Renu Begum Laskar vs The State Of Assam And Anr
2022 Latest Caselaw 395 Gua

Citation : 2022 Latest Caselaw 395 Gua
Judgement Date : 7 February, 2022

Gauhati High Court

Renu Begum Laskar vs The State Of Assam And Anr on 7 February, 2022

                                                                      Page No.# 1/2

GAHC010016882022




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

                               Case No. : I.A.(Crl.)/41/2022

            RENU BEGUM LASKAR
            W/O. ABDUL HAKIM LASKAR, R/O. HOUSE NO.3, MUK DUM BABA BYE
            LANE, HATIGAON, P.O. HATIGAON, GUWAHATI-38, P.S. HATIGAON, DIST.
            KAMRUP (M), ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY PP, ASSAM.

            2:NARESH MOTOR FINANCE CO.
            A PROPRIETORY ESTABLISHMENT OF NARENDRA KUMAR SETHIA AND
            SONS HUF
             SITUATED AT CHAND MARKET
             2ND FLOOR
            A.T. ROAD
             GUWAHATI-781001
            ASSAM
             REP. BY ITS KARTA MR NARENDRA KUMAR SETHIA
             S/O. LT. RAJMAL SETHIA

Advocate for the Petitioner   : MR. C S RAY

Advocate for the Respondent : PP, ASSAM
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                                        BEFORE
               HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
                                ORDER

07.02.2022 By way of this application filed under Section 5 of the Limitation Act, 1963, the petitioner has sought for condonation of delay of 50 days, in preferring the Criminal Revision against the Judgment and Order dated 21.10.2019, passed by the learned Additional Sessions Judge (FTC) No. 4, Kamrup (M), in Criminal Appeal Case No. 81/2018.

The petitioner shall take steps for service of notice upon the respondent No. 2 by way of dasti, within a period of one week, as sought for and as the petitioner is stated to be behind the bar.

List the matter on 17.02.2022.

In the meantime, the petitioner is at liberty to deposit the compensation amount before the learned trial Court.

JUDGE

Comparing Assistant