Page No.# 1/3 vs Debojyoti Das
2025 Latest Caselaw 5737 Gua

Gauhati High Court

Page No.# 1/3 vs Debojyoti Das on 25 June, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                        Page No.# 1/3

GAHC010101792025




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

                              Case No. : I.A.(Civil)/1762/2025

         DEBASISH DAS AND 6 ORS
         S/O LATE KALI KUMAR DAS


         2: ABHIJIT DAS

         S/O LATE KALI KUMAR DAS


          3: SMTI SUMITA DAS

         W/O LATE SURAJIT DAS

          4: PARTHIV DAS

         S/O LATE SURAJIT DAS


          5: SRI PRITAM DAS

         S/O LATE SURAJIT DAS

          6: AMITAVA DAS

         S/O LATE KALI KUMAR DAS

         7: SUBHASISH DAS
         S/O LATE LAKI KUMAR
         DAS

         ALL ARE R/O HOUSE NO 22
         BIBEKANANDAPURAM
         BHASKAR NAGAR
         P.S. FATASIL AMBARI
                                                                 Page No.# 2/3

           GUWAHATI 18
           DIST.KAMRUP (M)
           ASSAM
           PIN 781018
           VERSUS

           DEBOJYOTI DAS
           S/O LATE KALI KUMAR DAS
           R/O SAMIR DAS AND ANANTA SEN
           NEAR SIVBARI BIDHANSANGHA CLUB
           KAMAKHYA COLONY
           P.O. PANDU
           P.S. JALUKBARI
           GUWAHATI 12
           DIST. KAMRUP(M)
           ASSAM
           PIN 781012




For the Applicant (s)    : Mr. A. Biswas, Advocate

For the Respondent(s) : Mr. G. Imtiaz, Advocate


                                    -BEFORE-
                 HON'BLE MR. JUSTICE DEVASHIS BARUAH
                                        ORDER

25.06.2025

Heard Mr. A Biswas, the learned counsel appearing on behalf of the applicants and Mr. G. Imtiaz, the learned counsel who appears for the respondent.

2. This is an application filed under Order XLI Rule 5 of the Code of Civil Procedure, 1908 for stay of the judgment and order dated 14.02.2025 passed by the Court of the Page No.# 3/3

learned Civil Judge (Senior Division) No.3, Kamrup(M) at Guwahati in Title Appeal No.13/2023.

3. Taking into account that the decree which has been passed in Title Appeal No.13/2023 is an executable decree and the fact that the accompanying Appeal has already been admitted, this Court stays the impugned judgment and order dated 14.02.2025 passed by the Court of the learned Civil Judge (Senior Division) No.3, Kamrup (M) at Guwahati in Title Appeal No.13/2023 till the disposal of the accompanying Appeal.

4. With the above, the instant I.A. stands closed.

JUDGE

Comparing Assistant