Page No.# 1/3 vs Dipu Hazarika
2024 Latest Caselaw 8078 Gua

Gauhati High Court

Page No.# 1/3 vs Dipu Hazarika on 5 November, 2024

                                                              Page No.# 1/3

GAHC010239142023




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

                         Case No. : I.A.(Civil)/1484/2024

         RAJU HAZARIKA AND 3 ORS
         S/O LATE PONA HAZARIKA, VILL NO.1 GANDHKORI, SARUPATHAR
         MOUZA P.O. SARUPATHAR, DIST GOLAGHAT, ASSAM, PIN 785621

         2: SMTI JONAKI HAZARIKA
         W/O LATE PONA HAZARIKA
         VILL NO.1 GANDHKORI
          SARUPATHAR MOUZA P.O. SARUPATHAR
          DIST GOLAGHAT
         ASSAM
          PIN 785621

         3: SRI RITU HAZARIKA
          S/O LATE PONA HAZARIKA
         VILL NO.1 GANDHKORI
          SARUPATHAR MOUZA P.O. SARUPATHAR
          DIST GOLAGHAT
         ASSAM
          PIN 785621

         4: SMTI RANU HAZARIKA
          D/O LATE PONA HAZARIKA

         W/O SRI LACHIT BARMAN

         RESIDING AT S.P. COLONY
         QUARTER NO.45
         WARD NO.2
         MORIGAON
         PIN 78310

         VERSUS

         DIPU HAZARIKA
                                                                         Page No.# 2/3

            S/O LATE KANAKESWAR HAZARIKA, R/O WARD NO.4, SARUPATHAR
            TOWN , P.O. SARU PATHAR, DIST GOLAGHAT, ASSAM, PIN 785621



Advocate for the Petitioner   : MR A DASGUPTA, MR J K SHARMA,MS B DAS

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                        ORDER

Date : 05.11.2024

Heard Mr. A. Dasgupta, learned Senior counsel assisted by Ms. B. Das, learned counsel for the applicants.

Mr. Dasgupta, learned Senior counsel for the applicants submits that in the connected regular second appeal, notice has already been issued to the respondent by this Court, vide order dated 25.09.2024, admitting the appeal and in the said appeal, this interlocutory application has been preferred for staying execution of the judgment and decree dated 30.05.2023, passed by the learned Civil Judge, Golaghat, in Title Appeal No. 5/2017, and as the applicants have taken steps in the connected regular second appeal upon the respondents and as the said appeal has not been listed, Mr. Dasgupta submits that the interim order dated 25.09.2024, staying execution of the judgment and decree dated 30.05.2023, may be extended.

Prayer is allowed.

The interim order dated 25.09.2024, stands extended for another four weeks.

Page No.# 3/3

List the matter after two weeks.

JUDGE

Comparing Assistant