Phukan Chandra Nath vs Gopal Nath And 13 Ors
2025 Latest Caselaw 2171 Gua

Gauhati High Court

Phukan Chandra Nath vs Gopal Nath And 13 Ors on 22 January, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                 Page No.# 1/4

GAHC010159652024




                                                          undefined

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

                       Case No. : I.A.(Civil)/2414/2024

         PHUKAN CHANDRA NATH
         S/O LATE JUPUK CHANDRA NATH RESIDENT OF HABIBARANGAARI
         PO HABIBARANGARI
         PS MIKIRBHETA
         DIST MORIGAON
         ASSAM 782103


          VERSUS

         GOPAL NATH AND 13 ORS
         S/O LATE SUMESWAR NATH RESIDENT OF VILLAGE DANDUA
         PO DANDUA
         PS AND DIST MORIGAON
         ASSAM 782104

         2:SMTI KANAKA DEVI
         W/O GOPAL NATH
         RESIDENT OF VILLAGE DANDUA
          PO DANDUA
          PS AND DIST MORIGAON
         ASSAM 782104

         3:SMTI AMULYA BARUA DEVI
         W/O GOPAL NATH
         RESIDENT OF VILLAGE DANDUA
         PO DANDUA
         PS AND DIST MORIGAON
         ASSAM 782104

         4:SMTI SAYANIKA DEVI
         D/O GOPAL NATH
         RESIDENT OF VILLAGE DANDUA
         PO DANDUA
                                   Page No.# 2/4

PS AND DIST MORIGAON
ASSAM 782104

5:SRI MRIDUL NATH
S/O GOPAL NATH
RESIDENT OF VILLAGE DANDUA
PO DANDUA
PS AND DIST MORIGAON
ASSAM 782104

6:MITHU NATH
S/O GOPAL NATH
RESIDENT OF VILLAGE DANDUA
PO DANDUA
PS AND DIST MORIGAON
ASSAM 782104

7:SRI ANKUR NATH
S/O GOPAL NATH
RESIDENT OF VILLAGE DANDUA
PO DANDUA
PS AND DIST MORIGAON
ASSAM 782104

8:SMTI MADHUCHANDRA DEVI
D/O GOPAL NATH
RESIDENT OF VILLAGE DANDUA
PO DANDUA
PS AND DIST MORIGAON
ASSAM 782104

9:SRI MAYURI DEVI
D/O GOPAL NATH
RESIDENT OF VILLAGE DANDUA
PO DANDUA
PS AND DIST MORIGAON
ASSAM 782104

10:ON THE DEATH OF UPENDRA NATH
HIS LEGAL HEIRS
SMTI SADHANI DEVI
W/O LATE UPENDRA NATH
RESIDENT OF VILLAGE DANDUA
PO DANDUA
PS AND DIST MORIGAON
ASSAM 782104

11:SMTI BEAUTY DEVI
                              Page No.# 3/4

D/O LATE UPENDRA NATH
RESIDENT OF VILLAGE DANDUA
PO DANDUA
PS AND DIST MORIGAON
ASSAM 782104

12:SRI RITU NATH
S/O LATE UPENDRA NATH
RESIDENT OF VILLAGE DANDUA
PO DANDUA
PS AND DIST MORIGAON
ASSAM 782104

13:SRI RAJEN NATH
S/O LATE UPENDRA NATH
RESIDENT OF VILLAGE DANDUA
PO DANDUA
PS AND DIST MORIGAON
ASSAM 782104

14:SRI BABUL NATH
S/O LATE BHABEN NATH
RESIDENT OF VILLAGE DANDUA
PO DANDUA
PS AND DIST MORIGAON
ASSAM 782104

15:SRI BALI NATH
S/O LATE BHABEN NATH
RESIDENT OF VILLAGE DANDUA
PO DANDUA
PS AND DIST MORIGAON
ASSAM 782104

16:SRI GIRISH NATH
S/O GOPAL NATH
RESIDENT OF VILLAGE DANDUA
PO DANDUA
PS AND DIST MORIGAON
ASSAM 782104

17:SRI PRAMESHWAR NATH
S/O LATE BHABEN NATH
RESIDENT OF VILLAGE DANDUA
PO DANDUA
PS AND DIST MORIGAON
ASSAM 782104
                                                                  Page No.# 4/4




For the applicant (s)     : Mr. D. C. C. Phukan, Advocate

For the respondent (s) : Mr. A. C. Sarma, Sr. Advocate
                         Mr. G. Bharadwaj, Advocate

                               BEFORE
                HON'BLE MR. JUSTICE DEVASHIS BARUAH
                              ORDER

22.01.2025

Mr. D. C. C. Phukan, the learned counsel appearing on behalf of the applicant submits that the instant application has been filed erroneously taking into account that the suit having been dismissed, there cannot be a stay to the said judgment and decree.

2. Taking into account the above, the instant I.A. stands closed on withdrawal.

JUDGE

Comparing Assistant