Citation : 2026 Latest Caselaw 252 Gua
Judgement Date : 20 January, 2026
Page No.# 1/3
GAHC010195972025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/100/2026
JOY GOBIN HAZAM ALISA JOYGOVINDA HAZAMJOY GJOY GOBIN HAZAM
@ JOYGOVINDA HAZAM AND ANR
S/O LATE JAMUNA PRASAD HAZAM
R/O VILL- ITARKANDI PART-I
P.S. AND DIST- HAILAKANDI
PIN-788152
2: JOY NARAYAN HAZAM
S/O LATE JAMUNA PRASAD HAZAM
R/O VILL- ITARKANDI PART-I
P.S. AND DIST- HAILAKANDI
PIN-788152
VERSUS
SMTI. USHA HAZAM AND 6 ORS.
W/O SRI KAJOL HAZAM
R/O DWERBOND PART-V
P.O. AND P.S.- DWERBOND
DIST- CACHAR
PIN-788113
2:BISWANATH HAZAM
S/O LATE DEWKI RAM HAZAM @ DEWKI NAO
VILL- ITARKANDI PART-I
P.S. AND DIST- HAILAKANDI
P.O.- RATAKANDI
PIN-788152
3:JAMAL UDDIN BARBHUIYA
S/O MONIR UDDIN BARBHUIYA
VILL- NARAINPUR PART-IV
P.S. AND DIST- HAILAKANDI
P.O.- CHANDPUR (WEST)
PIN-788152
Page No.# 2/3
4:ABDUL MALIK CHOUDHURY
S/O NURUL HOQUE CHOUDHURY
VILL- NARAINPUR PART-II
P.S. AND DIST- HAILAKANDI
P.O.- CHANDPUR (WEST)
PIN-788152
5:NIARUN NESSA CHOUDHURY
W/O NURUL HOQUE CHOUDHURY
VILL- NARAINPUR PART-II
P.S. AND DIST- HAILAKANDI
P.O.- CHANDPUR (WEST)
PIN-788152
6:ABDUL SUKKUR HAZARI
S/O LATE ISAD ALI HAZARI
VILL- ITARKANDI PART-II
P.S. AND DIST- HAILAKANDI
P.O.- RATAKANDI
PIN-788152
7:JAMAL UDDIN BARBHUIYA
S/O BABUR ALI BARBHUIYA
R/O VILL- NARAINPUR PART-II
P.S. AND DIST- HAILAKANDI
P.O.- CHANDPUR (WEST)
PIN-788152
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Advocate for : MR. A CHOUDHURY
Advocate for : appearing for SMTI. USHA HAZAM AND 6 ORS.
BEFORE
HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA
ORDER
Date : 20.01.2026
1. Heard Mr. A. Choudhury, the learned counsel for the applicants.
2. This application under Order 41 Rule 5 of the Code of Civil Procedure, 1908 has been filed by the applicants in connection with RFA No. 3/2026, praying for stay of execution of the impugned judgment and decree dated Page No.# 3/3
30.05.2025 passed in Title Suit No. 03/2021 by the Court of learned Civil Judge (Senior Division), Hailakandi.
3. The aforesaid judgment and decree has been impugned by the present applicants in the connected Regular First Appeal.
4. Issue notice to the respondent.
5. The applicants shall take steps for issuance of notice to the respondent by the speed post as well as by usual mode within three days from the date of this order, returnable on 27.02.2026.
6. In the meanwhile, as the connected appeal has been admitted and as the Executing Court in Execution Case No. 20/2025 has already been issued process, hence, till the next returnable date the execution of the impugned judgment and decree shall remain stayed.
7. List accordingly.
JUDGE
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