Page No.# 1/2 vs Sangita Chetry
2024 Latest Caselaw 8266 Gua

Gauhati High Court

Page No.# 1/2 vs Sangita Chetry on 11 November, 2024

                                                              Page No.# 1/2

GAHC010204682024




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

                           Case No. : I.A.(Civil)/3108/2024

         LATA GARH AND ANR
         W/O SRI PIRTU GORH RESIDENT OF TELKHAD BORGOLAI
         PO BORGOLAI
         PS AND SUB DIVISION MARGHERITA
         DIST TINSUKIA
         ASSAM

         2: SRI PIRTU GORH
         S/O LATE BARSHA GORH

         RESIDENT OF TELKHAD BORGOLAI
         PO BORGOLAI
         PS AND SUB DIVISION MARGHERITA
         DIST TINSUKIA
         ASSAM
         VERSUS

         SANGITA CHETRY
         W/O GYAN BAHADUR CHETRY RESIDENT OF TELKHAD BORGOLAI
         PO BORGOLAI
         PS AND SUB DIVISION MARGHERITA
         DIST TINSUKIA
         ASSAM


         ------------
         Advocate for : MR A K CHAUDHURY
         Advocate for : appearing for SANGITA CHETRY
                                                                       Page No.# 2/2


                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                      ORDER

Date : 11.11.2024

Heard Mr. N. Das, learned counsel for the applicants.

2. This application, under Order XLI Rule 5 read with Section 151 of the C.P.C. is preferred by the applicants for staying the operation of impugned Judgment and Decree dated 25.06.2024, passed by the learned Civil Judge (Senior Division), Tinsukia, in Money Appeal No. 02/2023.

3. It is to be noted here that vide Judgment and Decree dated 25.06.2024, the learned Civil Judge (Senior Division), Tinsukia has reversed the Judgment and Decree dated 23.12.2022, passed by the learned Munsiff, Margherita in Money Suit No. 03/2017.

4. Let notice be issued to the respondent, within a week from today, returnable in 4 weeks, by registered post with A/D and also by usual process.

5. List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant