Usha Rani Sarma vs On The Demise Of Ananda Mohan Deb
2022 Latest Caselaw 2168 Gua

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GAHC010042682014




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

                                  Case No. : MC/2140/2014

            USHA RANI SARMA
            W/O LT. AMULYA CHARAN SHARMA OF HAILAKANDI TOWN, W/NO.4, P.O.,
            P.S. and DIST- HAILAKANDI, ASSAM

            VERSUS

            ON THE DEMISE OF ANANDA MOHAN DEB, HIS LEGAL HEIRS VIZ- A.
            HRIDOY MONI DEVI and 17 ORS
            W/O LT. ANANDA MOHAN DAS



Advocate for the Petitioner   : MRM R ADHIKARI

Advocate for the Respondent : MR.A M BARBHUIYA




                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                         ORDER

Date : 23-06-2022

Heard Mr. C.K.S Baruah, learned counsel for the applicant and Ms. A Begum, learned counsel for the respondent No.1(c).

This is an application under Section 5 of the Indian Limitation Act, 1963 praying for condoning the delay of 13 days in preferring the civil revision for setting aside the judgment and decree dated 06.02.2014 passed in Title Appeal No.05/2007.

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I have perused the grounds stated in the said application. The learned counsel appearing for the respondents have no objection to the condonation of the delay.

A perusal of paragraph 5 discloses the reasons for which the petitioner could not prefer the revision application within time. This Court therefore, is of the opinion that there was sufficient cause for not preferring the appeal on time.

Accordingly, this Court therefore condones the delay of 13 days. The misc case stands accordingly disposed of. Registry is directed to number the appeal and list the CRP for motion immediately after the summer vacation.

JUDGE

Comparing Assistant