Sri Rupok Jyoti Borkotoky vs Sri Makhon Borah
2021 Latest Caselaw 385 Gua

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GAHC010142162018




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

                                    Case No. : I.A.(Crl.)/502/2018

             SRI RUPOK JYOTI BORKOTOKY
             S/O LATE TARUN CH. BORKOTOKY, R/O KOROKATALI, NEAR J.B.A.
             BIDYALAYA, JORHAT - 785015, DIST. JORHAT, ASSAM



             VERSUS

             SRI MAKHON BORAH
             S/O LATE PANI RAM BORAH, PROPRIETOR OF INSTRUMENT, R/O SUWAMI
             GAON, NEAR BHOGDOI BRIDGE, JORHAT, P.O., P.S. AND DISTRICT -
             JORHAT - 785001, ASSAM



Advocate for the Petitioner     : MR. D K KOTHARI

Advocate for the Respondent :




                                      BEFORE
                         HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                               ORDER

Date : 04-02-2021

Heard learned counsel appearing for both sides. By this application filed under Section 5 of the Limitation Act, 1963, the applicant prays for condonation of delay of 11 days in fling the of Appeal against the impugned judgment dated

27.03.2018 passed by the learned Addl. Chief Judicial Magistrate, Jorhat, in C.R. Case No. 270c/2014.

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The cause of delay has been explained in para. 2 of the application. The learned counsel for the respondent submits that he has no objection if the delay is condoned. Upon hearing the learned counsel for the rival parties and upon perusal of the application, I find that the applicant has made out a case for condoning the delay. As such the delay of 11 days in filing the instant appeal is condoned.

Registry to register the connected appeal.

The I.A.(C) is disposed of accordingly.

JUDGE

Comparing Assistant