Usman Gani vs Bikash Baroi
2025 Latest Caselaw 7748 Gua

Gauhati High Court

Usman Gani vs Bikash Baroi on 13 October, 2025

                                                                     Page No.# 1/3

GAHC010220282025




                                                              undefined

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

                           Case No. : I.A.(Civil)/3258/2025



         USMAN GANI
         S/O- LATE ISRAFIL
         R/O- VILL-
         PO- RATABARI
         DIST- SRIBHUMI
         ASSAM
         788737


          VERSUS

         BIKASH BAROI
         S/O- LATE HANSH NARAYAN BAROI
         R/O- VILL- PO OLIVIACHERRA TEA ESTATE
         PS RATABARI
         DIST- SRIBHUMI
         ASSAM
         788737

         2:THE MANAGER
         GOMBHIRA TEA ESTATE
          PO- OLIVIA CHERRA
          PS RATABARI
          DIST- SRIBHUMI
         ASSAM
          PIN- 788737
          ------------
         Advocate for : MR H R A CHOUDHURY
         Advocate for : appearing for BIKASH BAROI
                                                                        Page No.# 2/3


                                        In

                               RSA Case No. 167/2025



                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                     ORDER

13.10.2025

1. Heard Mr. F.U. Barbhuiya, the learned counsel for the applicant.

2. This application under Order XXXIX Rule 1 and 2 read with Section 151 of the Code of Civil Procedure, 1908 has been preferred by the applicant, namely, Usman Gani, praying for stay of the judgment and decree dated 16.08.2025, by the Court of the learned Civil Judge (Senior Division), Sribhumi, in Title Appeal No. 16/2024, whereby, it upheld the judgment and decree dated 10.05.2024 and 13.05.2024 respectively, passed by the Trial Court, i.e. the Court of the learned Civil Judge (Junior Division No. 1), Karimganj, in respect of Title Suit No. 187/2011.

3. The appeal is admitted.

4. Issue notices to the respondents.

5. The applicant shall take steps for issuance of notice upon the respondents by registered post with A/D as well as by usual mode, within

7(seven) days from the date of this order, returnable on 17 th November, 2025.

6. Let the records of the Trial Court as well as the First Appellate Court be requisitioned.

7. Registry to take steps for requisitioning the same.

8. List accordingly.

Page No.# 3/3

JUDGE

Comparing Assistant