Goroimari Primary School vs Md Sabiruddin
2025 Latest Caselaw 8911 Gua

Gauhati High Court

Goroimari Primary School vs Md Sabiruddin on 26 November, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                  Page No.# 1/2

GAHC010215182025




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

                               I.A.(Civil)/3810/2025

         GOROIMARI PRIMARY SCHOOL
         REPRESENTED BY ITS HEADMASTER CUM SECRETARY NAMELY NUR
         HUSSAIN
         S/O LATE MAHAMMAD HUSSAIN
         R/O 90(1) GNB ROAD
         NEAR MARWARI MANDIR
         FOUZDARIPATTI
         P.O. NAGAON
         P.S. SADAR NAGAON
         DIST. NAGAON
         ASSAM 782003


          VERSUS

         MD SABIRUDDIN
         S/O LATE ABDUL ALI
         R/O BHAKATGAON
         P.O. SILONGANI
         P.S. NAGAON SADAR
         DIST. NAGAON
         ASSAM
         PIN 782002


         ------------
         Advocate for : MR. SURAJIT DAS
         Advocate for : appearing for MD SABIRUDDIN

                    L:inked Case Case No. : RSA/204/2025

          GOROIMARI PRIMARY SCHOOL
          REPRESENTED BY ITS HEADMASTER CUM SECRETARY NAMELY NUR
          HUSSAIN, S/O LATE MAHAMMAD HUSSAIN, R/O 90(1) GNB ROAD,
                                                                                   Page No.# 2/2

             NEAR MARWARI MANDIR, FOUZDARIPATTI, P.O. NAGAON, P.S. SADAR
             NAGAON, DIST. NAGAON, ASSAM 782003



             VERSUS

             MD SABIRUDDIN
             S/O LATE ABDUL ALI, R/O BHAKATGAON, P.O. SILONGANI, P.S.
             NAGAON SADAR, DIST. NAGAON, ASSAM,PIN 782002



            Advocate for the Petitioner   : MR. SURAJIT DAS, A M AHMED,MR. J ABBAS

            Advocate for the Respondent : ,

                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

Date : 26.11.2025

Heard the learned counsel Mr. S. Das appearing for the applicant.

2. Since the connected Regular Second Appeal has been admitted for hearing, the operation of the impugned judgment and decree dated 21.06.2025 passed by the learned Civil Judge (Sr. Division), Nagaon in Title Appeal No.40/2019 shall remain stayed till disposal of the appeal.

3. This IA stands disposed of accordingly.

JUDGE

Comparing Assistant