Mehbub Ali vs Hasina Begum
2022 Latest Caselaw 3992 Gua

                                                                        Page No.# 1/2

GAHC010202132022




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

                                Case No. : I.A.(Crl.)/593/2022

            MEHBUB ALI
            S/O. LT. AZAD ALI, VILL. KAHIKUCHI, P.S. AZARA, KAMRUP (M), ASSAM.



            VERSUS

            HASINA BEGUM
            W/O. MEHBUB ALI, R/O. WARD NO. 14, TOWN BANTOW, P.S. NORTH
            LAKHIMPUR, DIST. LAKHIMPUR, ASSAM.



Advocate for the Petitioner   : MR. K R BOROOAH

Advocate for the Respondent :

BEFORE HON'BLE MR. JUSTICE ROBIN PHUKAN

30-09-2022

Heard Mr. P.K. Kalita, learned senior counsel assisted by Mr. K.R. Borooah, learned counsel for the applicant.

This application under Section 5 of the Limitation Act, 1963 is Page No.# 2/2

preferred by the applicant Mehbub Ali for condonation of delay of 62 days in preferring the connected criminal revision petition against the judgment and order dated 22.04.2022 passed in Misc. Case No.61/2018 by the learned Judicial Magistrate First Class, Lakhimpur, North Lakhimpur, whereby the learned Court has directed the applicant to pay maintenance at the rate of Rs.7,000/- per month to the respondent and at the rate of Rs.5,000/- per month to the minor son and also directed the applicant to pay the arrear amount of Rs.5,52,000/- till 22.07.2022.

Perused the petition and the grounds mentioned therein.

Let notice be issued upon the respondent returnable on 4.11.2022.

Steps be taken by registered post with A/D as well as under usual process, within a week from today.

List the matter on 4.11.2022.

JUDGE

Comparing Assistant