Page No.# 1/3 vs Govindra Chandra Paul
2025 Latest Caselaw 3144 Gua

Gauhati High Court

Page No.# 1/3 vs Govindra Chandra Paul on 13 February, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                 Page No.# 1/3

GAHC010194742024




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

                       Case No. : I.A.(Civil)/3101/2024

         PRAN GOPAL DAS GUPTA @ PRABIR DAS GUPTA AND 6 ORS
         S/O LATE PRATAP CHANDRA DAS GUPTA
         RESIDENT OF PAIKAN VILLAGE
         PO AND DIST HAILAKANDI
         ASSAM

         2: PRASHANTA DAS GUPTA @ SHANKU DAS GUPTA
         S/O LATE PRATAP CHANDRA DAS GUPTA

         RESIDENT OF PAIKAN VILLAGE
         PO AND DIST HAILAKANDI
         ASSAM


         3: PRANTA DAS GUPTA @ PINKU DAS GUPTA
         S/O LATE PRATAP CHANDRA DAS GUPTA

         RESIDENT OF PAIKAN VILLAGE
         PO AND DIST HAILAKANDI
         ASSAM


         4: KRISHNA SEN @ RANI DAS GUPTA
         S/O LATE PRATAP CHANDRA DAS GUPTA

         RESIDENT OF PAIKAN VILLAGE
         PO AND DIST HAILAKANDI
         ASSAM


         5: MANDIRA DAS GUPTA @ BHAWANI DAS GUPTA
         S/O LATE PRATAP CHANDRA DAS GUPTA

         RESIDENT OF PAIKAN VILLAGE
                                                                         Page No.# 2/3

            PO AND DIST HAILAKANDI
            ASSAM


            6: SWAPNA LODH @ SHIBANI DAS GUPTA
            D/O LATE PRATAP CHANDRA DAS GUPTA

            RESIDENT OF PAIKAN VILLAGE
            PO AND DIST HAILAKANDI
            ASSAM


            7: SIKHA DAS
            D/O LATE PRATAP CHANDRA DAS GUPTA

            RESIDENT OF PAIKAN VILLAGE
            PO AND DIST HAILAKANDI
            ASSAM
            VERSUS

            GOVINDRA CHANDRA PAUL
            S/O LATE BRINDAVAN CHANDRA PAUL
            RESIDENT OF PAIKAN VILLAGE
            PO AND DIST HAILAKANDI
            ASSAM

            For the Applicant(s)          : Mr. S. Biswas, Advocate

            For the Respondent(s)        : Mr. N. Haque, Advocate


                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                      ORDER

Date : 13.02.2025

This is an application filed under Order XLI Rule 5 of the Code of Civil Procedure, 1908 for stay of the judgment and decree dated 29.06.2024 passed in Title Appeal No.04/2023.

2. Mr. N. Haque, the learned counsel appearing on behalf of the respondent submits that the execution proceedings have not yet been filed.

Page No.# 3/3

3. Taking into account the above, this Court for the present is not inclined to pass any order in the instant case.

4. List this matter again on 25.02.2025.

JUDGE

Comparing Assistant