Gauhati High Court
Page No.# 1/4 vs Md. Anis Ahmed Laskar And 9 Ors on 29 September, 2022
Page No.# 1/4
GAHC010168602019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/2911/2019
ON THE DEATH OF JASIM UDDIN MAZUMDAR, HIS LEGAL HEIRS MUSSTT
AYESHA SULTANA LASKAR AND 5 ORS
W/O- LATE JASIM UDDIN MAZUMDAR.
2: MUSSTT. NILUFA YEASMIN BARBHUIYA
D/O- LATE JASIM UDDIN MAZUMDAR.
3: MUSSTT. LOTIFA YEASMIN BARBHUIYA
D/O- LATE JASIM UDDIN MAZUMDAR.
4: MUSSTT. SAHIMA YEASMIN BARBHUIYA
D/O- LATE JASIM UDDIN MAZUMDAR.
5: MUSSTT. SHAMIMA YEASMIN BARBHUIYA
D/O- LATE JASIM UDDIN MAZUMDAR.
6: MUSSTT. SULTANA ARMIN JAMAN MAZUMDAR
D/O- LATE JASIM UDDIN MAZUMDAR
ALL ARE RESIDENTS OF RATANPUR ROAD
WARD NO. 11
HAILAKANDI TOWN
P.S. AND DIST.- HAILAKANDI
ASSAM
VERSUS
MD. ANIS AHMED LASKAR AND 9 ORS.
S/O- LATE SAFI AHMED LASKAR, WARD NO. 12, HAILAKANDI TOWN, P.S.
AND DIST.- HAILAKANDI, ASSAM.
2:MD. JAHANGIR HUSSAIN LASKAR
S/O- LATE SAMS UDDIN LASKAR
VILL.- CHIPARSANGAN PT-III
P.S. ALGAPUR
Page No.# 2/4
DIST.- HAILAKANDI
ASSAM.
3:MUSSTT. JOBAFUL NESSA BIBI
D/O- LATE AYUB ALI
W/O- LATE MOBARAK ALI BARBHUIYA
C/O- AYNUL HAQUE BARBHUIYA
VILL.- NARAINPUR
P.O. BIDYARATANPUR
P.S. DHOLAI
DIST.- CACHAR
ASSAM.
4:MUSSTT. RAHIMA KHATUN BARBHUIYA
W/O- LATE JAMIR UDDIN BARBHUIYA
R/O- VILL.- BISHNUGOR
P.S. AND DIST.- HAILAKANDI
ASSAM.
5:MD. ATIQUR RAHMAN BARBHUIYA
S/O- LATE JAMIR UDDIN BARBHUIYA
R/O- VILL.- BISHNUGOR
P.S. AND DIST.- HAILAKANDI
ASSAM.
6:MD. SAMSUL HAQUE BARBHUIYA
S/O- HABIBUR RAHMAN BARBHUIYA
R/O- VILL.- BISHNUGOR
P.S. AND DIST.- HAILAKANDI
ASSAM.
7:MD. ISLAM UDDIN BARBHUIYA
S/O- HABIBUR RAHMAN BARBHUIYA
R/O- VILL.- BISHNUGOR
P.S. AND DIST.- HAILAKANDI
ASSAM.
8:MUSSTT. HUSNA BEGUM LASKARM
W/O- LATE SAMSUDDIN LASKAR
R/O- VILL.- CHIPOR SANGON PART-III
P.S. ALGAPUR
DIST.- CACHAR
ASSAM.
9:MUSSTT. BEGUM FERDOUSI LASKAR
D/O- LATE SAMSUDDIN LASKAR
R/O- VILL.- CHIPOR SANGON PART-III
P.S. ALGAPUR
Page No.# 3/4
DIST.- CACHAR
ASSAM.
10:MUSSTT. BEGUM USMIN SULTANA LASKAR
D/O- LATE SAMSUDDIN LASKAR
R/O- VILL.- CHIPOR SANGON PART-III
P.S. ALGAPUR
DIST.- CACHAR
ASSAM
Advocate for the Petitioner : MR. D CHAKRABARTY
Advocate for the Respondent : MS. R CHOUDHURY (r-1,2,8,9,10)
Linked Case :
ON THE DEATH OF JASIM UDDIN MAZUMDAR
HIS LEGAL HEIRS MUSSTT AYESHA SULTANA LASKAR AND 5 ORS
VERSUS
MD. ANIS AHMED LASKAR AND 9 ORS
------------
Advocate for :
Advocate for : appearing for MD. ANIS AHMED LASKAR AND 9 ORS
BEFORE
HON'BLE MR. JUSTICE DEVASHIS BARUAH
29.09.2022
Heard Mr. N. Das, the leanred counsel for the applicant and Ms. R.
Choudhury, the learned counsel appearing on behalf of Rs. Nos.1, 2, 8, 9 &
10.
Taking into account that the respondent No.3 herein is a proforma
Page No.# 4/4
respondent and the proforma defendant in the suit, the presence of the
respondent No.3 is not necessary for effective adjudication of the instant
proceedings.
This is an application under Section 5 of the Limitation Act, 1963 for
condoning the delay of 254 days in preferring the regular second appeal
against the judgment and decree dated 31.07.2018 and 08.08.2018
respectively, passed in Title Appeal No.3/2018
The reasons assigned in the said application have been mentioned in
paragraph No.2 of the instant application.
I have perused the said paragraph and upon perusal thereof, this
Court is of the opinion that the same constitutes a sufficient cause within
the meaning of Section 5 of the Limitation Act, 1963.
Accordingly, the delay of 254 days is condoned.
The Registry is directed to register the regular second appeal and list
it in the Column of Order XLI Rule 11 immediately after the Puja Vacation.
The I.A stands disposed of.
JUDGE
Comparing Assistant
