M/S Indian Oil Corporation Ltd vs Abdul Rahman And 2 Ors
2022 Latest Caselaw 4330 Gua

Citation : 2022 Latest Caselaw 4330 Gua
Judgement Date : 7 November, 2022

Gauhati High Court

M/S Indian Oil Corporation Ltd vs Abdul Rahman And 2 Ors on 7 November, 2022

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GAHC010082802021




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

                         Case No. : I.A.(Civil)/1212/2022




         M/S INDIAN OIL CORPORATION LTD.
         ASSAM OIL DIVISION
         DIGBOI REFINERY
         PO DIGBOI DIST TINSUKIA


          VERSUS

         ABDUL RAHMAN and 2 ORS
         S/O LATE PURA SEIKH
         VILLAGE BETKUCHI PO BETKUCHI
         SAWKUCHI
         GUWAHATI
         KAMRUP M ASSAM

         2:THE STATE OF ASSAM

         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         DEPARTMENT OF LAND AND REVENUE
         GOVT. OF ASSAM
         DISPUR GUWAHATI 6
         3:THE DEPUTY COMMISSIONER

         KAMRUP M GUWAHATI 01
         ------------
         Advocate for : MR. A DAS
         Advocate for : GA
         ASSAM appearing for ABDUL RAHMAN and 2 ORS
                                                                         Page No.# 2/2

                                 BEFORE
                HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                      ORDER

07.11.2022

Heard the learned counsel for the applicant.

This is an application under Section 5 of the Limitation Act for condonation of delay in filing the review petition against the judgment dated 25.02.2015 passed by Court in L.A. App. No. 07/2005.

Issue notice returnable after six weeks.

As, Ms. U. Das, learned Additional Senior Government Advocate, Assam accepts notice on behalf of the respondent No. 3 and Ms. P. R. Mahanta, learned counsel accepts notice on behalf of the respondent No. 2, no formal notice need be issued in respect of said respondents. However, extra copies be furnished them.

The applicant shall take steps for issuance of notice upon the respondent No. 1 by way of registered post with A/D as well as by usual process within a period of five days from today.

List this matter after six weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant