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Smti. Anjana Chakravarthy vs Sri Subrata Das
2022 Latest Caselaw 4517 Gua

Citation : 2022 Latest Caselaw 4517 Gua
Judgement Date : 16 November, 2022

Gauhati High Court
Smti. Anjana Chakravarthy vs Sri Subrata Das on 16 November, 2022
                                                                     Page No.# 1/2

GAHC010037712020




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

                                Case No. : I.A.(Civil)/508/2020

            SMTI. ANJANA CHAKRAVARTHY
            W/O- ADHIR KUMAR CHAKRAVARTHY, R/O- QTR. NO. 205, LGBI AIRPORT
            COLONY, P.O. LGBI AIRPORT, P.S. AZARA, KAMRUP(M), GUWAHATI-15,
            ASSAM.



            VERSUS

            SRI SUBRATA DAS
            S/O- LATE RADHIKA RANJAN DAS, R/O- QTR NO. 108, GPRA, CPWD,
            KATAHBARI, PS. GORCHUK, GUWAHATI-35, KAMRUP(M), ASSAM.



Advocate for the Petitioner   : MR. A K DAS

Advocate for the Respondent : MR. R K BHUYAN




             Linked Case :

            SMTI ANJANA CHAKRAVARTHY



             VERSUS

            SRI SUBRATA DAS
                                                                       Page No.# 2/2


            ------------
            Advocate for :
            Advocate for : appearing for SRI SUBRATA DAS



                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                         ORDER

16.11.2022

Heard Mr. S. Sahu, learned counsel for the applicant. Also heard Mr. R.K. Bhuyan, learned counsel for the respondent.

By this application under Section 5 of the Limitation Act, the applicant has prayed for condonation of delay of 624 days in preferring the connected appeal against the impugned judgment and decree dated 30.01.2018 passed by the learned Civil Judge No. 2, Kamrup (M) at Guwahati in Title Suit No. 146/2015 decreeing the suit of the plaintiff/respondent for specific performance of the contract.

After hearing the learned counsel for both sides and considering the grounds cited in the application, the delay of 624 days in preferring the connected appeal is hereby allowed subject to payment of Rs.7,000/- as cost.

Registry to register the accompanying appeal and list the same.

The I.A. stands disposed of.

JUDGE

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