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Nasir Uddin vs Borhan Ali And 4 Ors
2025 Latest Caselaw 5253 Gua

Citation : 2025 Latest Caselaw 5253 Gua
Judgement Date : 12 June, 2025

Gauhati High Court

Nasir Uddin vs Borhan Ali And 4 Ors on 12 June, 2025

                                                                   Page No.# 1/2

GAHC010256522024




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

                         Case No. : I.A.(Civil)/3958/2024

         NASIR UDDIN
         S/O LATE KASER ALI, VILLAGE MEDHIRTARI, MOUZA JANIA, DIST
         BARPETA, ASSAM

         VERSUS

         BORHAN ALI AND 4 ORS
         S/O LATE DARAG ALI RESIDENT OF VILLAGE MEDHIRTARI, MOUZA
         JANIA, DIST BARPETA, ASSAM

         2:SAHEB ALI
          S/O LATE GOLAM ALI

         RESIDENT OF VILLAGE MEDHIRTARI
         MOUZA JANIA
         DIST BARPETA
         ASSAM

         3:HAZRAT ALI

          S/O LATE GOLAM ALI

         RESIDENT OF VILLAGE MEDHIRTARI
         MOUZA JANIA
         DIST BARPETA
         ASSAM

         4:ABDUL MANNAN

          S/O LATE JOINUDDIN

         RESIDENT OF VILLAGE MEDHIRTARI
         MOUZA JANIA
         DIST BARPETA
                                                                          Page No.# 2/2

             ASSAM

            5:HEIRS OF MAINUDDIN

             RESIDENT OF VILLAGE MEDHIRTARI
             MOUZA JANIA
             DIST BARPETA
             ASSA

Advocate for the Petitioner   : I AMIN, MR M H AHMED

Advocate for the Respondent : ,


                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

Date : -12.06.2025

Heard Mr. M. H. Ahmed, learned counsel for the applicant/appellant. Also heard Mr. S. Bakhtiar, learned counsel for the respondents/opposite parties.

This interlocutory application is preferred by the applicant/appellant for staying execution of the impugned judgment dated 06.11.2024 and decree dated 08.11.2024 in T.A No. 27/2023.

The learned counsel for the respondents/opposite parties submits that he has not been furnished with a copy of this I.A. However, Mr. Ahmed, learned counsel for the applicant furnished a copy of this I.A. to the learned counsel for the respondents/opposite parties during the course of the day.

List this matter on 17.06.2025.

JUDGE

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