Page No.# 1/2 vs Kiran Mamtaz Rasul And 2 Ors
2024 Latest Caselaw 8041 Gua

Gauhati High Court

Page No.# 1/2 vs Kiran Mamtaz Rasul And 2 Ors on 4 November, 2024

                                                           Page No.# 1/2

GAHC010225742024




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

                        Case No. : I.A.(Civil)/3324/2024

         SHAHNAZ RASUL AND 3 ORS
         D/O LATE IFTEKHAR RASUL
         RESIDENT OF DANISH ROAD
         LAKHTOKIA GUWAHATI 781001
         ASSSAM

         2: SRI EVAN ZIAUR RASUL
         S/O LATE IFTEKHAR RASUL

         RESIDENT OF DANISH ROAD
         LAKHTOKIA GUWAHATI 781001
         ASSAM

         3: SMTI. NAFISA RASUL
         D/O LATE IFTEKHAR RASUL

         RESIDENT OF DANISH ROAD
         LAKHTOKIA GUWAHATI 781001
         ASSAM

         4: SRI ZOHEB RASUL
         S/O LATE IFTEKHAR RASUL

         RESIDENT OF DANISH ROAD
         LAKHTOKIA GUWAHATI 781001
         ASSAM
         VERSUS

         KIRAN MAMTAZ RASUL AND 2 ORS
         W/O LATE IMTIAZ RASUL
         RESIDENT OF DANISH ROAD
         LAKHTOKIA GUWAHATI 781001
         ASSAM
                                                                           Page No.# 2/2

            2:MD. INTEKAB RASUL
            S/O LATE IMTIAZ RASUL

            RESIDENT OF DANISH ROAD
            LAKHTOKIA GUWAHATI 781001
            ASSAM

            3:MD. ISTEEAK RASUL
            W/O LATE IMTIAZ RASUL

            RESIDENT OF DANISH ROAD
            LAKHTOKIA GUWAHATI 781001
            ASSAM
            ------------
            Advocate for : MR. S K GHOSH
            Advocate for : appearing for KIRAN MAMTAZ RASUL AND 2 ORS



                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                       ORDER

Date : 04.11.2024

Heard Mr. M.K. Choudhury, learned Senior Counsel assisted by Mr. S.K. Ghosh for the applicants.

This Interlocutory application under Order 41 Rule 5 of the Code of Civil Proedure,1908 for staying the operation of the judgment dated 24.09.2024 and decree dated 03.10.2024 passed by the learned Additional District Judge No.5, Kamrup (M) at Guwahati in Title Appeal No. 19/2022. Issue notice to the respondents, returnable in 4(four) weeks. Steps be taken by Registered post with A/D as well as usual process within a week from today. List the matter after 4(four) weeks.

JUDGE

Comparing Assistant