Om Prakash Swami vs Suresh Swami
2025 Latest Caselaw 8913 Gua

Gauhati High Court

Om Prakash Swami vs Suresh Swami on 26 November, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                           Page No.# 1/2

GAHC010004342024




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

                                   I.A.(Civil)/970/2024

          OM PRAKASH SWAMI
          S/O LATE GOPAL SWAMI
          R/O KAMRUP CHAMBER ROAD
          FANCY BAZAR
          P.S.- FANCY BAZAR.


           VERSUS

          SURESH SWAMI
          S/O LATE GOPAL SWAMI
          R/O KAMRUP CHAMBER ROAD
          FANCY BAZAR
          P.S.- FANCY BAZAR
          DIST.- KAMRUP (M)
          ASSAM.


          ------------
          Advocate for : MR. C BHATTACHARYYA
          Advocate for : appearing for SURESH SWAMI



                              Linked Case :Case No. : RFA/11/2024

          OM PRAKASH SWAMI
          S/O LATE GOPAL SWAMI,
          R/O KAMRUP CHAMBER ROAD, FANCY BAZAR, P.S.- FANCY BAZAR.



          VERSUS
                                                                                      Page No.# 2/2

              SURESH SWAMI
              S/O LATE GOPAL SWAMI,
              R/O KAMRUP CHAMBER ROAD, FANCY BAZAR, P.S.- FANCY BAZAR,
              DIST.- KAMRUP (M), ASSAM.



             Advocate for the Petitioner       : MR. C BHATTACHARYYA, MS. C KALITA,MR.
             A DAS

             Advocate for the Respondent : ,




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                               ORDER

Date : 26.11.2025

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

2. Since the connected Regular First Appeal has been admitted for hearing, the operation of the judgment and decree dated 07.10.2023 passed by the learned Civil Judge No. 1, Kamrup (Metro) at Guwahati in Title Suit No.152/2014 shall remain stayed till disposal of the connected Regular First Appeal.

3. This IA stands disposed of accordingly.

JUDGE

Comparing Assistant