Ms Numiligarh Refinery vs Jitumoni Saikia
2025 Latest Caselaw 6434 Gua

Gauhati High Court

Ms Numiligarh Refinery vs Jitumoni Saikia on 28 August, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                Page No.# 1/3

GAHC010038092025




                                                         undefined

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

                             I.A.(Civil)/576/2025

         MS NUMILIGARH REFINERY
         A PUBLIC SECTOR UNDERTAKING HAVING ITS CORPORATE OFFICE AT 122A
         G.S ROAD
         CHRISTIAN BASTI
         GUWAHATI 781005
         REP. BY ITS MANAGING DIRECTOR



         VERSUS

         JITUMONI SAIKIA
         S/O NAGEN CHANDRA SAIKIA
          RESIDENT OF VILLAGE MOHIMABARI
          TITABOR
          DIST JORHAT
          ASSAM

         2:THE DELHI PUBLIC SCHOOL
         NUMALIGARH REFINERY LTD. NRL TOWNSHIP
          PO KANAIGHAT
          DIST GOLAGHAT
         ASSAM REP. BY ITS PRINCIPAL

         3:THE MANAGING COMMITTEE OF DELHI PUBLIC SCHOOL NUMALIGARH
         NUMALIGARH REFINERY LTD. NRL TOWNSHIP
         PO KANAIGHAT
         DIST GOLAGHAT
         ASSAM REP. BY ITS CHAIRMAN AND SECRETARY
         ------------
         Advocate for : MR. M GOGOI
         Advocate for : appearing for JITUMONI SAIKIA
                                                                                  Page No.# 2/3

                              Linked Case : Case No. : RFA/9/2025

            MS NUMALIGARH REFINERY LIMITED
            A PUBLIC SECTOR UNDERTAKING HAVING ITS CORPORATE OFFICE AT
            122A, G.S ROAD, CHRISTIAN BASTI, GUWAHATI 781005, REP. BY ITS
            MANAGING DIRECTOR,



            VERSUS

            SHRI JITUMONI SAIKIA
            S/O NAGEN CHANDRA SAIKIA,
            RESIDENT OF VILLAGE MOHIMABARI, TITABOR, DIST JORHAT, ASSAM

            2:THE DELHI PUBLIC SCHOOL
             NUMALIGARH REFINERY LTD. NRL TOWNSHIP
             PO KANAIGHAT
             DIST GOLAGHAT
            ASSAM REP. BY ITS PRINCIPAL

            3:THE MANAGING COMMITTEE OF DELHI PUBLIC SCHOOL
            NUMALIGARH
             NUMALIGARH REFINERY LTD. NRL TOWNSHIP
             PO KANAIGHAT
             DIST GOLAGHAT
            ASSAM REP. BY ITS CHAIRMAN AND SECRETAR

Advocate for the Petitioner   : MR. M GOGOI, MR. N DEKA

Advocate for the Respondent : SADHAN KALITA (R-1), MRITYUNJOY KALITA(R-1),MS P
BORUA(R-1),GUNJAN DAS(R-1)




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

Date : 28.08.2025

Heard Mr. N. Deka, the learned counsel appearing for the applicant.

2. None appears for the respondent No. 1 on call.

3. Since the connected RFA/9/2025 has already been listed for hearing, the execution of the judgment and decree dated 05.11.2024 passed by the learned Civil Judge (Senior Division), Page No.# 3/3

Golaghat in Title Suit No.02/2014 (Old-1/2014) shall remained stayed till the disposal of the connected appeal.

With the aforesaid direction, the Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant