Page No.# 1/2 vs Utpal Das
2021 Latest Caselaw 3192 Gua

                                                                    Page No.# 1/2

GAHC010185592020




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

                                Case No. : I.A.(Civil)/2295/2020

            NABAKISHORE DAS AND ANR.
            S/O- LATE KISHOR KUMAR DAS @ MANI, R/O- AMBARIHATI, MOUZA-
            BARPETA, P.S. AND DIST.- BARPETA, ASSAM.

            2: SABITA DAS
            W/O- LATE KISHOR KUMAR DAS @ MANI
             R/O- AMBARIHATI
             MOUZA- BARPETA
             P.S. AND DIST.- BARPETA
            ASSAM

            VERSUS

            UTPAL DAS
            S/O- LATE DHIRENDRA NATH DAS, R/O- AMOLAPATTY, L.C.N. ROAD,
            MOUZA- BARPETA, P.S. AND DIST.- BARPETA, ASSAM.



Advocate for the Petitioner   : MR. N ALAM

Advocate for the Respondent :

            Linked Case :

            NABA KISHORE DAS AND ANR.



             VERSUS

            UTPAL DAS B
                                                                                  Page No.# 2/2


            ------------
            Advocate for : MR. N ALAM
            Advocate for : appearing for UTPAL DAS B



                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                         ORDER

Date : 29.11.2021

Heard Ms. H. Fatima, the learned counsel appearing for the applicants. She submits that there has been a delay of 509 days in preferring the Regular Second Appeal against the judgment and decree dated 25/4/2019 passed in Title Appeal No. 12/2017 by the Court of the Civil Judge at Barpeta.

Issue notice upon the respondent. Notice is made returnable by 4 weeks.

The applicants are to take steps within a period of 7 days from today by registered post with A/D and by usual process.

JUDGE

Comparing Assistant