Ashok Sarkar vs Gautam Sarkar
2025 Latest Caselaw 4818 Gua

Gauhati High Court

Ashok Sarkar vs Gautam Sarkar on 22 August, 2025

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GAHC010231212024




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

                          Case No. : I.A.(Civil)/2672/2025


         ASHOK SARKAR
         S/O LATE BINOYKRISHNA SARKAR
         RESIDENT OF ANANDA NAGAR
         BYE LANE NO. 2 PO PANDU. PS JALUKBARI
         GUWAHATI 12
         KAMRUP M ASSAM




          VERSUS

         GAUTAM SARKAR
         S/O LATE BINOY KRISHNA SARKAR
         RESIDENT OF KAMAKHYA GAON
         NEAR PITAMBAR SARMA PATH
         MALIGAON CHARIALI
         MALIGAON
         GUWAHATI 781011
         PS JALUKBARI
         DIST KAMRUP M ASSAM


         ------------
         Advocate for : MR. S BISWAS
         Advocate for : appearing for GAUTAM SARKAR



                               BEFORE
                   HONOURABLE MR. JUSTICE BUDI HABUNG

                                     ORDER

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Date : 22.08.2025 Heard Mr. S. Biswas, learned counsel for the applicant and Mr. Z. Dutta, learned counsel appearing on behalf of Mr. A. Choudhury, learned counsel of the respondent/opposite party.

This is an application, filed under Order XLI Rule 5 of the Code of Civil Procedure, 1908, for seeking stay of judgment dated 07.06.2024, passed by the learned Court of Additional District Judge No.3 (FTC) Kamrup (M), in Probate(Misc.) Case No. 46/2018.

The connected appeal has already been admitted. The learned counsel for the respondent has not required any serious objection. In view of the above, operation of the impugned judgment dated 07.06.2024, passed by the learned Additional District Judge No.3 (FTC) Kamrup(M), in Probate(Misc.) Case No. 46/2018 shall remain stayed till disposal of the appeal.

With the above, the I.A. stands disposed of.

JUDGE

Comparing Assistant