Joy Raj Sarkar @ Joy Raj vs Debapriya Shil
2021 Latest Caselaw 1177 Gua

                                                                       Page No.# 1/2

GAHC010049072018




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

                                 Case No. : I.A.(Crl.)/166/2018

            JOY RAJ SARKAR @ JOY RAJ
            S/O. DR. SANTOSH KUMAR SARKAR,R/O. AMBAGAN, (NEAR MICROWAVE
            STATION), P.O. KHALILPUR, P.S. DHUBRI, DIST. DHUBRI, ASSAM.


            VERSUS

            DEBAPRIYA SHIL
            W/O. SRI JOY RAJ SARKAR @ JOY RAJ, D/O. SRI DIPAK KUMAR SHIL, R/O.
            WARD NO. 2, KALIBARI, BARUAPATTI ROAD, P.O. GAURIPUR, PIN-783331,
            P.S. GAURIPUR, DIST. DHUBRI, ASSAM



Advocate for the Petitioner   : MR. D SUR

Advocate for the Respondent : TULIKA BORAH.


             Linked Case : Crl.Rev.P./85/2018

            JOY RAJ SARKAR @ JOY RAJ
            S/O. DR. SANTOSH KUMAR SARKAR
            R/O. AMBAGAN
             (NEAR MICROWAVE STATION)
             P.O. KHALILPUR
             P.S. DHUBRI
             DIST. DHUBRI
             ASSAM.


             VERSUS

            DEBAPRIYA SHIL
                                                                                          Page No.# 2/2

             W/O. SRI JOY RAJ SARKAR @ JOY RAJ
             D/O. SRI DIPAK KUMAR SHIL
             R/O. WARD NO. 2
             KALIBARI
             BARUAPATTI ROAD
             P.O. GAURIPUR
             PIN-783331
             P.S. GAURIPUR
             DIST. DHUBRI
             ASSAM.


             ------------
             Advocate for : MS. P BURAGOHAIN
             Advocate for : appearing for DEBAPRIYA SHIL



                                      BEFORE
                     HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN


                                              ORDER

24.03.2021.

By way of this petition under Section 5 of the Limitation Act, 1963, the petitioner has sought for condonation of delay of 151 days in filing the connected Revision petition, for setting aside the

judgment and order dated 24.04.2017, passed by the learned Judicial Magistrate, 1 st Class, Dhubri, in Misc. Case No.751/2015.

Having heard the submission of learned counsel for the petitioner that due to choosing of wrong forum while preferring an appeal, the delay has occasioned and the learned counsel for the respondent has also not raised any objection against such prayer, the delay is hereby condoned.

The I.A. stands disposed of.

JUDGE

Comparing Assistant