Page No.# 1/2 vs Ranuj Taye And Anr
2024 Latest Caselaw 4318 Gua

Gauhati High Court

Page No.# 1/2 vs Ranuj Taye And Anr on 14 June, 2024

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                            Page No.# 1/2

GAHC010115722024




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

                        Case No. : I.A.(Civil)/1782/2024
                                        in
                                RSA/102/2024

         INDRA PHUKAN AND ANR
         S/O SRI DAMBEDHAR PHUKAN
          RESIDENT OF DEMOW MADHUPUR (KARANI BARHULA) MOUZA THOWRA
          PO AND PS DEMOW
          DIST SIVASAGAR
          ASSAM

         2: SRI PRASANTA PHUKAN
         S/O SRI DAMBEDHAR PHUKAN
          RESIDENT OF DEMOW MADHUPUR (KARANI BARHULA) MOUZA THOWRA
          PO AND PS DEMOW
          DIST SIVASAGAR
         ASSAM
         VERSUS

         RANUJ TAYE AND ANR
         S/O SRI TRALUKYA PATIR

         RESIDENT OF KALIAPANI GRANT (DIGHALIBAM) MOUZA THOWRA
         PO AND PS DEMOW
         DIST SIVASAGAR
         ASSAM 785662

         2:SMTI. TARANJALI DEORI

         W/O SRI RANUJ TAYE

         RESIDENT OF KALIAPANI GRANT (DIGHALIBAM) MOUZA THOWRA
         PO AND PS DEMOW
         DIST SIVASAGAR
         ASSAM 785662
         ------------
                                                                         Page No.# 2/2

           Advocate for : MR. D CHAKRABARTY
           Advocate for : appearing for RANUJ TAYE AND ANR



                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                       ORDER

14.06.2024 Heard Shri D. Chakrabarty, learned counsel for the applicants, who by means of this application has prayed for stay of the judgment and decree dated 01.04.2024 passed by the learned Civil Judge, (Sr. Division), Sivasagar in Misc. Appeal No. 04/2023 arising out of Misc.(J) Case No. 27/2022 from Title Suit No. 23/2016.

The connected appeal has been admitted today i.e. 14.06.2024 by framing substantial questions of law.

After hearing, considering the facts and circumstances, it is directed that till the disposal of the connected RSA/102/2024, further proceeding in T.S. Case No. 23/2016 which has been sought to be reopened by the impugned judgment shall remain suspended.

JUDGE

Comparing Assistant