Page No.# 1/3 vs Parul Bala Deb And 3 Ors
2024 Latest Caselaw 4120 Gua

Gauhati High Court

Page No.# 1/3 vs Parul Bala Deb And 3 Ors on 10 June, 2024

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                               Page No.# 1/3

GAHC010182822023




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

         I.A.(Civil)/2543/2023 In
         RSA/146/2023

         BISWAJIT DEB AND 4 ORS.
         S/O LATE SASHI MOHAN DEB RESIDENT OF VILLAGE RANGABAK PART II
         PO AND PS KATLICHERA
         DIST HAILAKANDI
         ASSAM

         2: SMTI CHAMPA DEB
         W/O SRI BISWAJIT DEB
         RESIDENT OF VILLAGE RANGABAK PART II
          PO AND PS KATLICHERA
          DIST HAILAKANDI
         ASSAM

         3: MISS KOLI DEB
         D/O SRI BISWAJIT DEB
         RESIDENT OF VILLAGE RANGABAK PART II
         PO AND PS KATLICHERA
         DIST HAILAKANDI
         ASSAM

         4: MISS KEYA DEB
         D/O SRI BISWAJIT DEB
         RESIDENT OF VILLAGE RANGABAK PART II
         PO AND PS KATLICHERA
         DIST HAILAKANDI
         ASSAM

         5: MISS KONIKA DEB
         D/O SRI BISWAJIT DEB
         RESIDENT OF VILLAGE RANGABAK PART II
         PO AND PS KATLICHERA
         DIST HAILAKANDI
         ASSAM
                                                                         Page No.# 2/3

              VERSUS

              PARUL BALA DEB AND 3 ORS.
              W/O LATE RABINDRA KUMAR DEB RESIDENT OF VILLAGE RANPUR PART
              II
              PO AND PS KATLICHERRA
               DIST HAILAKANDI
               ASSAM 788161

              2:SRI RANJIT KUMAR DEB
              S/O LATE RABINDRA KUMAR DEB
              RESIDENT OF VILLAGE RANPUR PART II
              PO AND PS KATLICHERRA
               DIST HAILAKANDI
              ASSAM 788161
               3:SMTI JHUMA DEB
              W/O JAHAR KANTI DEB
              RESIDENT OF HAILAKANDI TOWN WARD NO. 5
               PO
              PS AND DIST HAILAKANDI
              ASSAM 788151
               4:SMTI JOLLY DASGUPTA
              W/O SIDDARTHA DASGUPTA RESIDENT OF NETAJI LANE SILCHAR
               PO AND PS SILCHAR
               DIST CACHAR
              ASSAM 788009
               ------------
              Advocate for : MR. S K GHOSH
              Advocate for : appearing for PARUL BALA DEB AND 3 ORS.



                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                      ORDER

10.06.2024.

Heard Shri SK Ghosh, learned counsel for the applicants, who by means of this interlocutory application filed under Order XLI Rule 5 (1) of the Code of Civil Procedure, 1908, has prayed for stay of the judgment and decree dated 17.06.2023 passed by the learned Civil Judge, Hailakandi in Title Appeal No.5/2021 by which the judgment and decree dated 29.04.2021 passed by the learned Munsiff No. 2, Hailakandi in Title Suit No. 09/2017 was upheld.

Page No.# 3/3

Also heard Shri AK Purkayastha, learned counsel for the respondents, who has, however, informed that till now, no execution proceeding has been initiated.

Be that as it may, till the disposal of the connected RSA/146/2023, the impugned judgment and decree dated 17.06.2023 passed by the learned Civil Judge, Hailakandi in Title Appeal No.5/2021 shall remain suspended.

The interlocutory application accordingly stands disposed of.

JUDGE

Comparing Assistant