Page No.# 1/2 vs Sunil Kumar Saikia And 2 Ors
2022 Latest Caselaw 299 Gua

                                                                 Page No.# 1/2

GAHC010102672019




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

                                Case No. : I.A.(Civil)/36/2019


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

         2: THE BOARD OF DIRECTORS
         ASSAM STATE COOPERATIVE AGRICULTURE AND RURAL DEVELOPMENT
         BANK LTD.
         ASHRAM ROAD
          ULUBARI
          GUWAHATI 781007

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

          VERSUS

         SUNIL KUMAR SAIKIA AND 2 ORS
         S/O LATE HARENDRA NATH SAIKIA
         R/O DUNI
         VILL. DUNI
         P.S.SIPAJHAR
         DIST. DARRANG
         ASSAM
         PIN 784145

         2:THE STATE OF ASSAM
                                                                          Page No.# 2/2


           REPRESENTED BY THE SECY. TO THE GOVT. OF ASSAM
           CO-OPERATIVE DEPTT.
           DISPUR
           GUWAHATI 781006

           3:THE REGISTRAR OF CO-OPERATIVE SOCIETIES
           ASSAM
           KHANAPARA
           GUWAHATI 781022
           ------------
           Advocate for : MR. P D NAIR
           Advocate for : SR
           GA
           ASSAM appearing for SUNIL KUMAR SAIKIA 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 265 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.2542/2010.

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