Citation : 2022 Latest Caselaw 3092 Gua
Judgement Date : 18 August, 2022
Page No.# 1/2
GAHC010165282022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Crl.)/445/2022
HUZAIF IBNE SADEK
S/O. SADEK HUSSAIN, R/O. RANGPUR PATH, FAKURUDDIN ALI AHMED
NAGAR, SIX-MILE, PANJABARI ROAD, GUWAHATI, P.O. PUNJABARI, P.S.
DISPUR, DIST. KAMRUP (M), ASSAM.
VERSUS
BHUPEN TAMULY
S/O. LT. RAKHAL TAMULI, R/O. SANTIPUR, NALBARI TOWN, WARD NO. 7,
P.S. NALBARI, P.O. NALBARI, DIST. NALBARI, ASSAM.
Advocate for the Petitioner : MR. M J BARUAH
Advocate for the Respondent :
Linked Case :
HUZAIF IBNE SADEK
VERSUS
BHUPEN TAMULY (E)
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Advocate for : MR. M J BARUAH
Advocate for : appearing for BHUPEN TAMULY (E)
BEFORE
HON'BLE MR. JUSTICE ROBIN PHUKAN
ORDER
18.08.2022.
Heard Mr. M.J. Baruah, learned counsel for the applicant.
This application is filed under Section 5 of the Limitation Act is preferred by the applicant Huzaif Ibne Sadek, for condonation of delay of 28 days in preferring the connected Criminal Revision Petition, against the judgment and order dated 28.04.2022, passed by the learned Addl. CJM, Nalbari, in N.I. Case No.74/2017. Under Section 138 of the N.I. Act.
Having heard the submission of learned Advocates of both sides, it is provided that let notice be issued to the respondent, by registered post with A/D and also by usual process, within one week from today, returnable in four weeks.
List the matter after four weeks.
JUDGE
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