Smti. Chandra Prabha Rajbonshi vs Md. Musaddar Laskar
2021 Latest Caselaw 610 Gua

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GAHC010027092021




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

                                        Case No. : I.A.(Crl.)/90/2021

               SMTI. CHANDRA PRABHA RAJBONSHI
               W/O- LATE DHARANIDHAR RAJBONSHI, R/O- VILL.- PASCHIM SITARA
               (GURKUCHI), P.O AND P.S. RANGIA, DIST.- KAMRUP(R), ASSAM.



               VERSUS

               MD. MUSADDAR LASKAR
               S/O- LATE BASIRUDDIN LASKAR, R/O- KOTAHBARI, GUWAHATI, P.S.
               GORCHUK, DIST.- KAMRUP(M), ASSAM AND OFFICE ADDRESS-
               DEPARTMENT OF SURVEY OF INDIA, GANESHGURI, GUWAHATI-6, P.S.
               DISPUR, DIST.- KAMRUP(M), ASSAM.



Advocate for the Petitioner        : MR. M K SHARMA

Advocate for the Respondent :




                                       BEFORE
                         HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                                    ORDER

22.02.2021

Heard Mr. M.K. Sharma, learned counsel for the applicant.

This is an application under Section 5 of the Limitation Act, 1963 for condoning the delay of 15 days in filing the connected Crl. Appeal against the impugned the Judgment and Order, dated 19.08.2019 passed by the learned Page No.# 2/2

SDJM, Rangia in Complaint Case No. 51NI/2015 (original Complaint case No. 4NI/2014) under Section 138 of the NI Act..

Issue notice to the respondent by registered post with A/D card.

Steps be taken within 7(seven) days.

List on 23.03.2021.

JUDGE

Comparing Assistant