Rupam Das vs Salim Khan
2021 Latest Caselaw 968 Gua

                                                                     Page No.# 1/2

GAHC010032172021




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

                                 Case No. : I.A.(Crl.)/155/2021

            RUPAM DAS
            S/O NIRMALENDU DAS, PROPRIETOR OF A.P.B. ENTERPRISE, SONARAM
            MARKET, 2ND FLOOR, SRCB ROAD, MALIGAON, GUWAHATI-9, P.S.-
            JALUKBARI, DIST-KAMRUP(M), ASSAM



            VERSUS

            SALIM KHAN
            PROPRIETOR OF HI TECH DISCOVERY NAZI COMPLEX, OPP. HOTEL
            KALPA, G.S. ROAD, P.S.-PALTANBAZAR, GUWAHATI-7, DIST-KAMRUP (M),
            ASSAM



Advocate for the Petitioner   : MS. R KALITA

Advocate for the Respondent :




             Linked Case :

            RUPAM DAS



             VERSUS

            SALIM KHAN (A)
                                                                                          Page No.# 2/2



             ------------
             Advocate for : MS R KALITA
             Advocate for : appearing for SALIM KHAN (A)



                                      BEFORE
                     HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN


                                               ORDER

12.03.2021.

Heard the learned counsel for the applicant.

By filing this petition under Section 5 of the Limitation Act, 1963, prayer has been made for condoning the delay of 108 days, in filling the connected Crl.Rev.P./1373/2021, against the judgment dated 12.09.2019, passed by the learned Addl. Sessions Judge (FTC) No.3, Kamrup at Guwahati, in Criminal Appeal No.64/2018.

Let notice be issued to the opposite party by Reg. Post with A/D. as well as by usual process, returnable in three weeks.

JUDGE

Comparing Assistant