Page No.# 1/2 vs Jamal Uddin Ahmed And 2 Ors
2022 Latest Caselaw 266 Gua

                                                               Page No.# 1/2

GAHC010102672019




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

                            Case No. : I.A.(Civil)/1048/2019


         ASSAM STATE COOPERATIVE AGRICULTURE AND RURAL DEVELOPMENT
         BANK LTD. AND 2 ORS.
         HAVING ITS OFFICE AT ASHRAM ROAD
         ULUBARI
         GUWAHATI- 781007
         REP. BY ITS CHIEF EXECUTIVE DIRECTOR.

         2: THE BOARD OF DIRECTORS
         ASSAM STATE COOPERATIVE AGRICULTURE AND RURAL DEVELOPMENT
         BANK LIMITED
         ASHRAM ROAD
          ULUBARI
          GUWAHATI- 781007
          REP. BY ITS CHAIRMAN.

         3: THE CHIEF EXECUTIVE DIRECTOR
         ASSAM STATE COOPERATIVE AGRICULTURE AND RURAL DEVELOPMENT
         BANK LIMITED
         ASHRAM ROAD
         ULUBARI
         GUWAHATI- 781007.

          VERSUS

         JAMAL UDDIN AHMED AND 2 ORS.
         S/O- LATE ABDUL RAQUIB
         ASSAM STATE COOPERATIVE AGRICULTURE AND RURAL DEVELOPMENT
         BANK LIMITED
          KARIMGANJ BRANCH
          P.O. AND DIST.- KARIMGANJ
          ASSAM
          PIN- 788710.

         2:THE REGISTRAR OF COOPERATIVE SOCIETIES
                                                                          Page No.# 2/2

           ASSAM
           LAKHTOKIA
           GUWAHATI- 781001.

           3:THE STATE OF ASSAM
           REP. BY THE SECRETARY TO THE GOVERNMENT OF ASSAM
           COOPERATION DEPARTMENT
           DISPUR
           GUWAHATI- 781006.
           ------------
           Advocate for : MR. P D NAIR
           Advocate for : SR
           GA
           ASSAM appearing for JAMAL UDDIN AHMED AND 2 ORS.


                                     BEFORE
                          HONOURABLE THE CHIEF JUSTICE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                       ORDER

Date : 28-01-2022

The matter is taken up through video conferencing. Heard Mr. A.U. Ahmed, learned counsel for the applicants/appellants. Also heard Mr. G Bordoloi, learned counsel for the State respondents.

This application has been filed for condoning the delay of 296 days in filing the accompanying appeal against the judgment and order of the learned Single Judge dated 25.10.2017 passed in WP(C) No.5657/2009.

After hearing the learned counsel appearing for the parties and in the interest of justice, the delay in filing the accompanying appeal is hereby condoned.

This interlocutory application is allowed.

Registry to number the appeal and list it on 01.02.2022.

                                       JUDGE                       CHIEF JUSTICE

Comparing Assistant