Gauhati High Court

Ramani Kakati Das vs Tara Prasad Sharma And 7 Ors on 6 June, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                             Page No.# 1/4

GAHC010174062024




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

                             Case No. : CRP/86/2024

         RAMANI KAKATI DAS
         WIFE OF SRI JOGESH DAS,
         RESIDENT OF MANIARI TINIALI,
         P.S.- PALASHBARI, P.O.- MANIARI TINIALI,
         DISTRICT- KAMRUP, ASSAM.



         VERSUS

         TARA PRASAD SHARMA AND 7 ORS
         SON OF AMBIKA SHARMA,
         R/O- WARD NO. 7, KAMAKHYA,
         P.S.- JALUKBARI,
         GUWAHATI- 781010,
         DISTRICT- KAMRUP(M), ASSAM.

         2:MAHESH PARSAD SHARMA
          SON OF AMBIKA SHARMA

         R/O- HOUSE NO. 31

         KAMAKHYA TEMPLE ROAD

         P.S.- BHARALUMUKH
          GUWAHATI

         DISTRICT- KAMRUP(M)
         ASSAM.

         3:TARANI PRASAD SHARMA
          SON OF AMBIKA SHARMA

         R/O- WARD NO. 31
                                    Page No.# 2/4

KAMAKHYA

P.S.- JALUKBARI

GUWAHATI- 781010

DISTRICT- KAMRUP(M)
ASSAM.

4:PRATIBHA DEVI
W/O- KAMAKHYA PRASAD SHARMA

C/O- SHRI MAHESH PRASAD SHARMA

S/O AMBIKA SHARMA

R/O- HOUSE NO. 31

KAMAKHYA TEMPLE ROAD

P.S. BHARALUMUKH
 GUWAHATI

DISTRICT- KAMRUP(M)
ASSAM.

5:CHIRANJIB PRASHAD SHARMA
 SON OF JWALA PRASHAD SHARMA

R/O- FOOTHILL OF KAMAKHYA TEMPLE
NURSERY

P.S.- BHARALUMUKH
 GUWAHATI

DISTRICT- KAMRUP(M)
ASSAM.

6:UMARANI SHARMA
W/O- JWALA PRASHAD SHARMA

C/O- SHRI MAHESH PRASAD SHARMA

S/O AMBIKA SHARMA

R/O- HOUSE NO. 31

KAMAKHYA TEMPLE ROAD
                                                                      Page No.# 3/4


           P.S.- BHARALUMUKH
            GUWAHATI

           DISTRICT- KAMRUP(M)
           ASSAM.

           7:JYOTISHMAN SHARMA
            SON OF JWALA PRASHAD SHARMA

           R/O- FOOTHILL OF KAMAKHYA TEMPLE
           NURSERY

           P.S.- BHARALUKUKH
            GUWAHATI

           DISTRICT- KAMRUP(M)
           ASSAM.

           8:SANJOY THAKURIA
            SON OF JAMINI THAKURIA

           R/O SHANTIPUR

           NEAR NIRJESWARI MANDIR
           MIRZA

           P.S.- PALASHBARI
            P.O.- MIRZA

           DISTRICT- KAMRUP
           ASSAM
For the petitioner (s)   : Ms. M. Pathak, Advocate

For the respondent (s) : XXXX

                              BEFORE
               HON'BLE MR. JUSTICE DEVASHIS BARUAH
                             ORDER

06.06.2025 It is seen that service upon the respondents are not complete.

2. The petitioner is directed to take fresh steps upon all the Page No.# 4/4

respondents by way of registered post with A/D as well as through usual process within 7 days.

3. This Court further takes note of that vide the order dated 30.08.2024, the judgment and order dated 23.07.2024 passed by the Court of the learned Additional District & Sessions Judge, Kamrup as the Special Tribunal in respect of Special L.G. No.01/2023 was stayed. However, it is relevant to take note of that by the impugned judgment and order dated 23.07.2024, the suit proceedings had been dismissed. Under such circumstances, the question of stay does not arise for which the order dated 30.08.2024 staying the operation of impugned judgment and order dated 23.07.2024 stands vacated.

3. List this matter after completion of service.

JUDGE

Comparing Assistant