Page No.# 1/3 vs Alaka Dutta B
2025 Latest Caselaw 3443 Gua

Gauhati High Court

Page No.# 1/3 vs Alaka Dutta B on 24 February, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                  Page No.# 1/3

GAHC010137162024




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

                        Case No. : I.A.(Civil)/3742/2024


         MADHURI GOSWAMI SARMA AND 3 ORS
         W/O JITU SARMA
         RESIDENT OF HOUSE NO. 7
         RUPALI PATH
         R.G BORUAH ROAD GUWAHATI 24
         MOUZA BELTOLA
         PS GEETANAGAR
         DIST KAMRUP M ASSAM

         2: AMAN ULLA
         S/O ANJUMAN MAJID
         RESIDENT OF HOUSE NO. 11
          MILAN NAGAR PATH
          BHETAPARA
          GUWAHATI 28
          MOUZA BELTOLA
          PS HATIGAON
         DIST KAMRUPM ASSAM

         3: JOYNAL ABDIN
         S/O FARZ ALI

         RESIDENT OF HOUSE NO. 28
         BISHNUJYOTI PATH
         HATIGAON
         GUWAHATI 38
         MOUZA BELTOLA
         PS HATIGAON
         DIST KAMRUPM ASSAM

         4: MD. RAHUL ALI
         S/O MAHAMMAD HUSSAIN ALI

         RESIDENT OF HOUSE NO. 149
                                                                                  Page No.# 2/3

               SIJUBARI MAIN ROAD
               HATIGAON
               GUWAHATI 38
               MOUZA BELTOLA
               PS HATIGAON
               DIST KAMRUPM ASSAM
               VERSUS

               ALAKA DUTTA B
               W/O MR. BIREN DUTTA
               RESIDENT OF SAWKUCHI
               HOCKEY STADIUM ROAD
               GUWAHATI 40
               DIST KAMRUP M ASSAM
               ------------
               Advocate for : MR J U AHMED
               Advocate for : appearing for ALAKA DUTTA B




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                            ORDER

Date : 24.02.2025

Heard Mr. J. Ahmed, learned counsel for the applicants. Also heard Mr. B. Konwar, learned counsel for the sole respondent.

The learned counsel for the applicants is directed to provide one copy of the application to Mr. Konwar, learned counsel for the sole respondent.

This application has been filed under Order 41 Rule 5 of the Code of Civil Procedure praying for stay of the execution of the impugned Judgment.

Mr. Konwar submits that he will file an objection and prayed for some time to that effect.

Page No.# 3/3

After considering the submissions made by learned counsel for both the sides, it is hereby directed that till returnable date, the further proceedings that Title Execution Case No.22/2024 pending in the Court of learned Civil Judge (Sr. Div.) No.1, Kamrup(M), Guwahati shall remain stayed.

List after 4(four) weeks.

JUDGE

Comparing Assistant