Empire And Singlo Tea Limited vs On The Death Of Abdul Subhan
2022 Latest Caselaw 2792 Gua

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GAHC010121342020




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

                        Case No. : I.A.(Civil)/1565/2020

         EMPIRE AND SINGLO TEA LIMITED
         (PRESENTLY KNOWN AS APEEJAY SURENDRA CORPORATE SERVICES
         PVT. LTD. AND PREVIOUSLY IT WAS KNOWN AS SINGLO INDIA TEA
         COMPANY LIMITED). A COMPANY INCORPORATED UNDER THE
         COMPANIES ACT HAVING ITS REGISTERED OFFICE AT APPEJAY HOUSE,
         15 PARK STREET, KOLKATA AND A OFFICE AT SUFFRY, CHARAIDEO AND
         REP. BY ITS AUTHORIZED SIGNATORY SRI SOMNATH NANDI, MANAGER,
         SUFFRY TEA ESTATE, P.O. SUFFRY, DIST.- CHARAIDEO, PIN- 785689.



         VERSUS

         ON THE DEATH OF ABDUL SUBHAN, HIS LEGAL HEIRS MUSSTT. SAJIDA
         HAQUE AND 2 ORS.
         W/O- LATE ABDUL SUBHAN, R/O- RANGA PATHAR GAON, ABHAYPUR, P.O.
         SUFFRY, DIST.- CHARAIDEO, PIN- 785689.

         2:MD. SAMIM AHMED
          S/O- LATE ABDUL SUBHAN
          R/O- RANGA PATHAR GAON
         ABHAYPUR
          P.O. SUFFRY
          DIST.- CHARAIDEO
          PIN- 785689.

         3:MD. SABIR AHMED
          S/O- LATE ABDUL SUBHAN
          R/O- RANGA PATHAR GAON
         ABHAYPUR
          P.O. SUFFRY
          DIST.- CHARAIDEO
          PIN- 785689
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Advocate for the Petitioner   : S N SARMA

Advocate for the Respondent : MS. S. TODI

             Linked Case :

            EMPIRE AND SINGLO TEA LIMITED



             VERSUS

            ON THE DEATH OF ABDUL SUBHAN
            HIS LEGAL HEIRS MUSSTT. SAJIDA HAQUE AND 2 ORS (H)



            ------------

Advocate for :

Advocate for : appearing for ON THE DEATH OF ABDUL SUBHAN HIS LEGAL HEIRS MUSSTT. SAJIDA HAQUE AND 2 ORS (H)

BEFORE HON'BLE MR. JUSTICE DEVASHIS BARUAH

06.08.2022

Heard Mr. R. Ali, the learned counsel for the applicant.

This is an application under Section 5 of the Limitation Act for condoning the delay of 10 days in filing the connected second appeal against the judgment and decree dated 30.11.2019 passed by the Court of the Civil Judge, Sivasagar in Title Appeal No.10/2018.

The grounds and reasons have been stated in paragraph Nos. 4 & 5 of the instant application.

The learned counsel appearing on behalf of the respondents submits Page No.# 3/3

that he has no objection to the said application for condoning the delay.

Considering the above and taking into consideration the contents in paragraph Nos. 4 & 5 of the instant application, this Court condones the delay of 10 days in filing the connected second appeal.

Registry is directed to register the Regular Second Appeal and list it in the Column of Order XLI Rule 11.

JUDGE

Comparing Assistant