Gauhati High Court
M/S Bhutan Duars Tea Associations Ltd. ... vs Northern Evangelical Lutheran Church ... on 1 March, 2019
Author: Prasanta Kumar Deka
Bench: Prasanta Kumar Deka
Page No.# 1/3
GAHC010003242016
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA 80/2018
1:M/S BHUTAN DUARS TEA ASSOCIATIONS LTD. and ANR
HAVING ITS PRINCIPAL OFFICE AT NILHAT HOUSE 6TH FLOOR, 11, R.N.
MUKHERJEE STREET, KOLKATA-700001
2: GULAB CHAND JOSHI
R/O- BIRJHORA TEA ESTATE
P.O.- BONGAIGAON
DIST - BONGAIGAON
ASSA
VERSUS
1:NORTHERN EVANGELICAL LUTHERAN CHURCH (NELC) and 5 ORS
HAVING ITS HEAD OFFICE AT DUMKA (JHARKHAND), BY ITS PRESENT
SECY.
2:RATAN SHREE FINVEST PVT. LTD.
R/O- 6TH FLOOR
NILHAT HOUSE NO. 11
R.N. MUKHERJEE STREET
KOLKATA- 700001.
3:NAHATA ESTATE PVT. LTD
R/O- 6TH FLOOR
NILHAT HOUSE NO. 11
R.N. MUKHERJEE STREET
KOLKATA- 700001.
4:SUMITRA SECURITIES LTD.
R/O- 6TH FLOOR
NILHAT HOUSE NO. 11
R.N. MUKHERJEE STREET
KOLKATA- 700001.
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5:PARITOSH KUMAR DUTTA
R/O- 40
GARIAHAT ROAD
SOUTH KOLKATA- 700031.
6:MRIDULIKA DUTTA
R/O- 40
GARIAHAT ROAD
SOUTH KOLKATA- 700031
Advocate for the Petitioner : MR. A LAL
Advocate for the Respondent : MR G BAISHYA
Linked Case : I.A.(Civil) 2219/2018
1:M/S BHUTAN DUARS TEA ASSOCIATIONS LTD. and ANR
HAVING ITS PRINCIPAL OFFICE AT NILHAT HOUSE 6TH FLOOR
11
R.N. MUKHERJEE STREET
KOLKATA-700001
2: GULAB CHAND JOSHI
S/O- LT MOHAN LAL JOSHI
R/O- BIRJHORA TEA ESTATE
PO- BONGAIGAON
DIST- BONGAIGAON
ASSAM
VERSUS
1:NORTHERN EVANGELICAL LUTHERAN CHURCH (NELC) and 5 ORS
HAVING ITS HEAD OFFICE AT DUMKA (JHARKHAND)
BY ITS PRESENT SECY.
2:RATAN SHREE FINVEST PVT. LTD.
R/O- 6TH FLOOR
NILHAT HOUSE NO. 11
R.N. MUKHERJEE STREET
KOLKATA- 700001.
3:NAHATA ESTATE PVT. LTD
R/O- 6TH FLOOR
NILHAT HOUSE NO. 11
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R.N. MUKHERJEE STREET, KOLKATA- 700001.
4:SUMITRA SECURITIES LTD, R/O- 6TH FLOOR
NILHAT HOUSE NO. 11, R.N. MUKHERJEE STREET
KOLKATA- 700001.
5:PARITOSH KUMAR DUTTA
R/O- 40, GARIAHAT ROAD
SOUTH KOLKATA- 700031.,
6:MRIDULIKA DUTTA
R/O- 40, GARIAHAT ROAD, SOUTH KOLKATA- 700031.
Advocate for the Petitioner : MR. A LAL
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE PRASANTA KUMAR DEKA
ORDER
Date : 01-03-2019 Heard Mr. A. Lal, learned counsel for the petitioner. Also heard Mr. A. Hasan, learned counsel for the respondent No.1.
This is an application under Order 41 Rule 5 of the CPC for stay of judgment and decree dated 18.8.2015 passed by the learned District Judge, Kokrajhar in Title Appeal No. 06/2006.
As the connected second appeal is already admitted, the operation of the impugned judgment and decree dated 18.8.2015 is stayed till disposal of the connected second appeal.
This Interlocutory Application accordingly stands disposed of.
JUDGE Comparing Assistant