Sandip Nath vs Ms. Neha Sharma
2021 Latest Caselaw 477 Gua

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GAHC010012442021




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

                                 Case No. : I.A.(Crl.)/74/2021

            SANDIP NATH
            S/O LATE SUBHENDRA CHANDRA NATH, R/O COLLEGE ROAD, BRAHMIN
            GRAM, KALAIN, P.S.-KALAIN, DIST-CACHAR, ASSAM, PIN-788815



            VERSUS

            MS. NEHA SHARMA
            D/O SRI HARISH SHARMA, R/O BATAGULI TINIALI, PANJABARI,
            GUWAHATI-37, P.S.-DISPUR, DIST-KAMRUP(M), ASSAM



Advocate for the Petitioner   : MR. A GANGULY

Advocate for the Respondent :




             Linked Case :

            SANDIP NATH



             VERSUS

            NEHA SHARMA (E)
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            ------------
            Advocate for : MR. A GANGULY
            Advocate for : appearing for NEHA SHARMA (E)



                                   BEFORE
                 HONOURABLE MRS. JUSTICE RUMI KUMARI PHUKAN

                                            ORDER

10.02.2021

This is an application made under Section 5 of the Limitation Act, 1963 for condonation of delay of 216 days in filing the criminal revision petition against the judgment, dated 13.05.2019, passed by the learned Principal Judge, Family Court No. 1, Kamrup(M), in connection with F.C.(criminal) case No. 446/2017. Let the Notice be issued to the respondent, returnable within 3(three) weeks. List the matter after 3(three) weeks along with service report.

JUDGE

Comparing Assistant