Smti Sima Narzary @ Sima Rani Narzary vs Pushnath Narzary
2025 Latest Caselaw 1310 Gua

Gauhati High Court

Smti Sima Narzary @ Sima Rani Narzary vs Pushnath Narzary on 21 July, 2025

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GAHC010151362025




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

                          Case No. : I.A.(Civil)/2247/2025


         SMTI SIMA NARZARY @ SIMA RANI NARZARY
         D/O LATE NIBARAN NARZARY
         VILL. AND P.O. NO. 2 MAKTAI GAON
         P.S. GOSSAIGAON
         DIST. KOKRAJHAR
         ASSAM
         PIN 783360


          VERSUS

         PUSHNATH NARZARY
         S/O LATE BINA RAM NARZARY
         A R/O VILL. NO 2 MAKTAI GAON
         P.O. KARTIMARI
         P.S. GOSSAIGAON
         DIST. KOKRAJHAR
         BTAD
         ASSAM
         THE EXECUTOR OF THE WILL BEQUEATHED BY THE DECEASED LATE
         NIBARAN NARZARY.


         ------------
         Advocate for : MR. M U MAHMUD
         Advocate for : appearing for PUSHNATH NARZARY



                                BEFORE
                   HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                     ORDER

Page No.# 2/2

Date : 21.07.2025

Heard Mr. M. U. Mahmud, learned counsel for the applicant.

2. This interlocutory application, is preferred by the applicant for staying the operation of the impugned judgment dated 10.06.2025 and decree dated 02.07.2025 passed in Testamentary Suit No. 01/2022.

3. Let notice be issued to the opposite party, returnable in 4(four) weeks.

4. Steps be taken upon opposite party by registered post with A/D as well as by usual process within a week from today.

5. List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant