Fokrul Haque vs Biswajit Mena And Anr
2024 Latest Caselaw 3876 Gua

Gauhati High Court

Fokrul Haque vs Biswajit Mena And Anr on 3 June, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                          Page No.# 1/2

GAHC010105482024




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



                                  I.A.(Civil)/1619/2024

         FOKRUL HAQUE
         S/O LATE SIDDEK ALI
         RESIDENT OF HOUSE NO. 4
         SREE NAGAR
         BYE LANE 1A
         GUWAHATI
         PS BHANGAGARH
         DIST KAMRUP M ASSAM 781005


          VERSUS

         BISWAJIT MENA AND ANR.
         S/O PADMA RAM KALITA

         RESIDENT OF HOUSE NO. 42 A
         CHANDMARI COLONY C/O RAJU CHOUDHURY
         NIZARAPAR GUWAHATI
         PO SILPUKHURI
         PS CHANDMARI
         DIST KAMRUP M ASSAM

         2:SMTI PURNIMA KAKATI
         W/O BISWAJIT MENA

         RESIDENT OF HOUSE NO. 42 A
         CHANDMARI COLONY C/O RAJU CHOUDHURY
         NIZARAPAR GUWAHATI
         PO SILPUKHURI
         PS CHANDMARI
         DIST KAMRUP M ASSAM
         ------------
                                                                                    Page No.# 2/2

             Advocate for : G UDDIN
             Advocate for : appearing for BISWAJIT MENA AND ANR.



                                    BEFORE
                   HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                             ORDER

03.06.2024

Since the connected appeal has been admitted for hearing, the operation of the Judgment and Decree dated 26.04.2024 passed by the learned Civil Judge (Sr. Division) No. 2, Kamrup (M) in T.S. No. 353/2016 shall remain stayed till disposal of the appeal. The IA(C) stands disposed of.

JUDGE

Comparing Assistant