Abhijit Kr. Sonowal vs Smti. Renu Gogoi And 3 Ors
2022 Latest Caselaw 3134 Gua

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GAHC010153412022




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

                               Case No. : I.A.(Civil)/2468/2022

            ABHIJIT KR. SONOWAL
            S/O- SHRI GHANA SONOWAL, R/O- WARD NO. 3 RAILWAY STATION ROAD,
            P..S AND P.O. DHEMAJI, DIST. DHEMAJI, ASSAM, PIN- 787057.



            VERSUS

            SMTI. RENU GOGOI AND 3 ORS.
            W/O- LATE SURYA GOGOI, R/O- NO. 3 GHILAGURI, P.S. AND DIST.
            DHEMAJI, ASSAM, PIN- 787057.

            2:SMTI. SUMITRA GOGOI
            W/O- LATE BINOD GOGOI
             R/O- NO. 3 GHILAGURI
             P.S. AND DIST. DHEMAJI
            ASSAM
             PIN- 787057.

            3:DEBOJIT GOGOI
             S/O- LATE BINOD GOGOI
             R/O- NO. 3 GHILAGURI
             P.S. AND DIST. DHEMAJI
            ASSAM
             PIN- 787057.

            4:SAMIRAN GOGOI
             S/O- LATE BINOD GOGOI
             R/O- NO. 3 GHILAGURI
             P.S. AND DIST. DHEMAJI
            ASSAM
             PIN- 787057

Advocate for the Petitioner   : MR. M AHMED
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Advocate for the Respondent :




            Linked Case :

            ABHIJIT KR. SONOWAL



            VERSUS

            RENU GOGOI AND 3 ORS. E



            ------------
            Advocate for : MR. M AHMED
            Advocate for : appearing for RENU GOGOI AND 3 ORS. E



                                 BEFORE
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

Date : 22.08.2022 Heard Ms. L. Hmar, learned counsel for the applicant.

This is an application under Section 5 of the Limitation Act, 1963 for condoning the delay of 64 days in preferring the connected appeal against the judgment and award dated 30.11. 2021, passed in MAC Case No. 16/2016 by the learned Member, MACT, Dhemaji.

Issue notice to the respondents.

The applicant shall take steps for service of notice upon the respondent Nos. 1, 2, 3 and 4 by registered post with A/D as well as by usual process, returnable by four weeks.

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Steps be taken within 7 days.

JUDGE

Comparing Assistant