Md. Mafizuddin vs On The Death Of Md. Taimuddin
2021 Latest Caselaw 13 Gua

                                                                  Page No.# 1/2

GAHC010185142020




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
                       Case No. : I.A.(Civil)/2200/2020

         MD. MAFIZUDDIN
         S/O- LATE NASIM UDDIN, VILL.- MAJARGAON, P.O. PATBAUSI, P.S. AND
         DIST.- BARPETA, ASSAM- 781314.
         VERSUS
         ON THE DEATH OF MD. TAIMUDDIN, HIS LEGAL HEIRS MD. TARIF UDDIN
         AND 5 ORS.
         S/O- LATE TAIMUDDIN, R/O- VILL.- NANGALKUR, P.O. PAHUMARA, P.S.
         AND DIST.- BARPETA, ASSAM, PIN- 781308.
         2:MD. JALAL UDDIN
          S/O- LATE TAIMUDDIN
          R/O- VILL.- NANGALKUR
          P.O. PAHUMARA
          P.S. AND DIST.- BARPETA
         ASSAM
          PIN- 781308.
         3:MD. ANOWAR HUSSAIN
          S/O- LATE TAIMUDDIN
          R/O- VILL.- NANGALKUR
          P.O. PAHUMARA
          P.S. AND DIST.- BARPETA
         ASSAM
          PIN- 781308.
         4:MISS NURJAHAN BEGUM
          D/O- LATE TAIMUDDIN
          R/O- VILL.- NANGALKUR
          P.O. PAHUMARA
          P.S. AND DIST.- BARPETA
         ASSAM
          PIN- 781308.
         5:MISS JARINA BEGUM
          D/O- LATE TAIMUDDIN
          R/O- VILL.- NANGALKUR
          P.O. PAHUMARA
          P.S. AND DIST.- BARPETA
         ASSAM
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              PIN- 781308.
             6:MISS AMELA BEGUM
              D/O- LATE TAIMUDDIN
              R/O- VILL.- NANGALKUR
              P.O. PAHUMARA
              P.S. AND DIST.- BARPETA
             ASSAM
              PIN- 781308

Advocate for the Petitioner : MR. A R SIKDAR
Advocate for the Respondent :




                                     BEFORE
                        HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                                 ORDER

Date : 04-01-2021

Heard the learned counsel for the petitioner.

By this application filed under section 5 of the Limitation Act, the petitioner has prayed for condoning the delay of 86 days in preferring the connected appeal against the judgment and order dated 19.11.2019 passed in RSA No. 42/2006.

Issue notice, returnable by four weeks.

The petitioner shall take steps for service of notice upon the respondents by registered post with A/D as well as by usual process within seven days from today.

JUDGE

Comparing Assistant