Page No.# 1/2 vs Shri Maheswar Deka And 2 Ors
2022 Latest Caselaw 295 Gua

                                                              Page No.# 1/2

GAHC010102672019




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



                            Case No. : I.A.(Civil)/991/2019

         ASSAM STATE COPERATIVE AGRICULTURE AND RURAL DEVELOPMENT
         BANK LTD. AND 2 ORS
         REP. BY ITS CHIEF EXECUTIVE DIRECTOR
         AND HAVING ITS OFFICE AT- ASHRAM ROAD
         ULUBARI
         GHY-7

         2: THE BOARD OF DIRECTORS
         ASSAM STATE COOPERATIVE AGRICULTURE AND RURAL DEVELOPMENT
         BANK LTD.
         ASHRAM ROAD
          ULUBARI
          GHY-7

         3: THE CHIEF EXECUTIVE DIRECTOR
         ASSAM STATE COOPERATIVE AGRICULTURE AND RURAL DEVELOPMENT
         BANK LTD.
         ASHRAM ROAD
         ULUBARI
         GHY-7

          VERSUS

         SHRI MAHESWAR DEKA AND 2 ORS
         S/O- LT MAYA RAM DEKA
         ASSTT. BRANCH MANAGER
         ASSAM STATE COOPERATIVE AGRICULTURE AND RURAL DEVELOPMENT
         BANK LTD.
         MONGOLDOI BRANCH
         P.O. AND DIST- MONGOLDOI
         784125

         2:THE REGISTRAR OF CO-OPERATIVE SOCIETIES
                                                                          Page No.# 2/2

           ASSAM
           KHANAPARA
           GHY-22

           3:THE STATE OF ASSAM
           REP. BY THE SECY. TO THE GOVT. OF ASSAM
           CO-OPERATION DEPTT.
           DISPUR
           GHY-6
           ------------
           Advocate for : MR. P D NAIR
           Advocate for : SC
           CO OP appearing for SHRI MAHESWAR DEKA 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 266 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.5370/2011.

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