Gauhati High Court
Smti Prativa Rani Namasudra vs Smti Dipu Rani Namusudra And Anr on 8 December, 2020
Author: Prasanta Kumar Deka
Bench: Prasanta Kumar Deka
Page No.# 1/2
GAHC010005952017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/158/2018
SMTI PRATIVA RANI NAMASUDRA
W/O LATE SUDHANGSHU NAMASUDRA, VILL.MOBARAKPUR, P.O.
SILCHAR ROAD, P.S. AND DIST. KARIMGANJ, ASSAM.
VERSUS
SMTI DIPU RANI NAMUSUDRA and ANR
W/O LATE SANTOSH KUMAR NAMASUDRA, D/O SRI DILIP ROY, VILL.
MOBARAKPUR, P.O. SILCHAR ROAD, P.S. AND DIST. KARIMGANJ, ASSAM.
4:THE SUB REGISTRAR
KARIMGANJ
P.O. AND P.S. KARIMGANJ
DIST. KARIMGANJ
ASSAM
Advocate for the Petitioner : MD F H LASKAR
Advocate for the Respondent : G UDDIN (R1)
BEFORE
HONOURABLE MR. JUSTICE PRASANTA KUMAR DEKA
ORDER
Date : --8.12.20 Heard Mr. A. Sahad , learned counsel for the appellant. Also heard Mr. G. Uddin, learned counsel entered appearance on behalf of respondent.
Page No.# 2/2 This is an application under Order XLI Rule 5 of the CPC for stay of the execution of the judgment and decree dated 6.9.2017 passed in Title Appeal No. 8/2017 by the learned Civil Judge Karimganj.
As the connected appeal is already admitted, the execution of the impugned judgment and decree dated 6.9.2017 shall remain stayed till disposal of the connected second appeal.
Interlocutory application stands disposed of.
JUDGE Comparing Assistant