Page No.# 1/3 vs Upon The Death Of Late Hiralal Sharmah ...
2025 Latest Caselaw 9615 Gua

Gauhati High Court

Page No.# 1/3 vs Upon The Death Of Late Hiralal Sharmah ... on 16 December, 2025

                                                              Page No.# 1/3

GAHC010194082025




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

                        Case No. : I.A.(Civil)/3698/2025

         ABDUL HANIF AHMED AND 3 ORS
         ASSAM

         2: HAMIDUL ISLAM
         ASSAM

         3: HASHIBUL ISLAM
         ASSAM

         4: HABIBUL ISLAM
         ALL ARE SONS OF LATE SAIDUR RAHMAN
         R/O VILL. MIAPARA
         MANKACHAR
         P.O. AND P.S. MANKACHAR
         DIST. SOUTH SALMARA
         MANKACHAR
         ASSAM.
         VERSUS

         UPON THE DEATH OF LATE HIRALAL SHARMAH HIS LEGAL HEIRS
         GANESH SHARMAH AND 10 ORS
         ASSAM

         2:CHANDAN SHARMAH
         ASSAM

         3:SANTOSH SHARMAH
         ASSAM

         4:RANJIT SHARMAH
         ASSAM

         5:USHA DEVI
         ASSAM
                                                            Page No.# 2/3


6:LAKSHMI SHARMAH
ASSAM

 7:SUMITA SHARMAH
RESPONDENT NOS 1
 2
3 AND 4 ARE SONS
 RESPONDENT NO 5 IS THE WIFE AND RESPONDENT NOS. 6 AND 7 ARE THE
DAUGHTERS OF LATE HIRALAL SHARMAH. ALL ARE R/O VILL.
MANKACHAR TINIALI
 P.O. AND P.S. MANKACHAR
 DIST. SOUTH SALMARA MANKACHAR
ASSAM.

8:THE STATE OF ASSAM
REPRESENTED BY THE COLLECTOR
DHUBRI
ASSAM.

9:THE ASSTT. SETLEMENT OFFICER

MANKACHAR CIRCLE
AT MANKACHAR

10:THE SETTLEMENT OFFICER

DHUBRI KOKRAJHAR.

11:SAIYED ALI

S/O LATE TAIYOB UDDIN
VILL. JORDANGA (BORMANPARA)
P.S. MANKACHAR
DIST. DHUBRI
ASSAM
------------
Advocate for : MR. S K TALUKDAR
Advocate for : appearing for UPON THE DEATH OF LATE HIRALAL SHARMAH
HIS LEGAL HEIRS GANESH SHARMAH AND 10 ORS
                                                                        Page No.# 3/3


                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                     ORDER

Date : 16.12.2025

1. Heard Mr. S. Banik, learned counsel for the applicants.

2. The learned counsel for the applicants has submitted that in this interlocutory application, by order dated 19.11.2025, the notices were issued to the opposite parties and interim relief of stay of execution of the impugned judgment was granted till today. He submits that as the connected appeal has already been admitted and substantial questions of law have also been formulated, this interlocutory application may be disposed of by making the interim relief granted to the applicants by order 19.11.2025 as absolute.

3. Finding sufficient force in the submissions made by the learned counsel for the applicants, this interlocutory application is disposed of by making the interim stay granted by order dated 19.11.2025 as absolute during the pendency of the connected RSA No. 197/2025.

JUDGE

Comparing Assistant