2: Mandira Sahu vs Subhachan Sahu Anr
2025 Latest Caselaw 4825 Gua

Gauhati High Court

2: Mandira Sahu vs Subhachan Sahu Anr on 22 August, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                   Page No.# 1/2

GAHC010171292025




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

         I.A.(Civil)/2767/2025

         ON THE DEATH OF JAGDISH SAHU HIS LEGAL HEIRS RADHIKA SAHU
         W/O. LT. JAGADISH SAHU

         1.2: MANDIRA SAHU
         D/O. LT. JAGADISH SAHU
         BOTH NO. 1 AND 2 ARE R/O. NO. 2 SARUPATHAR GAON
          P/O. MORANHAT
          DIST. CHARAIDEO
         ASSAM
         VERSUS

         SUBHACHAN SAHU ANR.
         S/O. LT. MUNNI LAL SAHU
         R/O. NO. 2 SARUPATHAR GAON
         P/O. MORANHAT
         DIST. CHARAIDEO
         ASSAM

         2:ABDUL JALIL
         S/O. LT. AKADDAS ALI
          R/O. NO. 2 SARUPATHAR GAON
          P/O. MORANHAT
          DIST. CHARAIDEO
         ASSAM
          ------------
         Advocate for : MR U S BORGOHAIN
         Advocate for : appearing for SUBHACHAN SAHU ANR.
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                                     :: BEFORE ::
                 HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         O R D E R

22.08.2025

Heard Mr. R. Ali, the learned counsel appearing for the applicants.

Since the Regular Second Appeal has been admitted for hearing, the judgment and decree dated 19.05.2025 passed by the learned Civil Judge, Charaideo in Title Appeal No.04/2022 affirming the judgment and decree dated 22.09.2022 passed by the learned Munsiff, Charaideo at Sonari in Title Suit No.12/2016 shall remain stayed till disposal of the connected appeal.

With the above direction, the instant Interlocutory Application (Civil) stands disposed.

JUDGE

Comparing Assistant