Satish Chandra Deb @Debnath vs Mahesh Chandra Deb @ Debnath
2025 Latest Caselaw 2632 Gua

Gauhati High Court

Satish Chandra Deb @Debnath vs Mahesh Chandra Deb @ Debnath on 8 August, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                      Page No.# 1/2

GAHC010166962025




                                                               undefined

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

                               I.A.(Civil)/2530/2025

         SATISH CHANDRA DEB @DEBNATH
         S/O. LT. DEBENDRA CHANDRA DEB @ DEBNATH
         R/O. SANTINAGAR
         KOKRAJHAR TOWN
         WARD NO. 3
         P/O. AND P/S. KOKRAJHAR
         DIST. KOKRAJHAR
         BTR
         ASSAM


         VERSUS

         MAHESH CHANDRA DEB @ DEBNATH
         S/O. LT. DEBENDRA CHANDRA DEB @ DEBNATH
         R/O. SANTINAGAR
         KOKRAJHAR TOWN
         WARD NO. 3
         P/O. AND P/S. KOKRAJHAR BTR
         ASSAM
         ------------
         Advocate for : MR. A BHATTACHARJEE
         Advocate for : appearing for MAHESH CHANDRA DEB @ DEBNATH



                       Linked Case : Case No. : RSA/125/2025

         SATISH CHANDRA DEB @DEBNATH
         S/O. LT. DEBENDRA CHANDRA DEB @ DEBNATH, R/O. SANTINAGAR,
         KOKRAJHAR TOWN, WARD NO. 3, P/O. AND P/S. KOKRAJHAR, DIST.
         KOKRAJHAR, BTR, ASSAM
                                                                                   Page No.# 2/2


            VERSUS

            MAHESH CHANDRA DEB @ DEBNATH
            S/O. LT. DEBENDRA CHANDRA DEB @ DEBNATH, R/O. SANTINAGAR,
            KOKRAJHAR TOWN, WARD NO. 3, P/O. AND P/S. KOKRAJHAR BTR, ASSAM



Advocate for the Petitioner : MR. A BHATTACHARJEE, MR. R K BHUYAN,MS ANKITA
SAHARIA,MS. K MALAKAR,MR S PAUL,MR. A BHATTACHARYA

Advocate for the Respondent : ,




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

Date : 08.08.2025

Heard Mr. A Bhattacharya, the learned counsel appearing for the applicant.

2. Since the connected Regular Second Appeal has been admitted for hearing, the judgment and decree dated 08.05.2025 passed by the learned Civil Judge (Senior Division), Kokrajhar in Title Appeal No. 03/2024 arising out of Title Suit No.06/2018 shall remain stayed.

3. The IA is accordingly disposed of.

JUDGE

Comparing Assistant