Md. Ziaul Mustofa vs The State Of Assam And 4 Ors
2022 Latest Caselaw 4573 Gua

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GAHC010009802015




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

                            Case No. : MC/564/2015

         MD. ZIAUL MUSTOFA
         S/O MD. HASSAIN ALI, VILL. NARSINGBORI, P.S. MOIRABARI, DIST.
         MORIGAON, ASSAM.


         VERSUS

         THE STATE OF ASSAM and 4 ORS,
         REPRESENTED BY CHIEF SECY. TO THE GOVT. OF ASSAM, DISPUR,
         GUWAHATI 06

         2:THE SUPERINTENDE OF POLICE

          MORIGAON
          ASSAM AS ON 7/3/2010

         3:RAUSAN ISLAM

          S.I. OF POLICE
          OFFICER IN CHARGE
          LAHARIGHAT POLICE STATION
          DIST. MORIGAON
          ASSAM AS ON 7/3/10

         4:DEBAJIT MAHANTA
          S.I. OF POLICE
         ATTACHED TO LAHARIGHAT P.S. DIST. MORIGAON
         ASSAM AS ON 7/3/10

         5:RUDRA KANTA BORA

          S.I. OF POLICE
          LAHARIGHAT P.S. DIST. MORIGAON
          ASSAM AS ON 7/3/1
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Advocate for the Petitioner   : MR.K MIRA

Advocate for the Respondent :




                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                            ORDER

18.11.2022

Heard Ms. L. Wajeeda, learned counsel appearing for the applicant. Also heard Mr. K.K. Bhattacherjee, learned Junior Government Advocate, Assam who agrees to represent the respondent Nos. 1 to 5.

By this application under Section 5 of the Limitation Act, the applicant has prayed for condonation of delay of 3 days in preferring the connected appeal against the impugned judgment and decree dated 06.1.2014 passed by the learned Civil Judge, Morigaon in Title Suit No. 1/2011 dismissing the suit of the plaintiff.

After hearing the learned counsel for both sides and considering the grounds cited in Paragaph Nos. 3 and 4 of the application, the delay of 3 days in preferring the connected appeal is hereby allowed.

Registry to register the accompanying appeal and list the same.

The I.A. stands disposed of.

JUDGE

Comparing Assistant