Citation : 2024 Latest Caselaw 8114 Gua
Judgement Date : 6 November, 2024
Page No.# 1/4
GAHC010187782023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/2645/2024
KANCHAN BALA DAS AND 4 ORS
W/O LATE SANURAM DAS
VILL.- PADMAPUR
P.O.- KAJALGAON
P.S.- SIDLI
DIST.- CHIRANG
ASSAM
PIN- 783385.
2: KSHITISH CH. DAS @ KHITISH DAS
S/O LATE MAKHAN LAL DAS
VILL.- PADMAPUR
P.O.- KAJALGAON
P.S.- SIDLI
DIST.- CHIRANG
ASSAM
PIN- 783385.
3: GOLAP DAS
S/O LATE MAKHAN LAL DAS
VILL.- PADMAPUR
P.O.- KAJALGAON
P.S.- SIDLI
DIST.- CHIRANG
ASSAM
PIN- 783385.
4: GEETA RANI DAS
W/O CHARAN DAS
D/O SANURAM DAS
Page No.# 2/4
VILL.- PADMAPUR
P.O.- KAJALGAON
P.S.- SIDLI
DIST.- CHIRANG
ASSAM
PIN- 783385.
5: MINATI DAS
W/O SWAPAN KR. DAS
D/O LATE SANURAM DAS
R/O HARIPUR
P.O.- LALMATI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON
ASSAM
PIN- 783384.
VERSUS
BINOD GOYARI AND 2 ORS. B
S/O LATE BANURAM GOYARI
VILL.- PADMAPUR
P.O.- KAJALGAON
DIST.- CHIRANG
BTAD
ASSAM
PIN- 783394.
PRESENTLY RESIDING AT VILL.- POLSHBARI
P.O.- KAJALGAON
P.S.- SIDLI
DIST.- CHIRANG
BTAD
ASSAM
PIN- 78385.
2:SEWALI SUTRADHAR
D/O LATE RABI LOCHAN SUTRADHAR
VILL.- NAMALPUR
P.O. AND P.S.- SIDLI
DIST.- CHIRANG
BTAD
ASSAM
PIN- 783373.
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3:NIRANJAN SUTRADHAR
S/O LATE UDAY SUTRADHAR
VILL.- NAMALPUR
P.O. AND P.S.- SIDLI
DIST.- CHIRANG
BTAD
ASSAM
PIN- 783373.
------------
Advocate for : MR. M SARANIA
Advocate for : MS R SAHA appearing for BINOD GOYARI AND 2 ORS. B
BEFORE
HONOURABLE MR. JUSTICE ROBIN PHUKAN
ORDER
06.11.2024
Heard Mr. S. Saikia, learned counsel for the applicants and Mr. B.J. Mukherjee, learned counsel for the opposite party No. 1.
2. This application, under Order 41 Rule 5 of the C.P.C., is preferred by the applicants for staying the operation of the Judgment and Decree dated 17.09.2022, passed by the learned Civil Judge, Chirang at Kajalgaon, in Title Suit No. 16/2021.
3. It is to be noted here that vide Judgment and Decree dated 17.09.2022, the learned Civil Judge, Chirang at Kajalgaon has decreed the counter claim of the defendants.
4. Let notice be issued to the respondents, within three days from today, returnable on 18.11.2024, by registered post with A/D and also by usual process. As Mr. Mukherjee has appeared and accepted notice on behalf of the opposite party No. 1, no formal notice is required to be issued. However, extra requisite copy of the appeal be furnished to him during the course of the day.
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5. List the matter on 18.11.2024.
6. In the meantime, Mr. Mukherjee, learned counsel for the opposite party No. 2 may file objection if so advised.
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