ALI AND 6 ORS.
-B E F O R E -
HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
08.01.2024 Heard Mr. G. Uddin, learned counsel appearing for the applicants.
Since the connected appeal has been admitted for hearing, the operation of Judgment and order dated 11.09.2023 passed by the learned Additional District Judge, Barpeta in Title Appeal No.08/2019 affirming the judgment and decree dated 02.05.2019 passed by the learned Civil Judge, Barpeta in Title Suit No.34/2013 shall remain stayed till disposal of the appeal.
The IA(C) stands disposed of.
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