Moushami Nandy vs Sapna Dey Sarkar And 2 Ors
2024 Latest Caselaw 7869 Gua

Gauhati High Court

Moushami Nandy vs Sapna Dey Sarkar And 2 Ors on 28 October, 2024

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GAHC010180842024




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

                        Case No. : I.A.(Civil)/3260/2024

         MOUSHAMI NANDY
         W/O LATE PRADIP NANDY
         D/O LATE ARUN RANJAN DEB
         RESIDENT OF GNB ROAD
         DOOMDOOMA TOWN
         PO AND PS DOOMDOOMA
         DIST TINSUKIA
         ASSAM 786151

          VERSUS

         SAPNA DEY SARKAR AND 2 ORS
         W/O LATE SHUKHOMOY DEY SARKAR
         RESIDENT OF RUPAI SIDING
         NEARBY LEARNERS HIGH SCHOOL PO RUPAO
         PS DOOMDOOMA
         DIST TINSUKIA
         ASSAM 786151

         2:SRI NARESH PRASAD

         S/O SRI DHARAMNATH PRASAD
         RESIDENT OF BORHAPJAN
         PO BORHAPJAN
         PS DOOMDOOMA
         DIST TINSUKIA
         ASSAM 786151

         3:THE CHIARMAN
         DOOMDOMA TOWN COMMITTEE
         DOOMDOOMA PO AND PS DOOMDOOMA
         DIST TINSUKIA
         ASSAM 786151
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           Advocate for : MS L RONGPIPI
           Advocate for : appearing for SAPNA DEY SARKAR AND 2 ORS


                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN
                                   ORDER

28.10.2024

Heard Mr. B. Dutta, learned Senior Counsel assisted by Mr. J. Das, learned counsel for the applicant.

2. In this application, under Order 39 Rules 1 & 2 read with Section 151 of the C.P.C., the applicant has prayed for staying the operation of Judgment dated 25.06.2024 and Decree dated 02.07.2024, passed by the learned Civil Judge (Senior Division), Tinsukia, in Title Suit No. 11/2018.

3. It is to be noted here that vide Judgment dated 25.06.2024 and Decree dated 02.07.2024, the learned Civil Judge (Senior Division), Tinsukia has dismissed the Title Suit No. 11/2018, filed by the appellant.

4. Let notice be issued to the respondents, 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.

6. The interim prayer of the applicant will be considered after appearance of the other parties.

JUDGE

Comparing Assistant