M/S Lakhimi Finance And Lakhimi ... vs Saurabh Kumar Gogoi And Anr
2021 Latest Caselaw 1038 Gua

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GAHC010120832020




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

                                 Case No. : I.A.(Crl.)/460/2020

            M/S LAKHIMI FINANCE AND LAKHIMI ENTERPRISE
            REPRESENTED BY SMTI MAMONI SAIKIA DUTTA, W/O SRI PRADIP
            KUMAR DUTTA, R/O JAIL ROAD, P.O.-JORHAT, P.S.-JORHAT, DIST-JORHAT,
            ASSAM



            VERSUS

            SAURABH KUMAR GOGOI AND ANR.
            S/O LT. MOHENDRA NATH GOGOI, R/O SASTRIPITH, CHOLADHARA,
            P.O./P.S.-JORHAT, DIST-JORHAT, ASSAM

            2:THE STATE OF ASSAM
             REPRESENTED BY THE PUBLIC PROSECUTOR
            ASSA

Advocate for the Petitioner   : MR. P KATAKI

Advocate for the Respondent : PP, ASSAM (R2)




             Linked Case :

            M/S LAKHIMI FINANCE AND LAKHIMI ENTERPRISE



             VERSUS

            SAURABH KUMAR GOGOI AND ANR. (E)
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              ------------
              Advocate for :
              Advocate for : appearing for SAURABH KUMAR GOGOI AND ANR. (E)



                                       BEFORE
                      HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN


                                                ORDER

17-03-2021.

Heard the learned counsel for the petitioner.

None appears for the respondent No.1, despite service of notice. The State respondent is a formal party.

By filing this petition under Section 5 of the Limitation Act, 1963, the petitioner has sought for condonation of delay of 84 days in preferring the connected Criminal Revision Petition, on the ground that the outcome of the trial Court judgment as well as the result of the appellate Court was not communicated by the engaged counsel, for which the petitioner was not aware of the judgments so pronounced.

Having regard to the submission of learned counsel for the petitioner and the ground assigned in para 6 & 7 of the petition, this Court is inclined to grant the prayer made before this Court.

Accordingly the delay is hereby condoned and the Registry is directed to register the appeal and list the matter on 05.04.2021.

The I.A. stands disposed of.

JUDGE

Comparing Assistant