Nilu Gogoi @ Nilu Gogoi Chetia vs Lakhima Dutta Saikia
2025 Latest Caselaw 3421 Gua

Gauhati High Court

Nilu Gogoi @ Nilu Gogoi Chetia vs Lakhima Dutta Saikia on 21 February, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                    Page No.# 1/2

GAHC010082552024




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

                           Case No.: I.A.(Civil)/1253/2024

          NILU GOGOI @ NILU GOGOI CHETIA
          W/O LATE DIBYA CHETIA
          RESIDENT OF CHETIA GAON
          WARD NO. 5
          PO AND PS NORTH LAKHIMPUR
          DIST LAKHIMPUR
          ASSAM 787001

           VERSUS

          LAKHIMA DUTTA SAIKIA
          W/O RATUL SAIKIA
          RESIDENT OF BALIGAON
          PO LILABARI
          PS NORTH LAKHIMPUR
          DIST LAKHIMPUR
          ASSAM 787051

For the applicant(s)      : Ms. S. G. Baruah, Advocate

For the respondent (s) : Mr. B. Haldar, Advocate

                             BEFORE
              HON'BLE MR. JUSTICE DEVASHIS BARUAH
                            ORDER

21.02.2025

This is an application filed for stay of the judgment and decree 09.01.2024 passed by the learned Civil Judge (Senior Page No.# 2/2

Division), Lakhimpur, North Lakhimpur in Money Appeal No.1/2021.

2. The learned counsel appearing on behalf of the applicant submits that she would not like to press the instant application.

3. Accordingly, the instant application stands closed on withdrawal.

JUDGE

Comparing Assistant