M/S Aadhar vs Ajit Deb And 2 Ors
2024 Latest Caselaw 3873 Gua

Gauhati High Court

M/S Aadhar vs Ajit Deb And 2 Ors on 3 June, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                Page No.# 1/2

GAHC010105632024




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




                                        I.A.(Civil)/1617/2024

         M/S AADHAR
         A PARTNERSHIP FIRM
         HAVING ITS REGISTERED OFFICE SITUATED AT PIYALI PHUKAN ROAD
         NAWRAM KAKATI PATH
         REHABARI
         GUWAHATI
         PO REHABARI
         PS PALTANBAZAR
         DIST KAMRUP M ASSAM 781008 HEREIN REP. BY ITS PARTNER SMTI
         PURNASHREE DAS W/O SRI JYOTI PRAKASH DAS
         AGED ABOUT 40 YEARS
         RESIDENT OR REHABARI
         GUWAHATI
         PO REHABARI
         PS PALTANBAZAR
         DIST. KAMRUP M ASASM 781008


          VERSUS

         AJIT DEB AND 2 ORS.
         S/O LATE KAMADA RANJAN DEB RESIDENT OF C/O RUMA PYNA
         S.C ROAD
         KUMARPARA
         GUWAHATI DIST KAMRUP M ASSAM 781001

         2:SMTI RITA PYNE
         W/O SRI AJIT DEB RESIDENT OF C/O RUMA PYNA
          S.C ROAD
          KUMARPARA
          GUWAHATI DIST KAMRUP M ASSAM 781001
                                                                                    Page No.# 2/2

             3:LIFE INSURANCE CORPORATION OF INDIA
             A COMPANY INCORPORATED UNDER THE COMPANIES ACT
             1956 AND GOVT. OF INDIA UNDERTAKING HAVING ITS CORPORATE
             OFFICE
             SITUATED AT YOGAKSHEMA BUILDING
             JEEVAN BIMA MARG
             PO BOX NO. 19956
             MUMBAI 400021 AND ITS DIVISIONAL OFFICE AT JEEVAN PRAKASH S.S
             ROAD
             FANCY BAZAR
             GUWAHATI
             KAMRUP M ASSAM 781001
             ------------
             Advocate for : MR. B K JAIN
             Advocate for : appearing for AJIT DEB AND 2 ORS.



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                            ORDER

03.06.2024

Since the connected appeal has been admitted for hearing, the operation and execution of the Judgment and Order dated 01.02.2024 along with Decree dated 07.02.2024 passed in TS No. 413/2022 by the learned Civil Judge (Sr. Division) No. 3, Kamrup (M), Guwahati shall remain stayed till disposal of the appeal.

The IA(C) stands disposed of.

JUDGE

Comparing Assistant