Citation : 2024 Latest Caselaw 2904 Gua
Judgement Date : 1 May, 2024
Page No.# 1/5
GAHC010206842022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
I.A.(Civil)/3586/2022
ABDUL ALEK CHAUDHURY AND ANR.
S/O LATE HAJI ABDUL GAFUR
RESIDENT OF VILLAGE DAKHI PUTAKALONG (BOGARI JARONI) MOUZA
RONGAGORAH
PS SAMAGURI
DIST NAGAON
ASSAM
2: MUSSTT. SUFIA KHATUN
S/O ABDUL MALEK CHOUDHURY
RESIDENT OF VILLAGE DAKHI PUTAKALONG (BOGARI JARONI) MOUZA
RONGAGORAH
PS SAMAGURI
DIST NAGAON
ASSAM
VERSUS
AKBOR ALI AND 16 ORS.
S/O LATE HASMAT ALI
RESIDENT OF VILLAGE TEKELIPOOTA
MOUZA RONGAGARA
PS SAMAGURI
DIST NAGAON
ASSAM.
2:MD. SURUJ ALI
S/O LATE HASMAT ALI
RESIDENT OF VILLAGE TEKELIPOOTA
MOUZA RONGAGARA
PS SAMAGURI
DIST NAGAON
Page No.# 2/5
ASSAM.
3:MUSSTT. JAHURA KHATUN
D/O LATE HASMAT ALI
RESIDENT OF VILLAGE TEKELIPOOTA
MOUZA RONGAGARA
PS SAMAGURI
DIST NAGAON
ASSAM.
4:MUSSTT. RABIA KHATUN
D/O LATE HASMAT ALI
RESIDENT OF VILLAGE TEKELIPOOTA
MOUZA RONGAGARA
PS SAMAGURI
DIST NAGAON
ASSAM.
5:MD. KASEM ALI
S/O LATE HASMAT ALI
RESIDENT OF VILLAGE TEKELIPOOTA
MOUZA RONGAGARA
PS SAMAGURI
DIST NAGAON
ASSAM.
6:MUSSTT. ANOWARA BEGUM
D/O LATE HASMAT ALI
RESIDENT OF VILLAGE TEKELIPOOTA
MOUZA RONGAGARA
PS SAMAGURI
DIST NAGAON
ASSAM.
7:MUSSTT. JAMENA KHATUN
D/O LATE HASMAT ALI
RESIDENT OF VILLAGE TEKELIPOOTA
MOUZA RONGAGARA
PS SAMAGURI
DIST NAGAON
ASSAM.
8:MD. RAMJAN ALI
S/O LATE HASMAT ALI
RESIDENT OF VILLAGE TEKELIPOOTA
MOUZA RONGAGARA
PS SAMAGURI
Page No.# 3/5
DIST NAGAON
ASSAM.
9:MD. HUSSAIN ALI
S/O LATE HASMAT ALI
RESIDENT OF VILLAGE TEKELIPOOTA
MOUZA RONGAGARA
PS SAMAGURI
DIST NAGAON
ASSAM.
10:MUSST. SULEHA KHATUN
D/O LATE HASMAT ALI
RESIDENT OF VILLAGE TEKELIPOOTA
MOUZA RONGAGARA
PS SAMAGURI
DIST NAGAON
ASSAM.
11:MUSST. MAIROM BIBI
D/O LATE HASMAT ALI
RESIDENT OF VILLAGE TEKELIPOOTA
MOUZA RONGAGARA
PS SAMAGURI
DIST NAGAON
ASSAM.
12:MUSST. SAHAR BANO
D/O LATE HASMAT ALI
RESIDENT OF VILLAGE TEKELIPOOTA
MOUZA RONGAGARA
PS SAMAGURI
DIST NAGAON
ASSAM.
13:MUSST. MOMTAZ BEGUM
D/O LATE HASMAT ALI
RESIDENT OF VILLAGE TEKELIPOOTA
MOUZA RONGAGARA
PS SAMAGURI
DIST NAGAON
ASSAM.
14:MUSST. HAFIJA BEGUM
W/O LATE HASMAT ALI
RESIDENT OF VILLAGE TEKELIPOOTA
MOUZA RONGAGARA
PS SAMAGURI
Page No.# 4/5
DIST NAGAON
ASSAM.
15:MD. HASEN ALI
S/O LATE HASMAT ALI
RESIDENT OF VILLAGE TEKELIPOOTA
MOUZA RONGAGARA
PS SAMAGURI
DIST NAGAON
ASSAM.
16:MD. ABDUL RAHIM
S/O LATE HASMAT ALI
RESIDENT OF VILLAGE TEKELIPOOTA
MOUZA RONGAGARA
PS SAMAGURI
DIST NAGAON
ASSAM.
17:MUSST. AMENA KHATOON
D/O LATE HASMAT ALI
RESIDENT OF VILLAGE TEKELIPOOTA
MOUZA RONGAGARA
PS SAMAGURI
DIST NAGAON
ASSAM.
------------
Advocate for the applicant(s): Mr. Mintu Boro
Advocate for the respondent(s): Mr. JC Borah
BEFORE
HON'BLE MR. JUSTICE DEVASHIS BARUAH
ORDER
01.05.2024
This is an application under Order XLI Rule 5 of the Code of Civil Procedure, Page No.# 5/5
1908 (for short, the Code) for stay of the judgment and decree dated 16.07.2022 passed by the learned Civil Judge Nagaon in Title Appeal No.26/2019.
2. The accompanying appeal had already been admitted by formulating the substantial questions of law and the parties are duly represented and LCR has also been received, for which, this Court had already fixed the appeal for hearing in its usual course.
3. Accordingly, this Court deems it proper to stay the judgment and decree dated 16.07.2022 passed by the learned Civil Judge Nagaon in Title Appeal No.26/2019 till disposal of the appeal.
4. Interlocutory application accordingly stands disposed of.
JUDGE
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