Shohidul Islam vs Mehera Khatun
2021 Latest Caselaw 611 Gua

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GAHC010023692021




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

                                     Case No. : I.A.(Crl.)/83/2021

             SHOHIDUL ISLAM
             S/O BILLAL HUSSAIN, VILL-NO. 3 SOUTH RANGAPANI, P.O.-BADLA
             BAZAR, P.S.-BOKO, DIST-KAMRUP(R), ASSAM, PIN-781127

             VERSUS

             MEHERA KHATUN
             D/O AFSAR ALI, VILL-NO. 2 SOUTH RANGAPANI, P.O.-BADLA BAZAR, P.S.-
             BOKO, DIST-KAMRUP(R), ASSAM, PIN-781127


Advocate for the Petitioner     : MR. M U MAHMUD

Advocate for the Respondent :

                                               BEFORE
                      HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN

                                                ORDER

22.02.2021 By way of filing this application under Section 5 of the Limitation Act, 1963, the applicant/appellant has sought for condonation of delay of 41 days in filing the revision petition against the judgment and order dated 08.11.2019, passed by the learned Principal Judge, Family Court, Kamrup at Guwahati.

Learned counsel for the applicant/appellant is present and heard. Let a notice be issued to the respondent by registered post with A/D as well as by usual procedure, returnable by 4 (four) weeks.

JUDGE

Comparing Assistant