Mondira Sarmah vs Sumala Saikia And 2 Ors
2024 Latest Caselaw 8648 Gua

Gauhati High Court

Mondira Sarmah vs Sumala Saikia And 2 Ors on 25 November, 2024

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GAHC010247272024




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

                       Case No. : I.A.(Civil)/3605/2024

         MONDIRA SARMAH
         W/O LATE SUNIL SARMA,
         RESIDENT OF HOUSE NO. 336, BARUA ROAD CHANDAN NAGAR,
         GOLAGHAT PS GOLAGHAT, PO BORPOTHORUWA, DIST GOLAGHAT,
         ASSAM

         VERSUS

         SUMALA SAIKIA AND 2 ORS
         W/O LATE MOHENDRA NATH SAIKIA, RESIDENT OF 75 JAMURIGAON
         ROAD, BORPOTHORUWA, BENGENAKHOWA , PS GOLAGHAT, PO
         BORPOTHORUWA, DIST GOLAGHAT, ASSAM

         2:SRI ATUL SAIKIA
          S/O LATE MOHENDRA NATH SAIKIA
          RESIDENT OF 75 JAMURIGAON ROAD
          BORPOTHORUWA
          BENGENAKHOWA
          PS GOLAGHAT
          PO BORPOTHORUWA
          DIST GOLAGHAT
         ASSAM

         3:SRI LOBAJYOTI SAIKIA
          S/O LATE MOHENDRA NATH SAIKIA
          RESIDENT OF 75 JAMURIGAON ROAD
          BORPOTHORUWA
          BENGENAKHOWA
          PS GOLAGHAT
          PO BORPOTHORUWA
          DIST GOLAGHAT
         ASSA
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Advocate for the Petitioner   : MR R SENSUA, G KAUSHIK,M. A. OASIS,R A LAHKAR

Advocate for the Respondent : MR R SENSUA,


                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN
                                   ORDER

25.11.2024

Heard Mr. R. Sensua, learned counsel for the applicant.

2. This interlocutory application, under Order XXXIX Rules 1, 2 & 3, read with Section 151 of the CPC, is preferred by the applicant for staying the operation of Judgment and Decree dated 19.09.2024, passed in Title Suit No. 02/2024 and Misc. (J) Case No. 07/2024, by the learned Civil Judge (Senior Division), Golaghat.

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

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

JUDGE Comparing Assistant