Gauhati High Court
Page No.# 1/4 vs Sukumoni Gore And Ors on 1 October, 2024
Page No.# 1/4
GAHC010192432024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/3094/2024
ANITA GORE @ GOUR AND ORS
W/O LATE LOLIT GORE
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
2: SRI RAMESH GORE @ GOUR
S/O LATE LOLIT GORE
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
3: SRI UMESH GORE @ GOUR
S/O LATE LOLIT GORE
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
4: SRI MAHESH GORE @ GOUR
S/O LATE LOLIT GORE
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
TO BE REP BY PET NO. 1
5: SRI BHOLA GORE @ GOUR
Page No.# 2/4
S/O LATE FAGU GORE
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
VERSUS
SUKUMONI GORE AND ORS
W/O MATKU GORE
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
2:SMTI JAMUNA GORE
W/O SRI BIKASH GORE
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
3:SMTI JOYMOTI GORE
D/O MATKU GORE
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
4:SMTI MOLI GORE
D/O MATKU GORE
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
5:SRI BIKASH GORE
S/O UNKNOWN
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
Page No.# 3/4
6:SRI RAMLAL PANIKA
S/O LATE BOLBHADAR PANIKA
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
7:SRI RATAN PANIKA
S/O SRI SIDHARTH PANIKA
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
8:SMTI SULOSA GORE
D/O SRI MAHABIR PANIKA
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
9:SMTI HOMA GORE
D/O SRI MAHABIR PANIKA
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
10:SRI BIJOY PANIKA
S/O SRI MAHABIR PANIKA
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
------------
Advocate for : MR. S CHAUHAN
Advocate for : appearing for SUKUMONI GORE AND ORS
Page No.# 4/4
BEFORE
HONOURABLE MR. JUSTICE ROBIN PHUKAN
ORDER
01.10.2024
Heard Mr. S. Chauhan, learned counsel for the applicants.
2. This interlocutory application, under Order 41 Rules 4 & 5 read with Section
151 of the C.P.C. is preferred by the applicants, for staying the operation of the
impugned Judgment and Decree dated 12.07.2024, passed by the learned Civil
Judge (Senior Division), Udalguri in Title Suit No. 02/2021.
3. It is to be noted here that vide Judgment and Decree dated 12.07.2024, the
learned Civil Judge (Senior Division), Udalguri has decreed the counter claim of the
respondents/defendants.
4. It is also to be noted here that the connected appeal has already been
admitted and the record has already been called for.
5. Having considered the submission of learned counsel for the applicant and
also considering the documents placed on record, it is provided that the operation
of the impugned Judgment and Decree dated 12.07.2024, passed by the learned
Civil Judge (Senior Division), Udalguri in Title Suit No. 02/2021, is stayed, till
disposal of the connected appeal.
6. In terms of above, this I.A. stands closed.
JUDGE
Comparing Assistant
